SUBAL CH MADAK Vs. SUDIPA MADAK SMTI

JUDGEMENT

(1.) This appeal under Section 13(1) (i-a)of the Hindu Marriage Act has been filled for challenging the judgment and decree dated 25.6.93 passed by the learned District Judge, Cachar, Silchar whereby he has dismissed appellant title Suit No. 9/1984 which was brought by him for seeking a decree for the dissolution of his marriage with Smti Sudipa Madak, the respondent.

(2.) Grounds stated by the appellant in support of his demand for the decree of dissolution of marriage were (1) cruelty, a ground as per Section 13(1)(a) and discretion, a ground for dissolution of marriage under Section 13(1)(b).

(3.) The trial Court after examining the evidence available on record as tendered by the appellant found that none of the two grounds on which the appellant wanted the marriage to be annulled were made out it therefore dismissed the suit.