CHANDANA BAIDYA Vs. SUBODH SUKLABAIDYA

JUDGEMENT

(1.) Heard Mr. RC Paul, learned counsel the appellant and Mr. LR Majumdar, learned counsel for the sole respondent.

(2.) This matrimonial appeal under Section 20 of the Hindu Marriage Act, 1955 has been filed by the appellant Smt. Chandana Baidya challenging the judgment and decree dated 03.09.2011 passed by the learned Principal Judge, Family Court, Cachar, Silchar in F.C.(C) 163/2006 dissolving her marriage with the sole respondent, Sri Subodh Suklabaidya.

(3.) The grievance of the appellant is that without adducing proper evidence regarding her misbehavior and conduct, the respondent managed to obtain the impugned decree dated 009.2011. It is also alleged by the appellant that PW-2, her mother-in-law, who on most occasions stays with her son (the respondent), deposed that she does not know the reason for marital dispute between her son and the appellant and the learned Family Court failed to consider that aspect of the matter and dissolved the marriage on the ground of cruelty.