PRADIP KUMAR KALITA Vs. HIRAN PROVA KALITA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 9.1.1995 passed by the learned District Judge, Nalbari in Divorce Title Suit No. 5 of 1991 The learned District Judge dismissed the suit filed by the appellant for dissolution of marriage by a decree of divorce.

(2.) I have heard Mr. N. Dhar, learned counsel for the appellant and Mr. H. R. A. Choudhury, learned counsel for the respondent.

(3.) THE respondent wife opposed the petition and denied all the allegations made in the petition. She further alleged illicit relationship between her husband and wife of his elder brother. Her case is that when she raised objection, she was assaulted by hoc husband and the wife of his elder brother. Besides, she alleged that there was a plot to eliminate her by poisoning and this compelled her to leave the house of her brother -in -law and take shelter in her paternal house. St is further averred that she also went to the official residence of her husband in the State of Meghalaya but her husband refused to allow her to stay there.