TAPAS KUMAR MALLICK Vs. NANDINI MALLICK

JUDGEMENT

(1.) The appellant is in appeal against the judgment dated 12 th June 2017 passed in Original Suit (MTS) No. 522 of 2014.

(2.) By this judgment suit for divorce filed by the appellant under Sec. 13(1)(i) and (i-a) of the Hindu Marriage Act, 1955 has been dismissed on contest with award of Rs.10,000.00 as litigation cost to the respondent and further cost of Rs.3000.00.

(3.) On the basis of the pleadings of the parties, the Principal Judge, Family Court, Ranchi framed five issues amongst which the issue No.(III) whether the respondent has treated the petitioner with cruelty and deserted him and issue No. (IV) whether the petitioner is leading an adulterous life and wanted to take advantage of his own wrongs were the main issues. The appellant examined three witnesses and to oppose the relief of dissolution of marriage by a decree of divorce the respondent also examined three witnesses.