NABA KUMAR KATARI Vs. KALYANI KATARI

JUDGEMENT

(1.) This first appeal is at the instance of a husband in a proceeding under Section 9 of the Hindu Marriage Act and is directed against the judgment and decree dated 19th October, 2006 passed by the learned Additional District Judge, Arambagh, District-Hooghly, in Matrimonial Suit No. 72 of 2005, thereby dismissing the proceeding for restitution of conjugal rights.

(2.) Being dissatisfied, the husband has come up with the present appeal,

(3.) There is no dispute that the parties were married on 5th July, 1987 according to Hindu rites and ceremonies and in the said wedlock, two children were born. The husband, at present, is employed in Border Security Force and is posted at Amritsar in the State of Punjab.