BISWADEEP GUPTA Vs. SULATA GUPTA

JUDGEMENT

(1.) The instant Revisional application is directed against judgment and order dated 13th April, 2018 passed by the Learned Additional District Judge, Fast Track Court-I, Howrah, in Miscellaneous Case No.16 of 2016 arising out of Matrimonial Suit No. 802 of 2015.

(2.) By the impugned order an exparte decree dated 8th Dec., 2015 was set aside under Order 9 Rule 13 of the Code of Civil Procedure 1908, read with Sec. 5 of the Limitation Act.

(3.) The facts relating to the case are inter alia that on 26th Feb., 1997 a marriage was solemnized according to Hindu rites and Customs between the Revisionist, husband and the Opposite Party, wife.