SANJEEV KUMAR MISHRA Vs. CHANDA MISHRA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) Appellant-husband's Matrimonial Title Suit No. 68 of 2004 seeking dissolution of marriage on the ground of cruelty and desertion under Sec. 131 (i-a)(i-b) of the Hindu Marriage Act with the respondent-wife, was dismissed by the learned Principal Judge, Family Court, East Singhbhum, at Jamshedpur vide impugned judgment dated 31st May,2016.

(3.) Petitioner-appellant asserted through his plaint that pursuant to their marriage solemnized on 10.12.1997 at Adityapur Jamshedpur, they lived together at Rupnarayanpur where the marriage was consummated. Respondent however, appeared to be a lady of bad temperament, in the habit of hurling regular abuse in filthy language upon the petitioner. Her behavior did not reflect any love or affection for him or his parents. Two female children now aged 5 years and 3 years were born out of the wedlock. She used to leave the matrimonial home without permission and was unable to fulfil her matrimonial obligations. Despite all efforts, she did not agree to mend her ways. On 10.12.2000 she left permanently for her paternal house at Jamshedpur. All efforts to bring her back, failed. Therefore, the petitioner had no other option than to seek dissolution of marriage. Respondent got the matrimonial suit, initially instituted at Asansol, transferred to the court of learned Family Court, East Singhbhum, Jamshedpur by the order of the Apex Court.