HAREKRUSHNA BEHERA Vs. MANASI JENA

JUDGEMENT

(1.) Mr. Acharya, learned advocate appears on behalf of appellant-husband. He submits, his client is aggrieved by judgment dtd. 13/1/2023 made by the family Court. His client had filed for divorce on the ground of cruelty. Though impugned judgment was made ex-parte against respondent-wife, divorce was not granted.

(2.) He demonstrates from impugned judgment, the Court below appreciated that his client's ground for claiming divorce was cruelty. The Court went on to hold cruelty was established but dismissed the civil proceeding on technicality of non-joinder of party. The Court below had erred in failing to appreciate that his client had not taken the ground of adultery but pleaded the fact to establish cruelty.

(3.) Mr. Swain, learned advocate appears on behalf of respondent-wife and submits, his client was precluded from filing written statement in the family Court. His client has good contentions in defence against appellant's claim for dissolution of the marriage.