SRI PRADIP DUTTA Vs. PARINITA DUTTA HAZARIKA

JUDGEMENT

(1.) Heard Ms. P. Bhattacharya, learned Counsel, appearing on behalf of the Appellant-husband. None appears on behalf of the opposite party-wife, despite service of notice.

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

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