MALA KUMARI Vs. VIJAY KUMAR @ VIJAY SHANKAR RAI

JUDGEMENT

(1.) THIS first appeal arises out of the judgment passed by the Principal Judge, Family Court, Deoghar in Matrimonial Suit No. 64 of 2010 in and by which the learned Principal Judge, Family Court dissolved the marriage of the appellant -wife and the respondent -husband solemnized on 11.07.2009.

(2.) THE case of the respondent -husband was that he married with the appellant -Mala Kumari on 11.07.2009 according to Hindu rites and customs. After marriage, the respondent -husband and appellant -wife came to Deoghar to live together in a rented house of Smt. Rina Devi and they lived together till 28.09.2009. Thereafter differences arose between the parties and the relation between the spouses became strained. Alleging that the appellant -wife namely Mala Kumari is mentally sick and that she was having abnormal behaviour and also is of unsound mind and suffering continuously from the alleged mental disorder and that she had been threatening to commit suicide, the respondent -husband filed the Matrimonial Suit No. 64 of 2010 seeking dissolution of their marriage.

(3.) TO substantiate the allegations, the respondent -husband examined himself as P.W. -5 and also examined four other witnesses namely Raina Devi, P.W. -1, Hari Kishore Singh, P.W. -2, Anjani Devi, P.W. -3 and Dr. Sudhir Kumar, P.W. -4.