MAITREYEE ROY NEE DAS Vs. ANJAN KUMAR DAS

JUDGEMENT

(1.) This is an appeal from a judgement and order dated 18th March, 2017 by the Additional District and Sessions Judge, 5th Court, Howrah, in the suit between the parties (MAT Suit No. 268 of 2012) refusing to grant dissolution of marriage by divorce under the Hindu Marriage Act, 1955.

(2.) The grounds pleaded by the plaintiff appellant in the plaint were cruelty and desertion. The suit was under Section 13(1)( i ) of the Hindu Marriage Act, 1955.

(3.) We are told that whilst this appeal was pending S.D. the respondent defendant filed an application for restitution of conjugal rights in the court below. In that proceeding, on 25th March, 2019 a decree for restitution of conjugal rights was made.