ARUN KUMAR SINGH Vs. SHANTI DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant husband and learned counsel for the respondent wife.

(2.) The appellant husband is aggrieved by the impugned Judgment and Decree dated 18th November, 2016, passed by the learned Principal Judge, Family Court, East Singhbhum at Jamshedpur, in Matrimonial Suit No. 424 of 2010, whereby the matrimonial suit filed by the appellant husband under Section 13 of the Hindu Marriage Act, for dissolution of marriage with respondent wife, has been dismissed on contest with costs.

(3.) The marriage between the parties is an admitted fact. According to the appellant's case, the parties are legally wedded wife and husband and the marriage was solemnized according to the Hindu rites on 6th June, 2013. The matrimonial suit for dissolution of marriage was filed at Chapra in the State of Bihar, on 14.10.2004, which stood transferred to the Court of Principal Judge, Family Court, East Singhbhum at Jamshedpur, as at the relevant time, the respondent wife was living with her parents at Jamshedpur. The matrimonial suit was filed alleging adultery against the respondent wife with her own maternal uncle, who was not made a party to the suit. There were also allegations of desertion and cruelty against the respondent wife. F.A.No.02/2017