SOMA BANERJEE Vs. SUBHRO JYOTI BANERJEE

JUDGEMENT

(1.) This first appeal is at the instance of a wife in a suit for divorce and is directed against the judgment and decree dated 14th May, 2007, passed by the Additional District Judge, Second Court, Hooghly, in Matrimonial Suit No. 232 of 2001 thereby granting a decree for divorce on the ground of cruelty.

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

(3.) The respondent before us filed in the Court of District Judge, Hooghly, a suit being Matrimonial Suit No. 232 of 2001 for restitution of conjugal rights which was subsequently converted into a suit for divorce by way of amendment.