RAMEN CHANDRA DEKA Vs. SUJATA DEKA

JUDGEMENT

(1.) HEARD Mr. D. Mazumdar, learned counsel for the husband/appellant as well as Ms. R. D. Mazumdar, learned counsel appearing on behalf of the wife/respondent.

(2.) THIS matrimonial appeal is directed against the judgment and order dated 30. 5. 2007 passed in F. C. (Civil) No. 185/04 rendered by the learned Principal Judge, Family Court, Guwahati whereby the petition filed by the appellant/husband for dissolution of marriage against his respondent/wife on the ground of cruelty was dismissed.

(3.) HAVING heard the learned counsel for the parties and also on meticulous scanning of the materials available on record, it appears that the appellant married the respondent on 24. 4. 2002 at Guwahati as per Hindu rites and customs and they started living together as husband and wife in the house of the appellant at Bamunimaidan. On 3. 2. 2003, they were blessed with a daughter from their wedlock. It is alleged that during the period of stay in her in-laws house i. e. , the appellant's house, the respondent ill-treated and misbehaved with the family members and thereby trouble started in their conjugal life. Due to such unbearable attitude and nonchalant behaviour, the appellant had been suffering mental cruelty. Meanwhile the respondent had left her in-laws house on 2. 5. 2004 and since then till date she has been staying in her parents' house.