SABYASACHI CHAKRABORTHY Vs. SUSHMITA MUKHERJEE

JUDGEMENT

(1.) This appeal is filed by the husband, whose petition for divorce in M.C.No.3042 of 2014 under Section 13(1)(ia) of the Hindu Marriage Act, 1955 on the file of the Principal Judge, Family Court at Bengaluru (for short, 'the Family Court') is dismissed by the impugned judgment and decree dated 02.06.2016. The Family Court has dismissed the said petition in M.C.No.3042 of 2014 holding that the appellant has failed to prove that he was treated cruelly by his wife, the respondent.

(2.) The appellant's marriage with the respondent was solemnized in Jabalpur, Madhya Pradesh on 02.03.2012 and registered under the provisions of the Hindu Marriage Act, 1955 (for short, 'the H.M. Act') on 03.07.2012 in Bengaluru. The appellant and respondent established their matrimonial home in Bengaluru, and resided together there until March 2013. The appellant filed the above petition for divorce in the year 2014 alleging cruelty by the respondent.

(3.) The appellant's case could be thus stated: