XXXXXX Vs. XXXXXX

JUDGEMENT

(1.) Heard Mr. S Sarma, learned counsel for the appellant as well as Mr. R Phukan, learned counsel for the respondent.

(2.) This matrimonial appeal has been preferred by the husband, who is aggrieved with the judgment and order dtd. 6/4/2019, passed by the learned Principal Judge, Family Court, Dhubri in FCTS(D) Case No. 119/2018, dismissing the divorce suit filed by the appellant.

(3.) The case projected by the appellant is that the marriage between the appellant, who is a Librarian in Dhubri Law College and the respondent, who is Junior Assistant Sub-Divisional Librarian (Government servant), was solemnized on 1/5/2014 by way of an arranged marriage. Prior to the marriage between the appellant and the respondent, the parents of the appellant had met the respondent and her parents. The appellant having agreed to the marriage, the marriage was solemnized on 1/5/2014. The grievance of the appellant is that after solemnization of the marriage on 1/5/2014, the parties started their conjugal life from 2/5/2014 till 7/5/2014. On 8/5/2014, the appellant and the respondent went to her parental home for the ath-mongla function. After the athmongla function, the respondent refused to come back to the matrimonial home and live with the appellant.