SNIGDHA CHAYA DEVI Vs. AKHIL CHANDRA SARMA

JUDGEMENT

(1.) This is wife's appeal against the judgment and decree dated 25-3-85 for judicial separation passed by the learn-ed District Judge, Sibsagar at Jorhat.

(2.) The undisputed facts are that when the petition was filed the petitioner husband, respondent in this appeal, was Principal of a College and lately has been Professor in Chemistry in Cotton College, Guahati. The opposite party, the present appellant was a Lecturer in a college and lately has been Lecturer in Physics in Assam Engineering College, Guahati. They were married on 16-10-69. They have three daughters born in the years 1971, 1973 and 1977 respectively.

(3.) The respondent herein had on 20-12-78 filed petition against the appellant u/S. 13(1) of the Hindu Marriage Act, 1955, hereinafter referred as the Act, for divorce on the allega-tions of abnormal character and conduct, abnormally aggressive and violent behaviour even on slightest pretext resorted to biting, frowning on the petitioner husband with weapons like fish-knife, sandle etc. and very often became unbalanced, used obscene language and created terror in the house so that not even the children could speak to her. All this made the petitioner think that she was suffering from mental disorder to such an extent that the petitioner could not live with her. The opposite party had filed false case against the petitioner. The petitioner narrated some incidents to bear out the allegations.