K. SHIVA PRASAD Vs. MITHRAVINDA RAO

JUDGEMENT

(1.) This appeal is directed against the judgment dated 29.07.2013, passed by the learned Principal Judge, Family Court-I, Kamrup, Guwahati in FC (Civil) No. 174/2007, dismissing the case seeking dissolution of marriage of the appellant therein with the respondent on the ground of cruelty. We have heard Mr. S. Dutta, learned Sr. counsel assisted by Mr. B.K. Jain, Mr. S. Sarma, Ms. M. Dasgupta and Ms. I. Singha, learned counsel for the appellant and Mr. R.J. Bordoloi, Mr. P.K. Talukdar, Mr. T. Baruah and Mr. R. Ali learned counsel for the respondent.

(2.) The brief facts, necessary, for disposal of the present appeal are that the appellant (hereinafter referred to as husband/petitioner) filed aforesaid proceeding before the Family Court at Kamrup, Guwahati contending that he married the respondent (hereinafter referred to as wife/opposite party) on 02.12.99 according to Hindu rites and rituals. However, such marriage ran into rough weather.

(3.) In 2001, the petitioner got him transferred to Hyderabad. His wife too who is a Central Govt. employee joined him soon thereafter. Out of their wedlock two children were born to them. But right from the day one of their marriage lives, the respondent treated the petitioner quite shabbily and kept on insulting him on slightest pretext and in doing so, she always got encouragement from her mother.