RINA NANDI Vs. AMIT NANDI

JUDGEMENT

(1.) . This appeal has been filed by the appellant-wife against the decree of the Family Court granting a decree of divorce in favour of the respondent. The petition was filed by the respondent apparently under Section 13(1)(A) of the Hindu Marriage Act on the ground that the decree for judicial separation has not been complied with and that the parties are living separately for the last more than one year.

(2.) . The Principal Judge of Family Court, Guwahati has not concededly recorded any evidence in the present petition under Section 13 of the Hindu Marriage Act. He has summoned the records of the previous proceedings and after perusing the same granted the decree in favour of the respondent by making following observation :-

(3.) A copy of the judgment by us be sent to the Family Court with an advice to him to be better equipped with provisions of law when dealing with the cases of divorce which is all the more necessary in this part of the state as parties are not represented by a lawyer. It is at every stage that the parties have to be guided by the Family Court about their rights and duties. The Family Court has to perform much onerus duty.