BISHNU CHARAN HOTA Vs. MUKTA MANJARI HOTA

JUDGEMENT

(1.) WHERE there is no report about any step for conciliation, we heard further argument. Hearing is concluded and the judgment is as follows.

(2.) THIS appeal has been filed by the husband-appellant challenging to the judgment and decree passed in Civil Proceeding No. 255 of 1998 by the Judge, Family Court, Cuttack in refusing to grant decree of divorce to the appellant under Section 13 of the Hindu marriage Act, 1955 (in short 'the Act' ).

(3.) IT appears from the application under section 13 of the Act that the appellant married to the respondent on 19-5-1996. He alleged that because of the swelling feet of the respondent he ascertained from the respondent and her brother that she was under treatment for filaria and thereafter the respondent deserted him about twenty-two days after the marriage and did not join with him again in spite of steps taken by the appellant for a re-union. He alleged that during her 22 days' stay with him respondent ill-treated him by misbehaviour and caused him to suffer from mental cruelty and apart from that the respondent also initiated false criminal case to the agony of the appellant.