- (1.) At the instance of wife in a suit for divorce the First Appeal is directed against the judgment and decree dated 22nd December, 2004 passed by the Additional District Judge Second Court Hooghly, in Matrimonial Suit No. 421 of 1997 and the suit was decreed granting a decree of divorce on the ground of cruelty.
(2.) Being aggrieved and dissatisfied with the said judgment and decree dated 22nd December, 2004 this appeal has been filed.
(3.) The Respondent appeared before us is the Plaintiff in the suit and filed a suit before the Court of District Judge, Hooghly.;