DILIP KUMAR SUKLA DAS Vs. SUSMITA DATTA

JUDGEMENT

(1.) We have heard Ms. Aradhita Debbarma, learned counsel for the appellant.

(2.) The judgment passed by learned Judge, Family Court, Kailashahar, Unakoti dtd. 7/8/2025 in TS (DIV) No.47 of 2023 and the related decree thereof are under challenge in this appeal whereby the petition of the appellant-petitioner for dissolution of his marriage with the respondent was dismissed.

(3.) The marriage between the parties was solemnized on 10/12/2020 and thereafter, the respondent joined him in his residence at Jalai, P.S. Kailashahar. It is alleged by the appellant that she was not willing to stay in her matrimonial home for which the petitioner took a house on rent at Kumarghat i.e. at the place of his posting but after shifting at Kumarghat, it was noticed by him that the respondent was not a lady of fair behavior and she was following some unscrupulous habits. She also used to ill behave with him and would torture him mentally.