RATNA CHATTERJEE Vs. SOVAN CHATTERJEE

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is at the instance of the wife and is directed against an order being No. 204 dated January 10, 2025 passed by the learned Additional District Judge, 6th Court at Alipore, in Matrimonial Suit No. 103 of 2017.

(2.) By the order impugned, the prayer of the petitioner for fixing date for examination of remaining witnesses was not allowed; the evidence of the wife/ petitioner herein was closed and dates were fixed for argument.

(3.) Opposite party laid the suit for dissolution of marriage. Petitioner entered appearance in the suit after service of summons and filed the written statement along with counter claim praying for a decree of restitution for conjugal rights. After completion of the evidence of the plaintiffs witnesses (for short "PW"), the petitioner and her son deposed as Dependent Witness (for short "DW") 1 and DW2. Thereafter, the petitioner filed a list of witness on 6/12/2024 containing seven names. Only two out of seven persons named in the said list of witness were allowed to depose as DW3 and DW4. Prayer of the petitioner for fixing date for evidence was not allowed by the impugned order.