GITIKA BAGCHI Vs. SUBHABROTA BAGCHI

JUDGEMENT

(1.) This First Appeal arises for the suit being decreed under Section 25 of the Special Marriage Act, 1954, by the ld. Additional Dist. Judge in Matrimonial Suit No. 32 of 1990 on 18th of January, 1992, followed by a decree dated 10th of February, 1992.

(2.) The case represents the broken heart of the two spouses who laboured hard for 8 years to be united. It has now become a harrowing tale which requires elucidation as the husband wants to avoid the marital tie via Court by a decree.

(3.) The undisputed facts of the case are that the petitioner and the respondent, both co-employees of the 'Aajkal Patrika' though of different religion developed intimacy with each other which culminated in a marriage between the two on 17th of June, 1988, in substantial compliance with the provisions of the Special Marriage Act, 1954.