SUBAL MONDAL Vs. ANJANA DEY

JUDGEMENT

(1.) This is an appeal under Section 19(1) of the Family Courts Act, 1984 from the judgment and order dated 30.06.2014 delivered in T.S.(Div)12/2008 by the Judge, Family Court, Udaipur, Gomati.

(2.) The appellant instituted the suit for dissolution of marriage by a decree of divorce being TS (Div) 12/2008 on solitary ground, viz., cruelty. According to the appellant, the marriage was solemnized on 14.12.2003 as per Hindu rites and customs and thereafter he started his conjugal life with the respondent in his residence at Madhya Pratapgarh under West Tripura district. After 8-10 days from the date of marriage, the respondent started pressurizing him to live in her parental house but the appellant did not accept that proposal. Thereafter, the respondent started behaving with cruelty by abusive language and sometimes, she had tortured him physically in presence of his parents.

(3.) Being irritated by the conduct of his wife, the appellant informed the matter to the parents of the respondents but they did not take any interest or action to impress the respondent to lead a peaceful conjugal life. Finally, the respondent left the matrimonial home without any reasonable cause whatsoever and started living in her parental home. After three months of her leaving the matrimonial home, the appellant approached the respondent to come back but she turned down the said proposal. When she was again approached after about eight months of her stay in that manner in her parental home, she had abused the appellant in slang language in presence of her parents.