BIBHU RANJAN PATRA Vs. SUPRAVA PATRA

JUDGEMENT

(1.) Heard Mr. M.K. Mohanty, learned counsel for the Appellant - husband and Mr. S.K. Mishra, learned senior counsel along with Ms. S. Rout, learned counsel for the Respondent - wife.

(2.) Present appeal is directed against impugned judgment dtd. 29/11/2017 of learned Judge, Family Court Dhenkanal passed Designation: Personal Assistant in C.P. No.25 of 2016, wherein the prayer for divorce under Sec. 13(1) of the Hindu Marriage Act at the instance of the husband has been refused.

(3.) The marriage between the parties took place on 3/3/2013. Within the few months of stay of the bride in the matrimonial house the relationship was not at all congenial. There is evidence of allegations and counter allegations including the fact that the marriage never consummated and admittedly the husband and wife stayed separately since 21/12/2013. A criminal case was also instituted by the wife against the husband and other in-law members.