- (1.) PLAINT CASE Mita Datta Roy was married to Priti Gopal Dutta Roy. The marriage was fixed through negotiation by common relation and/or friend that was solemnized on December 8, 1994. Mita was originally from Orissa where her parents were residing. Her father was a businessman in Orissa. Her in-law s family was disciple of Thakur Anukul Chandra. They were strictly vegetarian as claimed by Priti Gopal. According to him, Mita came from a different culture and it was difficult for her to adjust the culture, food habit of her in-laws that gave rise to initial discord. At least on five occasions she abruptly left her in-law's place and on each occasion her in-laws persuaded her to come back. In 1997, she gave birth to her only child. There was difference of opinion on the issue of daughter s education.
(2.) Priti Gopal filed a suit for restitution of conjugal rights being Matrimonial Suit No.4 of 1998. Despite his best efforts, he could not persuade Mita to come back to her in-law s place. Priti Gopal withdrew the said suit and filed a suit for divorce being Matrimonial Suit No.85 of 2000 on the ground of cruelty and desertion. Again there was rapprochement. Priti Gopal withdrew the second suit, however, situation did not improve, that gave rise to filing of the third suit for divorce being Matrimonial Suit No.12 of 2003 by Priti Gopal.
(3.) In the plaint, Priti Gopal alleged that Mita was paranoid. She caused mental cruelty to Priti by making incorrect allegations alleging extra marital affair Priti Gopal had with his colleague Sucheta Mallick and his elder sister-in-law (brother s wife). He also alleged that Mita widely spread scandal that caused immense damage to his character resulting in mental cruelty. According to him, Mita went to his workplace and created a scene by making wild and bold allegations against Priti Gopal. WRITTEN STATEMENT;