ASHOK KUMAR DUTTA @ AMIT Vs. KISHORE KUMAR MAHATO

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent No.1. The respondent No.2 has not appeared in spite of notice issued to her.

(2.) The appellant is aggrieved by the Judgment and Decree dated 10.08.2016 passed in Matrimonial Suit No. 361 of 2011, whereby, the suit filed by the respondent No.1 in the Court below for dissolving the marriage between the respondent No.1 and the respondent No.2 herein, on the ground of adultery and cruelty, has been decreed by the Court below.

(3.) The appellant, herein, was the respondent No.2 in the Court below, with whom, it was alleged by the petitioner husband, that the respondent wife was in adulterous relationship.