MANISHA GOSWAMI Vs. MONORANJAN GOSWAMI

JUDGEMENT

(1.) Pursuant, to our earlier order dated 7th May, 2009, the matter has appeared before us.

(2.) Both the parties are personally present.

(3.) This appeal is at the instance of a wife in a suit for divorce decreed on the ground of cruelty. As indicated earlier in our order dated 7th May, 2009, the wife is not willing to proceed with the appeal, and on the last occasion she prayed for alimony of the son till he attains majority. As there was no material before us indicating the respective income of the parties, we directed the parties to affirm an affidavit disclosing the respective income.