REENA DEVI @ RANI DEVI Vs. RAVI PRAKASH SINGH

JUDGEMENT

(1.) By Court: Heard learned counsel for the appellant. Despite the fact that respondent has appeared on notice, no one appears today on his behalf.

(2.) Appellant is the wife aggrieved by the decree of divorce granted on grounds of desertion by learned Principal Judge, Family Court, East Singhbhum at Jamshedpur vide judgment and decree dated 22nd September, 2016 passed in Matrimonial Title Suit no. 423 of 2014, instituted by the husband.

(3.) Petitioner- husband pleaded before the Family Court that after their marriage was solemnized on 26.5.2009 at Koilwar Mandir, District Bhojpur in Bihar as per Hindu rituals they lived together at Adityapur within the district of Seraikela-Kharsawan and thereafter shifted to a rented house at Sonari on 1.7.2009, leaving his old parents with a hope that peace would come in the family as respondent was uncomfortable living in a joint family. However, respondent called her brother on 4.7.2009 and left for her paternal home with her clothes, jewellery and other essential things against his wishes. Efforts to bring her back failed. In March, 2010 his father went to the paternal home of the respondent to bring her back, but she quarreled with him and conveyed that she did not wish to reside with him as he is a low grade labourer. Petitioner went to her house in the year 2011, but her father clearly declined the request of the husband and refused to allow her to go back. In the year 2012 he sent his brother-in-law and one Satyendra Kumar Singh but their efforts also went in vain. He alleged willful desertion against his wishes without any reasonable cause since 2007 till 4.9.2009 for seeking divorce.