PRANAB BISWAS Vs. MRINMAYEE DASSI

JUDGEMENT

(1.) This appeal is at the instance of the petitioner husband Pranab Biswas and arises out of the judgment and order of dismissal passed by the Third Court of "the Additional District Judge, Howrah, on 31-8-1971 in Mat. Suit No. 1 of 1970.

(2.) Stated in short the petitioner's case was that he entered into a negotiated marriage with the respondent No. 1 on or about the 10th of Falgun 1372 B.S., corresponding to the 22nd of February 1966. The marriage was solemnised according to the Hindu rites. Soon after the marriage the O. P. respondent No. 1 as bride went to the petitioner's house at Salkia and there she was found vomiting and ailing. On medical examination it was detected that she was pregnant at the time of marriage and had been carrying for about three or four months. The marriage had not been consumated between the parties and the petitioner got a rude shock on account of the unchastity of his spouse. The Respondent wife was first removed to a friend's house where she having admitted that she was in love with respondent No. 2 Ranjit Kumar Sinha Roy and had conceived through him, she was taken to the house of her father at Naihati and was left there. The petitioner husband was surprised to find that a fraud had been practised upon him by giving him in marriage a pregnant girl and so he wanted to avoid the marriage. In this behalf he consulted a lawyer and was advised to institute a suit after expiry of three years from the date of marriage for annulment of the marriage. Shortly before the proceedings were started some papers came to the hands of the petitioner husband through his friend who happened to be known to respondent No. 2 aforesaid, and from those letters the petitioner-appellant came to know that respondent No. 1 was living in adultery. That on account of adulterous life led by the respondent wife and regular offence committed by her the petitioner-appellant found himself humiliated as the offence of adultery was committed deliberately and with intention to injure the feelings and susceptibilities of the petitioner husband. The petitioner appellant was also threatened by several unknown persons with assault and physical injury and the petitioner-appellant became afraid for his life and there arose reasonable apprehension in his mind that living with respondent No. 1 would be harmful to him.

(3.) On the basis of aforesaid facts and pleading, the petitioner husband Prayed for a decree annulling his marriage under Section 12 of the Hindu Marriage Act 1955 (hereinafter called the Act). Alternatively he prayed for a decree of divorce under Section 13 of the Act and/or for a decree for judicial separation under Section 10 of the Act.