SUBRATA DUTTA Vs. MITHU DUTTA NEE SARKAR

JUDGEMENT

(1.) Marriage is an institution. Responsibility to preserve the institution would lie upon the couple having equal responsibility to maintain it.

(2.) It is most unfortunate when science is advancing; country is prospering with the advent of globalization; personal life would become complex and more complex causing discord between members of the family particularly the married couple. Earlier, in our society it was common; the male members of the family would have the responsibility to arrange for means of livelihood whereas the female members would be busy in maintaining the household, upbringing the child. Now, that the system is totally changed, the members of the fairer sex equally contribute to the financial need of the family hence, it would warrant, the male members should be more accommodative. However, the mindset is yet to change in the patriarchal society of ours.

(3.) Subrata was residing with his parents and brothers in a rental accommodation at Uluberia, Moirapara. Due to insufficient accommodation, the couple initially stayed for few days with Mithu's mother, thereafter shifted to a rental accommodation and stayed there for a considerable time. The facts would depict, both the families had their own dwelling house subsequent to the marriage. According to Subrata, he had to clear off the house building loan that he took for their family dwelling house. Subsequent to the marriage, Subrata got a promotion and was transferred to Jhargram where the couple stayed for some time. We do not know the actual reason for discord that the couple had.