ARINDAM SAHA Vs. DIPANWITA THAKUR

JUDGEMENT

(1.) The appellant-husband aggrieved by order dtd. 6/1/2018 closing his evidence as petitioner; order dtd. 30/1/2019 closing his right to further cross examine the respondent; final judgement and decree dtd. 22/2/2019 dismissing his petition under Sec. 9 of the Hindu Marriage Act, 1955 (hereinafter referred to as the "Act, 1955") and order dtd. 6/7/2019 dismissing his review/recall petition under order 9 Rule 13 of Civil Procedure Code, 1908 by the learned Principal Judge, Family Court, East District, Karkardooma Courts has filed the abovementioned three appeals under Sec. 19 of the Family Courts Act, 1984.

(2.) The case of the appellant is that he met the respondent through social media site i.e., 'Facebook', and developed affection. Eventually, they got married according to the Hindu rites and customs on 17/2/2007 at Arya Samaj Mandir, Mayur Vihar, Phase-II, Delhi.

(3.) The appellant was working in a Multi-National Company at Gurgaon, while the respondent, who was M.Tech, was employed in CDAC, Pune. The respondent came to reside with the appellant in a rented accommodation at J-39, First Floor, Pandav Nagar, Delhi. In April, 2007, the respondent became pregnant and she decided to get her delivery done in West Bengal, at her parental home. The appellant noticed sudden behavioral change in her conduct towards him on 15/11/2007, which aroused his suspicion. The respondent quarreled with the appellant and went to Kolkata on 25 th November, 2007. The appellant received information about the birth of a daughter in Behala Nursing Home and he rushed to Kolkata but to his surprise on reaching Kolkata, he found that there was no such hospital. The appellant tried his level best to contact the respondent but to no avail since her mobile phone was switched off.