- (1.) THIS First Appeal is directed against the Judgment and decree dated 2nd April, 1998 passed by the learned additional District Judge, 6th Court at Alipore, South 24-Parganas in mat. Suit No. 38a of 1994 at the instance of the defendant/appellant (wife ).
(2.) THE plaintiff/respondent (husband) filed a suit for divorce against the defendant/appellant (wife) on the ground of cruelty and desertion under section 13 (1) (ia) and (ib) of the Hindu Marriage Act, 1955.
(3.) THE case which was made out by the plaintiff/respondent (husband) in the said suit, is narrated briefly hereunder:;