JUDGEMENT
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(1.) ADMITTEDLY , Arunoday Rabidas was married with Satyabala Dasi on 8.3.1980 according to the Hindu religion and rites at Gandhinagar, Dhanbad.
(2.) AT the time of marriage, the husband was a student of Intermediate class. After marriage the couple lived together at village Barketni, P.S. Tundi, District Dhanbad 'and led conjugal live.
Unfortunately, some time in March, 1981, the first pregnancy of the wife was destroyed on abortion and thereafter in respect of the second pregnancy, some time in the month of December, 1984, she had to undergo surgery and thereby she delivered a dead child. Her ovary was said to have been removed and thereafter she became incapable to bear achild in future.
Some time in the year 1987, the husband was employed as a teacher in the Government Primary School and thereafter from village Barketni she came to Nirsa and lived with her husband
in a rented house.
(3.) ON 11.1.1991, the husband filed Title Matrimonial Suit. No. 5 of 1991, under Section 13(1)(a) of the Hindu Marriage Act, 1955 , for dissolution of marriage by a decree of divorce on the ground of
her changed behaviour tov/ards him, which amounted to cruelty.;
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