RITA BANDOPADHYAY Vs. ABHIK BANDOPADHYAY

JUDGEMENT

(1.) This first appeal is directed against the judgement and decree passed by the learned Additional District Judge, Second Court, Hooghly in Matrimonial Suit no. 70 of 1994 whereby and where under the learned Trial Judge has been pleased to decree the suit for divorce in favour of respondent/husband.

(2.) Being aggrieved by and dissatisfied with such judgment and decree passed by learned Additional District Judge, Second Court, Hooghly, this appeal has been preferred by the wife/appellant on amongst other grounds that the learned Trial Judge could not properly appreciate the evidences on record and that learned Trial Judge erroneously placed reliance on the decisions referred to by learned advocate for the husband/respondent and thereby came to an erroneous conclusion causing mis-carriage of justice.

(3.) The respondent/husband filed a matrimonial suit in the Court of the learned District Judge, Hooghly praying for a decree of divorce alternatively for a decree for judicial separation on the ground of cruelty.