BROJENDRA KUMAR GHOSH Vs. ARPANA GHOSH

JUDGEMENT

(1.) The instant reference has been made by Sri A. K. Chatterjee, District Judge, Burdwan for confirmation of the decree passed in the Matrimonial Suit No.70 of 1976 under the Indian Divorce Act.

(2.) An application under sections 10 and 34 of the Indian Divorce Act, 1869, was presented by the petitioner, Brojendra Kumar Ghosh for desolution of marriage of the petitioner with respondent No.1, Mrs. Arpana Ghosh on the ground that she had been guilty of adultery with the co-respondent No.2, Sri Dilip Sen and for damages amounting to Rs.2,000/- against the co-respondent.

(3.) Both the respondent and co-respondent made their appearance before the Court below, but ultimately the suit was not contested by them and as a result the decree was passed ex parte.