MANNA BHATTACHARJEE Vs. SWATI BHATTACHRJEE

JUDGEMENT

(1.) Heard Mr. R. Goswami, learned counsel for the appellant. None appeared on behalf of the respondent. The appellant is before this Court assailing the order dated 03.04.2014, passed by the Addl. Deputy Commissioner, Dima Hasao District, Haflong, whereby the marriage between the parties, solemnized on 22.02.2004, is declared as null and void.

(2.) The relationship between the parties is not in dispute.

(3.) The appellant, herein, is the husband of the respondent and their marriage was solemnized on 22.02.2004. Due to certain disputes in their marital life, the respondent wife filed a petition under Section 13 of the Hindu Marriage Act in T.S. Case No. 032013, seeking dissolution of the marriage. The appellant who was arrayed as the respondent to the said proceedings, had appeared and filed a detailed written statement.