YOGENDRA LAHU BHOIR Vs. PREMA YOGENDRA BHOIR

JUDGEMENT

(1.) This is an unfortunate litigation that has lasted for more than a decade. The appellant's petition seeking divorce and dissolution of his marriage on the ground under Sec. 13(1) (i-a) of the Hindu Marriage Act, 1955 has been dismissed by the judgment dtd. 15/5/2019 passed by the Family Court. He has impugned the same in this appeal.

(2.) Before we deal with the issues in this appeal, to give a complete perspective for the order we propose to pass, some facts and events that have transpired before the filing of this appeal are stated as under:

(3.) The respondent filed an Interim Application No. 15192 of 2024 in the present appeal for payment of the arrears of maintenance. When it was being heard, the respondent alleged that the appellant had remarried and had stopped paying maintenance as directed by the Family Court. By order dated 14 th February 2025, this Court directed the appellant not to deal with or dispose of any of his immovable properties in any manner whatsoever. The appellant was further restrained from operating or encashing his Fixed Deposits in the bank or any other movable assets, except to withdraw funds towards basic and essential expenditure. As regards the allegation of remarriage, the appellant had denied the same. He was directed to file an affidavit clarifying his position in that regard. The appellant perjured himself by filing an affidavit dtd. 14/2/2025 falsely stating that he had not re-married. Meanwhile, this Court also directed the officer-in-charge of the concerned Police Station to conduct a discreet inquiry into the said allegation.