CHANDAN SINGHA ROY Vs. NANDIT SINGHA ROY

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is directed against the order dated 2nd December, 2008 passed by the learned District Judge, Dakshin Dinajpur at Balurghat in Matrimonial Suit No. 31 of 2008 by which the application under Section 24 of the Code of Civil Procedure filed by the opposite party (wife) was disposed of by the learned Trial Judge on contest.

(2.) The petitioner (husband) is aggrieved by the said order. Hence the instant application has been filed by the husband/petitioner before this Court.

(3.) Heard Mr. Banerjee, learned Advocate appearing on behalf of the petitioner and Mr. Roy, learned Advocate appearing on behalf of the opposite party. Considered the materials on record including the order impugned.