SAKTIPADA CHAKRABORTY Vs. ANIMA CHAKRABORTY

JUDGEMENT

(1.) The present revision has been preferred against the Judgment and Order dtd. 20/4/2018 passed by the Additional District Judge (F.T.C.), 1st Court, Contai, Purba Midnapore in C.R.Rev. 1 of 2014 (Sri Saktipada Chakraborty Vs Anima Chakraborty) affirming the Judgment and Order dtd. 16/10/2012 passed by the Learned Judicial Magistrate, 1st Class 1st Court, Contain in Misc. Case No. 37 of 2012.

(2.) The petitioner's case is that the petitioner married the opposite party no. 1 about 31 years ago under Hindu rites and customs and a male child was born out of their wedlock who is now about 31 years old.

(3.) The petitioner states that on 24/12/1984 the respondent left her matrimonial house with her brother on the pretext that her father was ill and since then did not came back to the petitioner's house. The petitioner subsequently went to bring back the opposite party no. 1 but she did not come and several reconciliation proceedings were held but failed.