RAKESH PHUKAN Vs. JURI BORUAH

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 03.05.2012, passed by District Judge, Jorhat in (Marriage) Title Suit No. 21/2011, dismissing the suit on holding that the husband/petitioner is not entitled to a decree for restitution of his conjugal rights.

(2.) Heard Mr. P. Bhattacharya, learned counsel for the appellant. Also heard Ms. P.P Baruah, learned counsel appearing for the respondent.

(3.) The facts which are necessary for disposal of the present appeal are that the petitioner Sri. Rakesh Phukan married Smti. Juri Baruah according to the rites of Hindu religion on 22.01.2006. However, the marriage ran into rough weather soon after its solemnization inasmuch as the wife/respondent started humiliating the petitioner on slightest pretext which caused enormous physical discomfort and mental agony to the petitioner.