SARAT KUMAR RAI Vs. SUSHMA RAI

JUDGEMENT

(1.) The revisional application is in assailment of an order date May 12, 2015 passed by learned 3rdAdditional District Judge, Darjeeling in Misc Case No. 4 of 2014 arising out of Matrimonial Suit No. 10 of 2013.

(2.) The facts giving rise to the instant proceeding, in an epitome, is that the revisionist/petitioner was employed as a primary school teacher on temporary basis, getting a consolidated pay of less than Rs.15,000.00per mensem.

(3.) The revisionist was married to the Opposite Party on April 14, 2008 according to Hindu customs and rites and a male child was born out of the aforesaid wedlock on December 20, 2009. While in such matrimony, the respondent left the house of the revisionist on and from December 23, 2010 without any justifiable reasons and deserted the petitioner.