TANAY TALUKDAR Vs. KARBI DAS

JUDGEMENT

(1.) Heard Mr. K Bhattacharjee, learned counsel for the appellant. Also heard Ms. B Bhuyan, learned Amicus Curiae/Senior counsel assisted by Ms. R Das, learned counsel appearing for the sole respondent.

(2.) This appeal is presented under Sec. 28 of the Hindu Marriage Act, 1955 [hereinafter referred to as the 'said Act'] against the judgment and decree dtd. 17/12/2018 passed by the learned Principal Judge, Family Court-I, Kamrup (Metro) at Guwahati in F.C.(Civil) Case No. 496/2015, whereby the appellant's petition for dissolution of the marriage by a decree of divorce under Sec. 13 (1) (ia) of the said Act with the respondent/wife was dismissed.

(3.) The brief facts are that the appellant/husband and the respondent/wife were married according to Hindu rites and customs on 8/2/2012 at Guwahati and thereafter, they were living together in the house of the appellant/husband at Japorigog, Guwahati.