LAL BABU PRASAD GUPTA Vs. LILAWATI DEVI

JUDGEMENT

(1.) Heard the learned Counsel for the appellant and the learned Counsel for the respondent.

(2.) The appellant is aggrieved by the Judgment and Decree dated 201.2014 passed by the learned Principal Judge, Family Court, Palamau at Daltonganj, in Matrimonial Case No. 43 of 2010, whereby the matrimonial suit brought by the appellant-husband in the Court below for dissolution of marriage between the parties by a decree of divorce on the ground of mental illness of the respondent-wife, has been dismissed by the Court below, on contest.

(3.) The impugned Judgment reveals that the marriage between the parties was solemnized according to Hindu rites and customs on 27.02.2009, at Surya Temple at Dev, in the District of Aurangabad, in the State of Bihar. Thereafter the parties were living together at their matrimonial home, when it was allegedly found by the appellant-husband that the respondent-wife was mentally ill. On the ground of mental illness, the marriage has been sought to be dissolved by the appellant-husband by filing matrimonial suit in the Court below.