PRASANTA KUMAR DEY Vs. INDRANI DEY @ SINHA

JUDGEMENT

(1.) The instant case arising out of an application under Article 227 of the Constitution of India is directed against the Order dated 30th May, 2002 passed by the Learned Judge, Family Court, Calcutta in Misc. Case No. 7 of 2002.

(2.) Grievances of the petitioner may be capsulated in a few sentences as follows :-

(3.) Petitioner married one Smt. Gita Dey on 20th February, 1975 and since then, they have been living happily together. In connection with the admission of one of the relatives of his wife into the nursing course, they had a joint meeting with one Indrani Sinha @ Srabani Sinha @ alleged Smt. Idrani Dey, hereinafter referred to as Opposite Party No. 1. O.P. No. 1 continued to remain in touch with petitioner's wife and earned her sympathy by narrating stories of her ill fate. Petitioner's wife during the said period introduced O.P. No. 1 to the petitioner. Petitioner's wife became so sympathetic that she often used to take money from her husband in order to help O.P.No. 1. During the said period on a particular occasion O.P. No. 1 told petitioner's wife that she had been driven out by her aunt and was left with no place to reside excepting going to Jhargram. O.P. No. 1 used to press the petitioner for arranging some sort of accommodation for her near Calcutta or around. Petitioner and his wife, however, refused to accommodate O.P.No. 1 in the same flat.