SUSANTA KUMAR DAS Vs. ANINDITA DAS

JUDGEMENT

(1.) This is unfortunate matrimonial dispute which has shattered the matrimonial bond between the parties. Instant appeal has been preferred by the appellant/husband challenging the impugned judgement and decree dtd. 31/8/2015 passed by the learned Additional District Judge 1st Court at Sealdah.

(2.) It is stated in the petition filed by the appellant/husband that he married with the respondent on 1/2/2009 under the provision of the Special Marriage Act and after marriage they started to lead conjugal life as husband and wife by residing in the ancestral house of the appellant. Soon after their marriage the dispute and differences have been cropped up in between them. It is stated that the wife used to taunt and ridicule the family of the appellant using abusive language which caused mental cruelty to the appellant. It is further stated by the appellant that the respondent suppressed her actual age and neurological disease at the time of negotiation of marriage.

(3.) It is stated by the appellant that the respondent/wife left matrimonial home and returning on 21/5/2009 with her parents and some unknown persons threatened the mother of the appellant with dire consequences. This appe llant was allegedly pressurised by the respondent to stay separately from his mother. The respondent and her family members allegedly used to give threat to file criminal case against the appellant and his mother. Ultimately, on 23/6/2009 the respondent left her matrimonial home but on 6/10/2009 she again returned and started staying separately at the matrimonial house. Under the above compelling circumstances this appellant filed matrimonial suit against the respondent seeking divorce on the ground of cruelty.