- (1.) By Court Heard learned counsel for the parties.
(2.) Appellant-husband is aggrieved by dismissal of Title Matrimonial Suit No. 13 of 2015 instituted on grounds of cruelty and desertion for dissolution of his marriage with the respondent vide judgment dated 14th June 2017 and decree dated 24th June, 2017 passed by learned Additional Principal Judge, Additional Family Court, Dhanbad. The case of the parties: Plaintiff pleaded that from his marriage with the respondent on 10.03.1985 as per Hindu custom and rites, three children were born, who are as follows: 1) Julee aged 24 years, 2) Tinku Kumari aged 22 years and 3) Gouri Devi aged 18 years.
(3.) He alleged that respondent had treated him with cruelty and their marriage has irretrievably broken down. She denied sexual relationship with him which amounts to cruelty. Accordingly, he pleaded for dissolution of marriage.;