SATYA NARAYAN PRASAD MEHTHA Vs. SABIA DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant as also learned counsel for the respondent No. Respondent No. 2 has not appeared in spite of service of notice.

(2.) The appellant is aggrieved by the Judgment and Decree dated 10.10.2007, passed by the learned Principal Judge, Family Court, Hazaribag, in Matrimonial Title Suit No. 19 of 2002, whereby the suit filed by the appellant for dissolution of marriage between the appellant and the respondent No. 1, by a decree of divorce on the ground of adultery, has been dismissed by the Court below.

(3.) According to the appellant's case, the marriage between the parties had taken place according to Hindu rites and customs about three years prior to the filing of the suit. It is stated that the respondent-wife used to visit her parents' place without the permission of her husband and it is also alleged that she had illicit relationship with her brother-in-law, the respondent No. 2. The case of the appellant is that at the time of marriage, he was aged about 14 years, whereas, the respondent-wife was aged about 21 years and mainly on the ground of adultery of his wife, the suit was filed in the Court below.