KANKANA RANI DAS Vs. SAMIR KUMAR DAS

JUDGEMENT

(1.) Wife petitioner Sm. Kankana Rant Das filed a suit under section 13(1) (la) of the-Hindu Marriage Act for a decree of divorce and for dissolution of marriage between the parties. The petitioner alleges that the negotiated marriage between the petitioner and the respondent having been finalised was solemnized according to Hindu Marriage Act on 7.6.1986 at the premises No. 5, Dr. A.K. Paul Road, P.S.Behala, Calcutta-34. The petitioner from the very childhood was living at Secunderabad with her parents and before her marriage she applied for a service at Secunderabad and she got the service under the Government of India K.V. School at Secunderabed, Andhra Pradesh and was on probation. After her marriage she used to come once in a month to her matrimonial house to meet her husband and stayed with him at New Barrackpore, Dist-24 Parganas(N).

(2.) During the probation period respondent went to Secunderabad and after 2 to 3 days when petitioner and other members of her family were introduced to the respondent but to the utter surprise of the petitioner respondent behaved very rudely in presence of so many persons.

(3.) During the said probation petitioner got herself permanently transferred to Calcutta K. V. School at Garden Reach. During her stay at Calcutta one day she went to husband's house at Salt lake and when she used to talk with the second brother's wife, husband became angry and beat petitioner mercilessly in front of his family members which caused severe shocked and mental agony. She further stated that one Pratim Chatterjee, a friend of the respondent, invited both of them in the month of May, 1088 in a restaurant for dinner which the petitioner attended along with her husband at Magnolia, Park Street with said Pratim Chatterjee at a dinner. The husband without any rhyme or reason Insulted petitioner inside the restaurant in front of Pratim Chatterjee and other unknown public by abusing filthy languages in a loud voice.