R. Bhattacharyya, J. - (1.)This appeal is directed against the judgment and decree passed by the learned trial Judge dated 27-5-1988 in matrimonial suit No. 149 of 1986. for dissolving the marriage.
(2.)This case is one of the inglorious examples as to how the life of the two spouses became strife torn only to cheer the blunt ego. We will discuss the facts for the sake of brevity which will illumine them. The sensitive facts are that a female child was born of the loins of the petitioner from the lawful wedlock between the petitioner and the respondent according to Hindu rites founded on negotiation. The father of the petitioner made a clean breast of the fact that the respondent, an employee of Garden Reach, would lodge in the marital home at Bangalpur to negotiate her office. With that end in view, the marriage was solemnized and the parties put up for some time in the marital home. But the martial peace suddenly took a worse turn by the identification attitude generated by the respondent who abandoned the marital home at Bangalpur and left for Shibpur without the knowledge and consent of the petitioner.
(3.)The respondent wife gave out her inability to negotiate the office as it would tell on her health. His all attempts to install her into the martial home stood frustrated by her on the false pretext of leading an immoral life by the petitioner, who according to her, tried to kill her by administering poison, though the petitioner attended on her ill health. The marital misconduct of the respondent left a deep scar on the martial life.
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