SMT. PATRALEKHA DUTTA Vs. SRI CHINMOY DUTTA

JUDGEMENT

(1.) The present appeal arises at the behest of the defendant/wife, assailing a divorce decree obtained by the respondent/husband primarily on the ground of cruelty.

(2.) We are informed that the parties have a daughter who was born on July 31, 1999 and has since attained majority.

(3.) Learned counsel for the appellant argues that the appellant/wife was compelled to leave the matrimonial home on February 24, 2002 due to the conduct of the respondent/husband, inasmuch as, during a trip taken by the couple to Digha in the year 1997, the respondent/husband allegedly forced the appellant to share the bed with a friend of the respondent.