ACHYUT KUMAR BHATTACHARJEE Vs. JARITA BHATTACHARJEE

JUDGEMENT

(1.) Challenge is to the order dated January 7, 2013 passed by the learned Additional District Judge 5th Court, North 24 Parganas at Barasat in Matrimonial Suit No.1545 of 2012 thereby disposing of an application under Section 24 of the Hindu Marriage Act filed by the wife/opposite party herein.

(2.) The short fact necessary for the purpose of disposal of this application is that, the marriage between the parties was solemnized according to the Hindu rites and customs on March 13, 2008 and after the marriage both the parties started living in the State of Orissa.

(3.) Thereafter, the husband/petitioner herein was transferred to Assam in the month of March 2009 and the opposite party accompanied him. One daughter was born in the wedlock on September 6, 2009. The opposite party herein left the house of the petitioner alleging that the husband had tortured upon her. She has no source of income and so she was compelled to stay in the house of her retired father along with her minor child.