Ansari, J. - (1.) Instant appeal is directed against the judgment and decree dated August 24, 2001 passed by the learned Additional District Judge, 4th Court at Alipore in Matrimonial Suit No. 2/1989.
(2.) For the sake of convenience the parties shall hereinafter be referred to as the 'husband' and the 'wife'.
(3.) Husband instituted the aforesiad matrimonial suit praying for a decree of divorce on two grounds i.e. cruelty and desertion. By the judgment and decree under appeal the said suit was dismissed.;