BIKASH BORAH Vs. SWAPNALI SAIKIA

JUDGEMENT

(1.) Heard Ms. K. Deka, learned counsel for the appellant. Also heard Ms. M. Borah, learned counsel, appearing for the respondent.

(2.) This appeal, under Section 19 of the Family Courts Act, 1984, is presented against the judgment and order dated 30.06.2018 passed by the Court of learned Principal Judge, Family Court - I, Kamrup, Guwahati in F.C.(Civil) Case No. 390/2014. By the said judgment and order, the learned Family Court while allowing the petition of the respondent seeking dissolution of her marriage with the appellant by a decree of divorce on the allegation of cruelty, has dismissed the counter-claim filed by the appellant seeking the same relief of dissolution of his marriage with the respondent on the ground of cruelty. In the present appeal, the appellant has sought for setting aside of the impugned judgment and order of the learned Family Court in so far as allowing the petition of the respondent seeking of dissolution of the marriage is concerned, and has further sought for allowing the counter- claim preferred by the appellant before the learned Family Court by reversal of the order of dismissal.

(3.) Before proceeding further as regards the rival contentions of the parties, it is necessary to state the respective versions, in brief, projected by the contesting parties seeking, finally, the same relief of dissolution of their marriage.