ANOM APANG Vs. GEETA SINGH

JUDGEMENT

(1.) The appellant is aggrieved by a judgment and decree dated 642006 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.) The respondent wife alleged that the appellant husband treated her with cruelty and therefore she filed a petition for a divorce under Section 12 read with 13(l)(ia) of the Hindu Marriage Act, 1955 (for short the Act).