PARTHA SAKHA MAITY Vs. BIJALI MAITY

JUDGEMENT

(1.) These revisional applications arising from Order no-62 dtd. 11/3/2022 passed in Matrimonial Suit No ' 22 of 2018 pending before Learned Additional District Judge 2nd Court Contai and Order no ' 58 dtd. 9/11/2021 passed in J. Misc case no-11 of 2018 by the said Learned Judge was taken up for analogous hearing for its inter-connectiveness.

(2.) The petitioner in C.O. 111 of 2022 Shri Partha Sakha Maity is the opposite party in J. Misc Case No-11 of 2018 before Learned Additional District Judge 2nd Court Contai and is aggrieved by the Order No-58 dtd. 9/11/2021, passed by the said Learned Judge in the said case, and the petitioner of CO. 1071 of 2022 Smt Bijali Maity is the respondent/wife in Matrimonial Suit No - 22/2018 pending before Learned Additional District Judge 2nd Court Contai and is aggrieved by the Order No-62 dtd. 11/3/2022 passed by the said Learned Judge in the said suit. The petitioner of CO. No. 111 of 2022 is the opposite party in C.O. 1071 of 2022 and opposite party in C.O. No-111 of 2022 is the petitioner in C.O. 1071 of 2022.

(3.) Before proceeding to deal with the merits of each application it would be proper to quote the Orders passed by the Learned Judge in the said two cases.