RUPA DEBBARMA, Vs. TAPASH DEBBARMA

JUDGEMENT

(1.) This appeal arises from the judgment dated 23.05.2018 delivered in Title Suit No.12 of 2016 titled as Tapash Debbarma v. Rupa Debbarma alias Rupali by the Additional District Judge Unakoti Judicial District, Kamalpur. Pursuant to the said judgment, the decree of divorce on the ground of cruelty and desertion has been issued. It has been observed in the said judgment that the undisputed fact is that the appellant herein the wife. launched a criminal action against the respondent the husband. under section 494 and 498A of the IPC and the respondent was arrested on the basis of allegation of bigamy for marrying a Nepali girl while his marriage with the appellant is subsisting. On the same ground, the allegation of cruelty was brought by the appellant. It has been further observed that on the day of institution of the petition seeking divorce i.e. 10.08.2016, the parties lived separately for two years as their relation turned animus and hostile. Thus, the Addl. District Judge has observed that the respondent is entitled to get the decree of divorce on the ground of desertion as well.

(2.) The allegations as brought by the respondent, of cruelty and desertion have been squarely contested and disputed by the appellant by filing the written statement. The respondent has stated in his petition the plaint. that the marriage with the appellant was solemnized on 27.11.2009 'as per Hindu Sashtras and custom and after observing all formalities of customs of the tribal society'. They consummated their marriage at the respondent's official residence at Punjab for about six months. The respondent was posted at Punjab as he was serving under Indian Armed Forces. During the time, the appellant started creating tantrum on insignificant issues. Even she had started to misbehave with his aged mother without any cogent reason whenever she lived at their native village called Kachimcherra under Dhalai District. She used to abuse her by obnoxious slang. Even his married sister, Sangita Debbarma was made target of her abuse. From the very beginning the appellant used to threaten the respondent to take legal action so that the respondent was dismissed from his service. The respondent took all efforts for making her life comfortable. The appellant at one point of time refused to accompany the respondent to his place of posting.

(3.) In the month of April 2012, without consent of the respondent, the appellant left her matrimonial home by ignoring the respondent's request and started living at native village as she was not willing to live at the place of the respondent's posting. On 17.12.2012, the appellant gave birth of a male child. On having that news from his father-in-law Tari kumar Debbamra, he came down to Kamalpur and provided all expenses for hospitalization, treatment and care through his father-in-law. The appellant was however, grudgingly launched a criminal action against the respondent being Ambassa PS Case No.32 of 2013 under sections 498A/494 of the IPC on false allegations. However, the police investigated the complaint and filed chargsheet against the appellant. The respondent was made to go through excruciating experience of his life by facing that criminal action launched by the appellant. The respondent suffered serious depression and social ignominy. The appellant lived continuously for 4 years being alienated from the matrimonial relation. She had frustrated all efforts of reconciliation as taken by the respondents. Having no other alternative, the respondent filed the petition seeking divorce on dissolution of their marriage. It may be noted that in the affidavit sworn on 09.08.2016 appended to the plaint, the respondent had declared him as 'Hindu'.