Arunabha Barua, J. - (1.) This is an appeal by an aggrieved wife, Kalyani Pal, against her husband, Ashutosh Pal, respondent, when she is dissatisfied with the ex parte judgement and decree dated 23.7.2001 passed by the learned Additional District Judge, 2nd Court, North 24-Parganas at Barasat in Mat. Suit No. 20 of 2001.
(2.) The husband Ashutosh Pal brought that matrimonial suit under section 13 of the Hindu Marriage Act, 1955 against his wife, Kalyani Pal, for dissolution of marriage on the grounds of cruelty and desertion.
(3.) The marriage took place way back in 1970 according to Hindu Rites and Customs at Khardah, Dist. North 24-Parganas and both lived as husband and wife with two children, a son and a daughter born out of the wedlock. The respondent-husband was a Government servant, while the appellant was a teacher in a primary school.;