MANJU RAM KALITA Vs. MINATI DAS KALITA

JUDGEMENT

(1.) This appeal under Section 19 of the Family Court is directed against the Judgment and Order dismissing the Appellant's suit filed for dissolution of his marriage with the Respondent chiefly on the ground that his wife has deserted him since June 4,1993 by grant of a decree under Section 13(1 )(ia)(ib) of the Hindu Marriage Act.

(2.) The portrayal of relevant facts is in a narrow compass:

(3.) An attempt was made by the learned Judge, Family Court for conciliation, which failed.