NAYAN BHOWMICK Vs. APARNA CHAKRABORTY

JUDGEMENT

(1.) The present Appeal has been filed challenging the judgment dtd. 13/4/2011 passed by the Gauhati High Court (Shillong Bench), whereby the appeal filed by the Respondent-wife was allowed and the judgment and decree dtd. 9/3/2010 dissolving the marriage on the ground of desertion by the Respondent-wife passed by the Additional Deputy Commissioner (Judicial), Shillong was set aside.

(2.) Briefly stated, the relevant facts are that the marriage between Appellant and Respondent was solemnized according to Hindu rites and rituals on 4/8/2000 at Shillong. The parties knew each other prior to their marriage as they had been working together since 1992 as Development Officers under Life Insurance Corporation of India Ltd..

(3.) According to the Respondent-wife, though the Appellant-husband knew the nature of Respondent's duty and responsibility in their office even before their marriage, yet the Appellant and his family members demanded the Respondent give up her job ignoring the fact that she had to financially look after her old and ailing mother, her brother and other dependents. It is the Respondent-wife's case that due to the continuous ill-treatment meted out by the Appellant and his family, Respondent-wife was compelled to leave her matrimonial home in 2001.