DIPANWITA DASGUPTA @ DIPANWITA CHAUDHURI Vs. SANDIP KUMAR DASGUPTA

JUDGEMENT

(1.) Smt. Dipanwita Dasgupta and Sri Sandip Kumar Dasgupta are the estranged couple, who at one point of time got struck by the arrow of cupid but unfortunately their compatibility, according to Dipanwita Dasgupta, looked like a mirage, she filed a suit for annulment of marriage with alternative prayer for divorce and the suit was registered as Mat Suit No. 736 of 2008 while Sandip Kumar Dasgupta the husband filed a suit for restitution of conjugal rights, which was registered as Mat. Suit no.776 of 2011.

(2.) Learned Trial Judge was pleased to dismiss both the suits but without cost by a common judgement. Both the petitioners felt aggrieved and preferred appeals against the judgement and decree passed by learned Additional District Judge, Chandannagar, Hooghly, in the aforesaid suits, on 8/12/2021.

(3.) We propose to dispose of the appeals by a common judgement.