NRIPENDRA DEKA Vs. LABANYA DEKA

JUDGEMENT

(1.) Heard Mr. A. Khaleque, learned counsel for the appellant. Also heard Mr. M.A. Sheikh, learned counsel for the respondent.

(2.) The appellant and the respondent were married in the year 1983 and out of their wedlock, three daughters were born, all of whom are major and in the meantime, the eldest daughter is also married. The other two daughters are also of marriageable age. The appellant worked as a telephone mechanic in the BSNL and he had retired from service in the year 2011.

(3.) According to the appellant, the respondent wife started demanding more money for herself from the year 2005, but as the cost of living as well as education of the children was very high, the appellant could not afford to provide any further money to the respondent, which resulted in a quarrel between them. The appellant further tries to make out a case that in order to augment the family income, he had purchased a plot of land at Datalpara in Guwahati and had constructed an Assam type house thereon by taking loan with the intention that he would rent out the house for the purpose of augmenting his income. But the respondent insisted that they shift to the new house and live thereon and this had resulted in a further burden on the appellant. The appellant also states that he had requested his wife to live with him in his official quarter, but she refused and instead begun to roam around and freely mixed up with other people and when objected, the respondent ill treated the appellant and had refused to live with him.