SUBHENDU NASKAR Vs. RAMITA NASKAR (RANJAN)

JUDGEMENT

(1.) The present appeal has been filed against a judgment and decree whereby the appellant/husband's suit for divorce on the ground of cruelty was dismissed. The brief facts of the case are as follows:

(2.) The parties entered into matrimonial tie under the Special Marriage Act, 1954 by registration under the said Act on August 15, 2007, which was followed by a 'social marriage'.

(3.) However, thereafter the relationship between the parties soured and the respondent/wife filed a complaint against the husband and his family members under Ss. 498-A and 406 of the Indian Penal Code, giving rise to Thakurpukur P.S. Case No.69 of 2010, on February 15, 2010, according to the husband/appellant, immediately after the spouses returning from a visit to Digha.