MANOJIT BASU Vs. SHYAMASREE BASU

JUDGEMENT

(1.) Challenge in this appeal is to the judgement and order passed by learned Additional District Judge, 1st Court, Sealdah in Matrimonial Suit No. 36 of 2011. By the order impugned, learned Trial Court was pleased to pass a decree dissolving the marriage between appellant and respondent solemnized on 18/2/2005 according to Hindu Marriage Act following rites and rituals.

(2.) For the sake of convenience parties to the appeal would be referred to as they have been arrayed in the suit.

(3.) Briefly stated, Shyamasree Basu (nee Ghosh) filed a petition under Sec. 13 of the Hindu Marriage Act, 1955 before the learned Additional District Judge at Sealdah, which was registered as Matrimonial Suit No. 36 of 2011.