MINAWATI GOGOI Vs. GOPINATH GOGOI

JUDGEMENT

(1.) The Appellant puts to challenge the judgment and order dated 22.05.2006 rendered by the learned Addl. District Judge, Dibrugarh in Title Suit (Divorce) No. 36/2001, rejecting her prayer for a decree for dissolution of marriage between the parties and for permanent alimony.

(2.) We have heard Mr. K. Agarwal, learned Counsel for the Appellant-wife and Mr. N.K. Baruah, learned Counsel for the Respondent-husband.

(3.) The pleaded versions of the parties, in brief, would essentially lay the preface for the rival contentions.