PRADIP NATH Vs. REENA NATH

JUDGEMENT

(1.) Heard Mr. M.U. Mahmud, learned Counsel appearing on behalf of the Appellant husband. None appears for the Respondent wife despite service of notice.

(2.) This matrimonial appeal is filed by the Appellant husband against dismissal of his petition for divorce under Section 13(1) of the Hindu Marriage Act, 1955.

(3.) Facts, leading to filing of this appeal are as follows: