JAYANTA KUMAR MONDAL Vs. PRATIMA MONDAL

JUDGEMENT

(1.) This appeal from original decree arises from judgment and order dated 22nd July 2005 passed by the learned First Additional District Court at Purulia in MAT Suit No. 52 of 2004 whereby the application of the husband, the appellant herein for a decree of dissolution of marriage under Section 13 of the Hindu Marriage Act, 1955 (for short the 1955 Act) was dismissed on contest. The case of the appellant husband in the said MAT Suit No. 52 of 2004 is briefly as follows.

(2.) That the appellant husband married the respondent wife on 2nd March 2001. The marriage was a negotiated one and was solemnized under the 1955 Act.

(3.) After solemnization of the marriage the respondent wife stayed at her matrimonial home and the parties resided in joint mess comprising the grandfather of the appellant husband, his parents as well as his brother and sister. In the course of such wedlock the couple was blessed with a child born on 4th of January 2003.