KRISHNA MURARI SINHA Vs. SMT. ASHA SINHA

JUDGEMENT

(1.) This Miscellaneous Appeal has been filed by the appellant-husband against the judgment and order dated 11.06.2014 passed by the Principal Judge, Family Court, Nalanda, Biharsharif, in Divorce Case no. 114 of 2005 whereby and whereunder the family court has dismissed the divorce petition filed by the appellant- husband under Section 13(i) of the Hindu Marriage Act.

(2.) The brief fact in the present appeal is that the appellant-husband had married respondent-wife on 24.06.1988 according to Hindu rites and customs. The appellant-husband is the resident of village-Kahuara, P. S. Nardiganj, District- Nawada. After marriage the respondent-wife started living with appellant-husband at village-Kahuara. The case of the appellant is that the behaviour and conduct of respondent-wife made life of appellant/husband miserable and it became impossible for the appellant-husband to stay with respondent-wife. The divorce petition has been filed by the appellant-husband on the grounds of (i) adultery (ii) desertion (iii) mental disorder (iv) cruelty.

(3.) The trial court in paragraph-2 of its impugned judgment dated 11.06.2014 has given details of the appellant- husband's case on the basis of which he was seeking divorce from the respondent-wife. Paragraph-2 of the judgment is quoted below :-