SUMAN TALUKDER Vs. NAMITA PAUL TALUKDER

JUDGEMENT

(1.) The plaintiff/husband in a divorce suit has preferred the present appeal against the ex parte dismissal of his suit.

(2.) The suit was filed on the ground of cruelty and desertion. The respondent-wife, despite service of summons, did not appear in the suit, nor was she represented at any stage of the present appeal, although notice was duly served. Thus, the present appeal is also taken up for hearing ex parte.

(3.) Learned counsel appearing for the appellant argues that the appellant did not get an opportunity of advancing arguments in connection with the suit. On the very date when the examination of the two witnesses of the plaintiff/appellant was concluded, the learned Trial Judge reserved judgment and passed the same later on during the same day, that is, on March 28, 2022.