SRI ARUNJYOTI DUTTA Vs. RUPALI BURAGOHAIN

JUDGEMENT

(1.) This matrimonial appeal is directed against the judgment and order dated 16.12.2003, passed by the learned District Judge, Golaghat, in case No. T.S.(M)12/2002, dismissing the prayer of the Appellant-husband for a decree of divorce under Section 13(1) of the Hindu Marriage Act, 1955.

(2.) We have heard Ms. P. Bhattacharya, learned Counsel appearing on behalf of the Appellant-husband. However, none appears for the Respondent-wife despite service of notice.

(3.) The facts in brief, leading to filing of this appeal, may be narrated as follows: