LAXMI ORAM ALIAS TOPPO Vs. BIRSA ORAM

JUDGEMENT

(1.) This appeal is directed against an order passed by the learned Judge, Family Court, Rourkela in a Matrimonial Civil Proceeding No. 53 of 1996 whereby a decree of divorce was passed.

(2.) Undisputedly the marriage between the appellant and respondent was solemnised on 12/05/1992 in village Chhend within Raghunathpali Police Station in the district of Sundargarh. After the marriage, the appellant joined with the respondent in the matrimonial house at Tagarmunda whereafter both the spouses went to Jamalpur where the respondent was serving in the Railway Department. The appellant after spending some days went back to her parents_ residence. Immediately she used to visit her matrimonial house at Tagarmunda. It has been stated by the respondent before the learned Judge, Family Court that gradually the attitude of the appellant became rude and obdurate. In the month of March, 1993 both the spouses stayed in a rented house for about seven months at Jamalpur. During that period the appellant conceived and her husband found that the behavioural pattern of the appellant had completely changed. After some time the respondent secured an employment in Rourkela Steel Plant as a Senior Operator and preferred to stay with his elder sister in quarter No. B/11, Basanti Colony, Rourkela. But the appellant did not join with her husband at Basanti Colony, Rourkela and instead stayed with her parents. When the respondent went to call her from father-in-law_s house, they suggested to remain as illatom-son-in-law to which the respondent took exception. After some time the appellant gave birth to a male child. Even after the birth of the child, respondent-husband had claimed to have invited the appellant to join him in their Basanti Colony residence at Rourkela, but the appellant on some pretext or other avoided to join with him. Thus, the respondent having suffered from mental cruelty due to dissociation of the appellant, therefore, filed an application before the learned Judge, Family Court, Rourkela.

(3.) The appellant on the other hand, had filed her written statement and admitted the marriage which was solemnised on 12/05/1992. She has strongly refuted about the mental cruelty alleged to have been caused by her. She further denied the allegation of non-performance of the house-hold works in the husband_s residence. Rather the wife had claimed that she was subjected to mental cruelty on many occasions. It is stated by the appellant that during her pregnancy she became very anaemic and weak, yet her husband did not take her care. She was also denied the minimum maintenance during her period of stay in her parents_ house. None of her family members had ever suggested the respondent to be their illatom-son-in-law.