ANITA ALIAS SONA GOSWAMI Vs. SOURENDRA KANTA GOSWAMI

JUDGEMENT

(1.) Assailing the judgment and decree passed by Shri T. K. Ghosh, the learned Additional District Judge, 14th Court, Alipore, 24-Parganas (South) in Matrimonial Suit No.45 of 1993 passed on April 5, 1997 the wife/Appellant has filed this First Appeal.

(2.) The learned Judge by his impugned judgment and order of decree, on the basis of the suit for divorce filed by the husband/Respondent under section 13(1)(1a) of the Hindu Marriage Act, 1956 granted a decree for divorce against the wife/Appellant and declared that the marriage between the wife/Appellant and the husband/Respondent stood dissolved and she was entitled to receive a permanent alimony at the rate of Rs. 800/- per month from the date of the passing of judgment and decree and refused to pass any other litigation cost as it was prayed for.

(3.) The factual matrix of Matrimonial Suit No. 45 of 1993, the judgment of which culminated in this present Appeal is to the effect that the husband/Respondent (P.W.3) was an M.B.B.S. doctor and was working under Dr.B.N. Chakroborty as a Research Assistant in the field of reproductive Biology.