SOUBHAGINI DEVI Vs. PRAKASH KUMAR SAMANTRAY

JUDGEMENT

(1.) Miss Naidu, learned advocate appears on behalf of appellant-wife. She submits, her client is aggrieved by judgment dtd. 1/11/2022 made by the family Court in dismissing her client's civil proceeding with prayer for dissolving the marriage. She submits, though it was a love marriage facilitated by acquaintance of the parties on the families being neighbors, things became bad when her client got job with Central Industrial Security Force (CISF). Respondent-husband doubted her faithfulness and loyalty. She was humiliated in front of public in the small village where both families reside. It was cruelty meted out to her client, for which she filed the civil proceeding to obtain divorce on ground in clause (i-a) in Sec. 13(1) of Hindu Marriage Act, 1955.

(2.) On query from Court she draws attention to her client's petition. Paragraph-13 is reproduced below.

(3.) On further query from Court she submits, the case was proved by respondent-husband in his cross examination. She refers to deposition dtd. 13/9/2022 in cross-examination of respondent-husband, paragraphs 17 and 19. The paragraphs are reproduced below.