SRI SANJIB TARAFDAR Vs. SMT. MAUSUMI TARAFDAR

JUDGEMENT

(1.) The present appeal arises at the behest of the plaintiff/husband, assailing a judgment whereby the suit of the appellant/husband, for declaration of the marriage between the parties to be a nullity due to non-consummation between the parties, alternatively for divorce on the grounds of cruelty and desertion, was dismissed.

(2.) Learned counsel appearing for the appellant/husband submits that the marriage between the parties took place on January 28, 2007.The parties separated on or about March 24, 2007. The present suit was filed on April 13, 2007 and the impugned judgment was ultimately passed on April 13, 2022.

(3.) Learned counsel submits that throughout the entire period of separation, there was no attemptby either of the parties to resume conjugal relationship between themselves.