Lakshman Sutradhar vs Sg Ct. 8 Jhuma Sutradhar Nee Roy ...
2022 Latest Caselaw 5582 Cal

                                               FAT 558 of 2018
Item-3.
          17-08-2022
                                             Lakshman Sutradhar
                                                   Versus
  sg        Ct. 8                      Jhuma Sutradhar nee Roy Sharma



                            Mr. Arnab Saha, Adv.
                            Mr. Abhimanyu Banerjee, Adv.
                                                      ... for the appellant

                            Ms. Jeenia Rudra, Adv.
                                                          ...for the respondent

During pendency of the appeal, the parties filed an

application under Section 13B of the Hindu Marriage Act, 1955

for dissolution of marriage on mutual consent.

The learned Trial Court upon satisfied being recorded that

due procedure was adopted and there has been no collusion, fraud

and coercion, allowed the application for mutual divorce and

MAT Suit No. 235 of 2022 was decreed on mutual consent on 6 th

August, 2022.

The wife has already received her Stridhan articles along

with agreed amount of Rs.3,00,000/- towards her maintenance in

the form of a demand draft. In view thereof, the impugned order

and judgment is set aside.

We dispose of the appeal on the basis of the order passed by

the learned Additional District and Sessions Judge, Alipurduar on

6th August, 2022.

The photostat copy of the demand draft and the copy of the

order dated 6th August, 2022 are taken on record.

(Siddhartha Roy Chowdhury, J.) (Soumen Sen, J.)