Calcutta High Court (Appellete Side)
Aktar Khan vs Sk. Rubaiya Yasmeen on 25 January, 2019
Author: Biswajit Basu
Bench: Biswajit Basu
1
25.01.19
Srimanta
List - S/L
Sl. No. 24
Ct. No. 21
C. O. 697 of 2017
Aktar Khan
-Vs.-
Sk. Rubaiya Yasmeen
Mr. Kushal Das, Adv.
...for the petitioner.
The revisional application is at the instance of respondent/husband in a
proceeding under Section 27 of the Special Marriage Act and is directed against an order dated February 6, 2017 passed by the learned Additional District and Sessions Judge, 2nd Court, Paschim Medinipore in Matrimonial Suit No. 399 of 2015.
The learned Trial Judge by the order impugned has allowed an application of the wife/opposite party seeking amendment of the petition for divorce praying inclusion of the prayer for annulment of her marriage with the petitioner by a decree of nullity as an alternative to the prayer for a decree of divorce.
There is no illegality and/or infirmity in the order impugned as such does not call for any interference.
The revisional application being C. O. 697 of 2017 is dismissed.
There shall be no order as to costs.
(Biswajit Basu, J.)