ANOM APANG Vs. GEETA SINGH

JUDGEMENT

(1.) THE appellant is aggrieved by a judgment and decree dated 06.04.2006 passed by the learned District Judge. Dhemaji in T. S. (D) No. 2 of 2005.

(2.) THE appellant husband belongs to the Adi Tribe in Arunachal Pradesh while the respondent wife is a Hindu. THEy were married in 1991 in Pasighat (Arunachal Pradesh). THE parties have three children born from the wedlock.

(3.) ON these broad pleadings, the learned District Judge framed following issues:-