MADHUMITA BHOWMICK Vs. SOMNATH BHOUMICK

JUDGEMENT

(1.) Present First appeal has arisen out of judgment and decree passed by Additional District Judge, 6th Court Alipore, South 24 parganas in Mat Suit No. 31/2010. By the impugned judgment learned Trial Court was pleased to pass a decree of judicial separation on the ground of cruelty.

(2.) Petitioner's/ husband's case in a nutshell is that petitioner was married with the opposite party according to Hindu rites and custom on 9/7/2008 and said marriage was an arranged marriage. Both the parties after marriage started residing together as husband and wife at the matrimonial home of the respondent, though no issue was born due to such wed-lock.

(3.) It is alleged that the respondent is reluctant to do house-hold works and she used to pre-occupy herself without caring for the petitioner or his parents and she used to persist petitioner to live in a separate accommodation, leaving the parents of the petitioner. Moreover the respondent is ill tempered and used to misbehave with the petitioner and her parents and she also used to show disrespect to her in laws in every possible way. The respondent is also suspicious and used to check the mobile phone of the petitioner everyday as to whether the petitioner is keeping in touch with any women. The marriage between the parties did not work out at all as the respondent inflicted immense cruelty to the petitioner and made his life horrible. Respondent finally left her matrimonial home with her belongings and ornament on 23/5/2009 and since then she has been living separately.