KAKALI DAS Vs. ASISH KUMAR DAS

JUDGEMENT

(1.) This is an appeal against judgment and decree dated February 21, 2003 passed by the learned District Judge at Port Blair, District Andaman in Matrimonial Suit No. 5 of 1998.

(2.) By the impugned judgment and decree the learned District Judge decreed the suit filed by the husband, the respondent in this appeal, on contest, but without any order as to costs and granted the said plaintiff a decree for divorce under Section 13(l)(i-a) of the HINDU MARRIAGE ACT, 1955, 1955 and consequently, the marriage between the parties stood dissolved.

(3.) Being aggrieved the wife-defendant has come up with this appeal before this Court. This appeal was taken up for hearing in the Circuit Bench at Port Blair, by consent of the parties, however, the records of the appeal have been transferred to Calcutta for disposal.