POLLY CHAKRABORTY NEE ROY Vs. SANJAY CHAKRABORTY

JUDGEMENT

(1.) The appeal has been preferred by the wife against the judgment and decree passed by the Additional District Judge, 9th court, Alipore on 23rd July, 2014 dismissing her suit for dissolution of her marriage with the respondent-husband.

(2.) The marriage of the appellant and the respondent was solemnised on 16th June, 1995 and was registered on 13th July, 1995. They have a son who was born on 27th Sept., 1999.

(3.) In her plaint the appellant contended that she was compelled to leave the matrimonial home in the year 1997 because of the demands for money and other articles made by the respondent and the members of his family. After a compromise was reached between her and the respondent she returned to the matrimonial home in 1998. However, thereafter she found that there was a change in the attitude of the respondent towards her as well as their son. In the plaint the appellant has detailed the manner in which she was ill-treated by the respondent due to which she had no other alternative but to leave the matrimonial home again with her minor son. According to her she and her son have been residing with her father since then. She therefore prayed for a divorce on the ground of cruelty and desertion.