- (1.) Heard the parties.
(2.) This appeal is directed against the judgment and decree dated 03.8.2009 passed by the Principal Judge, Family Court, Ranchi in Matrimonial Title Suit No. 206 of 2008 whereby he has allowed the suit filed by the respondent-wife for a decree of divorce under Section 10 of the Indian Divorce Act and dissolved the marriage between the parties.
(3.) The facts of the case lie in a narrow compass: The respondent-wife filed the aforementioned suit for a decree of divorce under Section 10 of the Indian Divorce Act. Both the appellant and the respondent are Christians and their marriage was solemnized on 30.12.1986 at Catholic Church and out of the wedlock, one female child was born in the year 1991 and one male child was born in 1996. The respondent's case was that the appellant was initially employed in Railway but subsequently after qualifying Bihar Public Service Examination, posted as District Superintendent of Education at Ramgarh. The respondent-wife alleged that the appellant occasionally visited the place of the respondent and after taking liquor, used to abuse and torture the respondent. He was also having affairs with another lady and threatened her to kill if she interferes with the affairs of the appellant. The respondent's further case was that she was living separately since November, 2005 and in spite of several attempts of reconciliation, the appellant refused to keep her with him.;