DILIP DAS Vs. MONICA DAS

JUDGEMENT

(1.) Challenge in this appeal is levied to the judgment and decree dated 23.11.2017 of the Additional District Judge, Bhanupratappur, North Bastar, Kanker CG passed in Civil Suit No.18A/2016, whereby and whereunder he allowed the petition of respondent- wife filed under Section 9 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act, 1955') against appellant- husband.

(2.) This is admitted by appellant that name of both parties, his address are true, there was love affair between both parties, she resided in his house as wife, on their physical relationship one child named Rahul has born who is residing with him.

(3.) In brief, the respondent's case is that on 10.03.2008 both the parties performed marriage in Markanda Temple, Gadchiroli, Maharashtra, thereafter, again marriage was performed in her maternal house in accordance with customary rights and rituals. Five years after the marriage, appellant ousted her making false allegation on her character. He has got a false affidavit from a man that he had married with her. She had given registered notice dated 07.07.2016 to appellant.