RAJESH KUMAR MAHOBIYA Vs. ALKA MAHOBIYA

JUDGEMENT

(1.) By this appeal under Section 19 of the Family Courts Act, the appellant has challenged legality and propriety of the judgment & decree dated 8-2-2010 passed by the Judge, Family Court, Korba, Camp Court: Katghora. whereby the suit filed on behalf of the appellant for dissolution of marriage by decree of divorce against the respondent, has been dismissed. As per pleadings, marriage between the parties was solemnized on 23-4-1998, they resided for two years, one daughter was born out of the wedlock and thereafter, the respondent committed torture & cruelty and deserted the appellant, On the ground of such torture & cruelty and desertion, suit for dissolution of marriage by decree of divorce has been filed by the appellant. By filing reply, the respondent has denied adverse allegations and alleged that the appellant has committed torture & cruelty, therefore, she is residing separately under compulsion. After providing opportunity of hearing, the trial Court has dismissed the suit for dissolution of marriage by decree of divorce.

(2.) Heard learned counsel for the parties and perused judgment & decree and record of the Family Court.

(3.) At the outset, both the parties have filed documents and some of the documents are photocopies of its originals. Both the parties have lead evidence, but the Family Court has not permitted the Advocates to represent the parties before it, in absence of such representation virtually, specific cross-examination has not taken place especially in the light of documents and documents have been formally marked. Contents of documents have not been considered by the Family Court, although the Family Courts are required to adopt its own procedure, but the Family Courts are under obligation to provide complete opportunity to the parties firstly, to resolve the dispute and in case of impossibility to close the chapters.