DEVASHISH SARKAR Vs. SUPARNA SARKAR

JUDGEMENT

(1.) Challenge in this appeal is levied to the judgment and decree dated 10.03.2017 of the Additional District Judge, Bhanupratappur, district North Bastar, Ranker C.G. in Civil Suit No. 12A/2016 vide Annexure A-1 whereby and whereunder the trial Court dismissed the divorce petition filed by appellant-husband under section 13 of the Hindu Marriage Act, 1955 (in brevity 'the Act of 1955') against the respondent-wife.

(2.) This is admitted by the respondent that marriage of both parties was solemnized in the year 2006 in residential place of her father village PV48 in accordance with Bengali rights and rituals, after the marriage she resided in his house at village PV37 where they led the conjugal life,'now she is living separately from him in her paternal house.

(3.) In brief, appellant's case is that two years after the marriage she started quarreling with him, she used to go to her maternal house without intimating him, she is living separately from him since eight years back. She used to give threat to him to implicate in a false dowry case. He had tried to bring her back, but she refused to live with him.