BIPASHA BHOWAL Vs. BIPLAB BHOWAL

JUDGEMENT

(1.) This appeal is directed against the judgement and decree dated March 15, 2012 in Matrimonial Suit No.78 of 2009 and 79 of 2009 passed by learned Additional District Judge, 4th Court at Alipore, District 24 Parganas (S).

(2.) The husband filed a Matrimonial Suit No.78 of 2009 praying for a decree of divorce and the wife filed a Matrimonial Suit No.79 of 2009 praying for restitution of conjugal rights. Learned trial court disposed of the Suits analogously and decreed the Mat Suit No.78 of 2009 under Section 13(1)(ia) of Hindu Marriage Act filed by the husband Biplab Bhowal against his wife Bipasha Bhowal on contest without cost and dismissed the Matrimonial Suit No.79 of 2009 filed by the wife Bipasha Bhowal against her husband Biplab Bhowal under Section 9 of Hindu Marriage Act on contest without cost.

(3.) Being aggrieved by and dissatisfied with the judgement and decree, the wife has preferred these appeals as appellant.