SMTI USHA DAS Vs. SRI ALOK KUMAR DAS

JUDGEMENT

(1.) Heard Ms. P. Barman, learned counsel appearing for the appellant. None appears for the respondent.

(2.) This is an appeal under Section 19 of the Family Court Act, 1984, against the judgement and order dated 10.07.2015, passed by the learned Principal Judge, Family Court, Guwahati, in F.C. (Civil) Case No. 471/2010, whereby the application filed by the respondent/husband under Section 13(1)(i)(a) and (i)(b) of the Hindu Marriage Act, 1955 (for short, "the Act"), for passing a decree of divorce was allowed.

(3.) The marriage between the parties was solemnised on 01.05.1988 as per the Hindu rites and, out of the said wedlock, a male child, namely, Panchajanya Das, was born on 06.01.1989. The respondent/husband, at the relevant point of time, was an Upper Division Clerk (UDC) in the Central Silk Board.