REGENT COMPUTRONICS PVT. LTD.

TUSHAR KANA DEBI Appellant

V/S

BHOWANI FROSAD ROY CHOWDHURY Respondents

Referred Judgements :-

MILLER V. BABU MADHO DAS [REFERRED TO]
RANI CHANDRA KUNWAR V. NARPAT SINGH [REFERRED TO]
SUBRAMANIUM V. PUBLIC PROSECUTOR [REFERRED TO]
AMBER ALI V. LUTFE ALI [REFERRED TO]
GOPAL DAS V. SRI THAKURJI [REFERRED TO]
K.S.AGHA MIR AHMAD SHAH V. MIR MUDASSIR SHAH [REFERRED TO]
KUSUM LATA V. KAMPTA PMSAD [REFERRED TO]
KUMAR KALIKANAND SINGH V. SHIVA NANDAN PRASAD SINGH [REFERRED TO]
LACHMAN V. MEENA [REFERRED TO]
BIPINCHANDRA V. PROBHAWITI [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
PADMA VS. PARMA RAM [REFERRED TO]
LEELA DEVI SHRIWASTAVA VS. MANOHARLAL SHRIWASTAVA [REFERRED TO]
UMRI BAI VS. CHITTAR [REFERRED TO]
JAINAB BIBI SAHEBA VS. HYDERALLY SAHIB [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal by the wife Sm. Tushar Kana debi whose application for judicial separation under section 10, subsection 1, clauses (a) and (b), of the Hindu Marriage Act, 25 of 1955, fails in the court of first instance.

(2.) THE two spouses were married on january 25. 1951. The apppellant Tushar kana was then 23 or thereabouts. The respondent, her husband Bhowani Prosad roy Chowdhury. was then 33 or there abouts.

(3.) AFTER visits to and fro by Tushar kana now in her husband's home and then in her father's, she shifted to the matrimonial home in March 1952 to live there permanently. The matrimonial home is at sahanagar Road in the town of Calcutta. Unfortunately, however, she left her husband's home on September 13 1952, never, never, to return.

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TUSHAR KANA DEBI Vs. BHOWANI FROSAD ROY CHOWDHURY

Referred Judgements :-

JUDGEMENT

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