RUPAM NATH Vs. PIYA NATH

JUDGEMENT

(1.) Heard Mr. K. Bhattacharjee, learned counsel for the appellant-husband. Also heard Mr. S.K. Ghosh, learned counsel for the respondent-wife.

(2.) This appeal has been filed against the impugned judgment and order dtd. 13/7/2023 passed by the learned Family Court in F.C. (Civil) Case No.67/2015, dismissing the appellant husband's petition for grant of a Divorce Decree under Sec. 13(1)(i-a) and 13(1)(i-b) of the Hindu Marriage Act.

(3.) The appellant/husband had filed a petition before the learned Family Court, praying for dissolution of their marriage under Sec. 13(1)(ia) of the Hindu Marriage Act (hereinafter referred to as 'the Act'), i.e., on grounds of cruelty and under Sec. 13(1)(ib) on grounds of desertion.