ANITA LAGURI Vs. AMIT KUMAR LAGURI

JUDGEMENT

(1.) This first appeal has been preferred by the original respondent in Matrimonial Suit no. 7 of 2011. This matrimonial suit was preferred by respondent under Sec. 27 (d) of the Special Marriage Act, 1954, for dissolution of the marriage which was solemnized under the Special Marriage Act, 1954 mainly on the ground of cruelty committed by wife upon the husband.

(2.) Having heard counsel for both the sides and looking to the facts and circumstances of the case, it appears that marriage was solemnized between this appellant and the respondent on 24/5/2006 and the application of divorce was preferred by respondent-husband on 23/5/2011.

(3.) Learned counsel appearing for the appellant has argued out the case at length and on the basis of the depositions of the witness who were examined by the learned trial court. There were four witnesses examined by the Principal Judge, Family Court, Chaibasa, West Singhbhum in Matrimonial Suit no. 7 of 2011.