AMITABHA CHATTERJEE, J. - (1.) These two Civil Revisions are taken up together for hearing as the matter is pending between the self-same parties namely, Sri Samir Rana husband and Smt. Manashi Maity(Rana) wife. In CO 3253 of 2016 the challenge is made to order No. 52 dated 17th February 2016 passed by Sri Bhaskar Bhattacharya the Additional District and Sessions Judge, 1st Court Tamluk, Purba Medinipur, in judicial miscellaneous Case No. 2 of 2016 in connection with the matrimonial suit No. 31 of 2013 filed by the Opposite Party/Husband Sri Samir Rana, against the wife petitioner Smt. Manashi Maity(Rana) filed the CO No. 1525 of 2016.
(2.) The fact of the instant Civil Revision is that Smt. Manashi Maity (Rana) is the legally married wife of the Opposite Party Sri Samir Rana and their marriage was duly solemnized on 24.1.2008 as per Special Marriage Act, 1954, and subsequently on 28.1.2008 they got married according to Hindu Rights and customs. Out of the said wedlock a male child was born to them on 20.12.2008. He is about 8 years old and studies in a private English Medium School in class-III.
(3.) Due to some disparity between the parties Smt. Manashi Maity (Rana) was forced to leave the matrimonial house and went to her paternal home with her minor son and for restitution of conjugal right she filed an application under section 22 of the Special Marriage Act, 1954, before the Learned District Judge, Purba Medinipur, at Tamluk it was registered as Matrimonial Suit No. 241 of 2011.;