PANKAJ CHATTERJEE Vs. CHHANDA CHATTERJEE
LAWS(CAL)-2013-9-29
HIGH COURT OF CALCUTTA
Decided on September 12,2013

Pankaj Chatterjee Appellant
VERSUS
Chhanda Chatterjee Respondents

JUDGEMENT

- (1.) Matrimonial discord is a menace in the society. It would weaken the society. Yet, we cannot avoid. In the case before us, we tried in vain to have a workable solution. Despite our best effort we could not succeed.
(2.) If we closely examine the pleadings and the evidence we would search in vain the real cause. The parties would also not help us.
(3.) If the contemporaneous writing could be relied, the villain of the piece was a pair of bangles that the husband allegedly took from the wife and failed to return. 25 years passed, the couple got separated soon after the marriage.;


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