DEBI BHADURI Vs. KUMARJIB BHADURI

JUDGEMENT

(1.) This matter has been referred to a Full Bench under the provisions of Rule 3 of Chapter VII of the Appellate Side Rules by a Bench consisting of Anil K. Sen and B. C. Chakrabarti, JJ.

(2.) On August 14, 1974 the respondent in this appeal instituted Matrimonial Suit No. 375 of 1974 (since renumbered as Matrimonial Suit No. 24 of 1976) in the 9th Court of the Additional District Judge at Alipore against the appellant. In the plaint a decree for judicial separation was originally claimed. Later on, the plaint was amended and a decree for divorce was asked for.

(3.) On May 27, 1976 the Marriage Laws (Amendment) Act, 1976 came into force amending certain provisions of the Hindu Marriage Act, 1955 and the Special Marriage Act, 1954.