GOURAB DATTA Vs. ARUNDHUTI MAJUMDER DUTTA

JUDGEMENT

(1.) The judgment and order, dated 01-04-2005, passed by the learned Judge, Family Court, Agartala in T.S. (Divorce) No. FC/15 of 2004, thereby negating the appellant's prayer for dissolution of marriage is in challenge in this appeal.

(2.) We have heard Mr. A. K. Bhowmik, learned Senior Counsel assisted by Mr. R. Datta, learned counsel appearing for the appellant and Mr. Rattan Datta, learned counsel appearing for the respondent.

(3.) The facts, in brief, that will be required for the purpose of consideration of the instant appeal are set out herein below :-