- (1.) This is an appeal against judgment and decree dated November 16, 2006 passed by the learned Additional District Judge at Durgapur, district: Burdwan in Matrimonial Suit no. 10 of 2004/192 of 2003.
(2.) By the impugned judgment and decree, the learned trial judge dismissed the said suit filed by the husband without, however, any order as to costs.
(3.) The husband, who is the appellant before this Court, instituted the said matrimonial suit for divorce on September 20, 2003.;