BINITA BAG Vs. TAPAS BAG

JUDGEMENT

(1.) THIS first appeal is at the instance of a wife in a suit for restitution of conjugal rights since converted to a suit for divorce by way of amendment, and is directed against the judgment and decree dated 27th March, 2008, passed by Sri P. K. Bandopadhaya, the learned Additional District Judge, First class, Howrah in Matrimonial Suit No. 124 of 2007 thereby passing a decree for divorce.

(2.) BEING dissatisfied, the wife has come up with the present appeal.

(3.) THE respondent before us filed a suit being Title Suit No. 124 of 2007 before the learned District Judge, Howrah for restitution of conjugal rights under Section 9 of the Hindu Marriage Act, 1955 which was transferred to the Court of Additional District Judge, First class, Howrah for disposal.