AWADHESH SINGH Vs. BABY SINGH

JUDGEMENT

(1.) Heard learned counsel for the petitioner appellant and learned counsel for the opposite party respondent.

(2.) The appellant is aggrieved by the Judgment and Decree dated 20.01.2016, passed by the learned Principal Judge, Family Court, Deoghar, in Matrimonial Suit No. 80 of 2009, whereby the matrimonial suit filed by the husband appellant for dissolution of the marriage between the parties by a decree of divorce, under Section 31(I) (i-a), (i-b) and (iii) of the Hindu Marriage Act, 1955, on the grounds of cruelty and desertion by the respondent wife, as also on the ground of her mental disorder, has been dismissed on contest.

(3.) It may be stated that prior to this impugned Judgment, the appellant had been able to obtain an ex-parte decree of divorce against his wife, which was set aside by this Court and, thereafter, the suit was contested by the respondent wife, which has been dismissed on contest.