SUPARNA DALUI Vs. BIDHAN MONDAL

JUDGEMENT

(1.) The present appeal is against the judgment and order dated 30/03/2012 in Mat Suit No. 15/2011 passed by the learned Additional District Judge, Rampurhat at Birbhum. It was a Suit for divorce under Sec. 13 (I) of the Hindu Marriage Act, 1955, filed by the Petitioner/Wife, Smt. Suparna Dalui. The Suit was dismissed on contest by the impugned judgment and order and hence the Petitioner/Wife has filed the present appeal.

(2.) The Petitioner/Wife's case in the plaint of the Suit in short was as follows:-

(3.) The Petitioner Suparna Dalui and the Opposite Party Bidhan Mondal were married on 05.03.2007 according to Hindu Rites and Customs, the Petitioner lived with the O.P. after such marriage and the marriage was duly consummated. It was alleged by the Petitioner that she was subjected to cruelty by her Husband and for such reason they were living separately for more than two years prior to the filing of the Suit and hence the Petitioner filed the Suit for divorce.