BIKRAMJIT MONDAL Vs. ANINDITA MONDAL

JUDGEMENT

(1.) The appellant/husband who was the petitioner before the Trial Court has preferred the present appeal after being unsuccessful before the Trial Court.

(2.) The petitioner/husband has prayed for divorce from his wife on the ground of cruelty.

(3.) The matrimonial suit has been filed under Sec. 13 of the Hindu Marriage Act, 1955. The Ld. Trial Court after consideration of both oral and documentary evidence has dismissed the matrimonial suit on contest without any cost.