- (1.) This First Appeal, at the instance of husband, in a Suit for divorce is directed against the judgment and decree dated 5th March, 2005 passed by the Additional District Judge 13th Court, Alipore, South 24-Parganas in Matrimonial Suit No. 50 of 2001. The suit was dismissed.
(2.) Being aggrieved and dissatisfied with the said judgment and decree dated 5th March, 2005, this First Appeal has been filed.
(3.) The facts pleaded in the plaint by the Appellant are summarized as follows: On 17th January, 2000, the parties to the suit were married according to Hindu Rites and Customs and after "Boubath" ceremony was held on 19th January, 2000 with the wife the parties to the suit started residing as husband and wife at the matrimonial home. It is stated that an excursion was arranged by Respondent No. 2 at Puri on 1st June, 2000. The Petitioner and the Respondent No. 1 visited Puri and took a rented accommodation there. It is alleged in the plaint that the Respondent No. 1 at night went to the room of the Respondent No. 2 (Asim Adhikari) and consumed foreign liquor and returned to the Petitioner/Plaintiff. On enquiry, Petitioner came to learn that the Respondent did not like him as an ideal husband and she would enjoy her life with Respondent No. 2 within a short period. After returning from Puri wife started to behave in a rude manner to the members of the family of the Petitioner and further used to threat that she would commit suicide and put the Petitioner and his family members to custody. She also used to abuse in filthy languages.;