MAINAK PATRA Vs. SMTI ELLORA PATRA MAHANTA

JUDGEMENT

(1.) Heard Mr. U. K. Barman, learned counsel for the appellant. Also heard Mr. S. P. Das, learned counsel for the respondent.

(2.) The appellant husband is before this Court assailing the judgment dated 11.01.2018 passed by the Family Court-I, Kamrup, Guwahati in F.C.(Civil) Case No.305/2014. Through the said judgment, the court below has dismissed the petition filed by the appellant herein under Section 13 (1) (ia) of the Hindu Marriage Act, 1955 seeking for decree of divorce against the respondent wife.

(3.) The brief facts are that the marriage of the appellant and the respondent was solemnized on 09.09.1987 and they have three daughters born from the marriage. The appellant at the point when the petition was filed was working as the Chief Manager, LPG Operation, Indian Oil Corporation while the respondent was working as the Chief Manager, Contract, in Oil India Ltd. The allegation with which the petition was filed before the court below is that the respondent was suspecting the appellant of having relationship with other women without any reason and that she was not even allowing the appellant to talk with any other women. In that regard, it was contended by the appellant before the court below that on several occasions she misbehaved with him in front of their friends for no reason whatsoever. It was contended by him that such act of the respondent had hurt the male ego as the conduct of the respondent amounted to assassination of his character. The respondent herein, having appeared before the court below, had filed a detailed written statement denying the allegations made against the respondent. In addition, the respondent had referred to certain instances wherein the appellant had maintained relationship with other women and the respondent had contended that, in fact, the conduct of the appellant in that regard had amounted to causing mental cruelty to the respondent and in that view, on referring to the instances, had contended that the petition filed by him is liable to be rejected.