HEMANTA KUMAR JENA Vs. BHAKTILATA JENA

JUDGEMENT

(1.) THE appellant husband filed a petition u/s. 13 of the Hindu Marriage Act, 1956 for a decree of divorce against the respondent wife. The said application was dismissed by the judgment and decreee dated April 17, 1997 passed by the Judge, Family Court, Cuttack. The husband has filed this appeal against the aforesaid judgment and decree of the Family Court.

(2.) THE appellant sought divorce against the wife Respondent on the ground of mental cruelty and desertion without any reasonable cause. The case of the husband appellant, inter alia, is :

(3.) THE husband appellant examined himself as a witness. He also examined a Senior clerk in the office of the Inspector of Schools, Jagatsinghpur to prove the letter of complaint sent by the respondent wife and a Sub Editor of Prajatantra Saptahiki to prove that the informations contained in the articles published in Prajatantra Saptahiki were supplied by the respondent wife herself. The respondent wife examined her father, herself and Smt. Basanti Ray, the lady teacher.