SAMAPTI CHATTERJEE,J. - (1.) The present appeal has been preferred by the appellant/plaintiff assailing the judgement and order dated 31st May, 2016 passed by Madam Mohan Mishra, Ld. Additional District Judge, FTC-I, Tamluk thereby dismissing the Matrimonial Suit filed by the appellant.
(2.) The appellant's case in a nutshell is as follows :- That the appellant's marriage with the respondent wife was solemnised on 9th August, 1994 under Section 11 of the Special Marriage Act, 1954 before Sri Haranarayan Roy, Marriage Officer at villageSalgechea P.O and P.S-Tamluk District-Purba Medinipore. Both the appellant and the respondent wife are Hindu by religion.
(3.) After the marriage the respondent went to the house of the appellant/petitioner to lead conjugal life. Out of that wedlock the respondent wife gave birth to a girl child namely Amrita Santra who was at the time of filing of the Mat Suit 13 years old and a boy child namely Aloktanu Santra who at that point of time was eight years old. The daughter has been studying in Class-VII in St. Xaviers Town School , Haldia and son in Vivekananda Missionary School, Haldia.;