SUBHENDU PAUL Vs. SATARUPA DAS MAJUMDAR

JUDGEMENT

(1.) Challenge in this appeal is against the judgment and decree dated 11.5.2013 passed by the learned Additional District Judge, 4th Court, Alipore, South 24-Parganas in Matrimonial Suit No. 1290 of 2009.

(2.) Brief facts leading to the instant appeal is that the present respondent as the petitioner filed an application under Section 25 of Special Marriage Act, 1954 with a prayer for annulment of the marriage by a Decree of nullity.

(3.) The petitioner contended that she is a a Computer Engineer employed as Student Councillor at Kriti Institute of Training and Development, Stephen House, BBD Bag, Kolkata from 12.7.2007 to 11.5.2008 where she became acquainted with the present appellant who was employed as part time Accounts Faculty. She had contact with him over telephone or mobile. The appellant had disclosed his educational qualification as having passed Inter C.A. and studying part time MBA from Joka who proposed to the present respondent to marry her and he gave out that he worked as Commercial Executive of Future Group at Food Bazar, Rajarhat. Her parents and sister did not agree to the proposal of the marriage.