SUDIPTA NATH Vs. MRINALINI SARKAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment dtd. 3/12/2018 and decree dtd. 15/12/2018 passed by the learned Principal Judge, Family Court No.II, Kamrup (M), Guwahati in F.C. (Civil) Case No.618/2015, the original petitioner/appellant has preferred this appeal under Sec. 19 of the Family Courts Act, 1984 read with Sec. 28(1) of the Hindu Marriage Act, 1955.

(2.) The following facts emerge from the record of the appeal.

(3.) As the record unfolds, attempts were made for reconciliation but as the same failed, the appellant filed the petition for divorce under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (hereinafter referred to as the "1955 Act" for the sake of brevity) on the ground of cruelty and prayed for dissolution of marriage.