ARUNIMA BORA Vs. PRADYUNNAJIT BORA
LAWS(GAU)-2019-9-71
HIGH COURT OF GAUHATI
Decided on September 03,2019

Arunima Bora Appellant
VERSUS
Pradyunnajit Bora Respondents


Referred Judgements :-

GURBUX SINGH VS. HARMINDER KAUR [REFERRED TO]


JUDGEMENT

Manish Choudhury, J. - (1.)Heard Mr. B. K. Das, learned counsel for the appellant and Ms. M. Bhattacharjee, learned counsel, appearing for the respondent.
(2.)The present appeal under Section 19 of the Family Courts Act, 1984 is directed against judgment and order dated 23.02.2017 passed by the learned Principal Judge, Family Court II, Kamrup, Guwahati (hereinafter referred to as the Family Court, for brevity) in F.C. (Civil) No. 123/2010 and F.C.(Civil) No. 686/2014, whereby, the petition presented by the respondent-husband, on 02.03.2010, seeking dissolution of marriage by a decree of divorce, registered and numbered as F.C.(Civil) No. 123/2010, was allowed.
(3.)A brief narration of the background facts leading to the institution of the aforesaid petition, F.C.(Civil) No. 123/2010, by the respondent-husband appears to be necessary before dilating further on the issues involved in the present appeal. There is no dispute to the fact that the marriage between the respondent-husband and the appellant-wife was solemnized according to the Hindu rites and rituals on 09.10.1996. In the year 1999, a male child was born out of the wedlock and he is presently studying in a university in Delhi. After near about 14 years of marriage, the respondent-husband had filed the petition seeking the decree of divorce on grounds mentioned in Section 13(1)(ia) read with Section 13(1)(iii) of the Hindu Marriage Act, 1955.


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