SHANTI RANJAN SAHA Vs. PRANATI SAHA

JUDGEMENT

(1.) Heard Mr. S. Chakraborty, learned Counsel for the Appellant, Shri Shanti Ranjan Saha and also Ms. A. Paul, learned Counsel appearing for the Respondent.

(2.) This appeal, filed by the husband-Appellant, is directed against the judgment and order dated 30.11.2007 passed by the learned Addl. Deputy Commissioner, Shillong, rejecting the matrimonial (Divorce) Suit No. 2(T) of 2004 filed by the Appellant/husband.

(3.) The concise fact leading to filing of the Matrimonial (Divorce) Suit No. 2(T) of 2004, so also the case of the Respondent/wife in the said case is briefly noted.