RADHA RAJPAL Vs. E M RAJPAL

JUDGEMENT

(1.) This appeal under Section 28 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the said Act') arises out of a judgment and decree dated 10-5-1989 passed by Shri D. N. Chakraborty, 1st Additional District Judge in Matrimonial Case No, 49 of 1986-87 ; whereby and whereunder the said learned court granted a decree for judicial separation in terms of Section 10 thereof.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The plaintiff-respondent filed aforementioned Matrimonial Case No. 49 of 1986-87 for a decree for dissolution of marriage by divorce or in the alternative decree for Judicial separation on the ground of cruelty.