HAPPY CHAKRABORTY Vs. JAGAT JYOTI SARMA

JUDGEMENT

(1.) Heard Mr. S. D. Purkayastha, learned counsel for the appellant as well as Mr. G. P. Bhowmik, learned senior counsel for the respondent.

(2.) The appellant Smti. Happy Chakraborty and the respondent Jagatjyoti Sarma were married on 29.01.2008 as per Hindu rites and ceremonies and out of the wedlock a son was born on 27.06.2012. The appellant wife was unhappy with the respondent husband since a few years of their marriage as he often disturbed her mental feelings by telling her to be unsmart and not good looking and he also used filthy language against her and also against her parents. Even at the time of the birth of their son, the respondent had not paid the required attention to the appellant nor he had borne the expenses of the delivery of the child. All the love and care to the appellant at the time of delivering the child, as well as meeting the financial expenses, were borne by her parents.

(3.) In the written statement filed in the Court of the Principal Judge of Family Court at Cachar, the respondent in paragraph 9 thereof stated as follows: