SUTAPA CHAKRABORTY Vs. GAUTAM CHAKRABORTY

JUDGEMENT

(1.) The husband (respondent) had approached the Court seeking a decree of divorce on the grounds of cruelty and desertion. The same has been allowed. The present appeal is by the defendant wife assailing the Judgment and Decree passed in M.A.T Suit No. 72 of 2013 under Sec. 27 of the Special Marriage Act whereby and whereunder the marriage solemnized between the appellant, with the respondent on 19/4/2006 was ordered to be dissolved.

(2.) The case of the plaintiff respondent at the trial was that the marriage was solemnized on 19/4/2006. Prior to the marriage being solemnized the plaintiff claims that the plaintiff and respondent were known to each other as they were residing in the same village. The plaintiff claims that the respondent allured the petitioner into marriage by presenting herself to be suffering and in a miserable condition, requiring support. She invoked the sympathy of the petitioner.

(3.) As per the plaint, just two days after the marriage was solemnized, the defendant appellant started intimidating the plaintiff by threatening him with implication in proceedings under Sec. 498 A I.P.C. by taking help of her Advocate boyfriend. When the petitioner went to his in-laws along with the respondent on the occasion of 'Asthamangala', the respondent's father was found to be ill. The petitioner claims to have arranged for his treatment and requested the respondent to attend to his illness from her matrimonial home situated near to the house of the respondent. The respondent did not pay heed to such request, and on her own started staying in her father's house.