SAMIRAN BISWA Vs. MENOKA BISWA

JUDGEMENT

(1.) This appeal arises out of judgment and decree dated 24th March, 1987 passed by the learned Additional District Judge, 3rd Court, Nadia in Matrimonial Suit No. 113 of 1985. By the said judgment and decree the learned District Judge has dismissed the suit, of the plaintiff filed Under Section 13 of the Hindu Marriage Act seeking a decree divorce against his wife Menoka Biswas.

(2.) It is evident from the plaint/petition filed by the plaintiff/appellant Under Section 13 of the Hindu Marriage Act that he has sought a decree of divorce on the ground of mental cruelty simpliciter.

(3.) The respondent cantested the suit by filing a written statement denying the allegation that she has ever done any act of mental cruelty of any sort.