PINTU MAHATA Vs. SWARNALATA MAHATA

JUDGEMENT

(1.) The appellant-husband has preferred the instant appeal, assailing the dismissal of his divorce suit against the respondent-wife, filed on the ground of mental cruelty.

(2.) Learned counsel appearing for the appellant-husband argues that the learned Trial Judge failed to take into consideration the serious allegations made by the respondent-wife against the appellant and his family members in her written statement, which were unsubstantiated in evidence. At least three instances of such allegations are specifically pointed out to the Court.

(3.) The respondent pleaded in her written statement that on February 15, 2019, the family members of the appellant had tried to kill her second daughter, which was the culmination of physical and mental torture perpetrated upon her by the appellant and his family due to the birth of the second female child of the respondent.