SWAPNA RANI SAHOO Vs. NIRANJAN SAHOO

JUDGEMENT

(1.) Aggrieved upon the judgment and decree dated 1.5.2015 passed by the learned Judge, Family Court, Bhubaneswar in C.P.No.363 of 2010, the present appeal has been filed.

(2.) Appellant is the wife and respondent is the husband. Respondent raised the matrimonial dispute before the learned Judge, Family Court in the aforementioned civil proceeding under Section 13 of the Hindu Marriage Act praying for dissolution of his marriage with the appellant on the ground of cruelty.

(3.) The factual aspects, as narrated by the respondent before the Family Court are that, the marriage was solemnized on 22.2.2002 as per the Hindu rites and customs and out of their wedlock, one female child born on 20.3.2005. It is alleged that the appellant-wife after some days of marriage showed her indifferent attitude towards the family members of the respondent and used to visit frequently to her parental house for different intervals and was reluctant to take care of the old ailing parents of the respondent. She also used filthy languages to her in-laws members and assaulted the old parents in-laws physically on two to three occasions. Lastly, on 7.6.2009 the appellant without informing the respondent and his family members went to her parental house along with the minor child and did not return for a long time. When the respondent attempted to bring her back, he was misbehaved by the parents of the appellant and there was a meeting on 15.11.2009 to settle the dispute by the local gentries, which ultimately failed. Thus, it was alleged that the appellant without any rhyme or reason voluntarily deserted the respondent and subjected cruelty to him.