- (1.) This appeal is by the defendant in Matrimonial Suit No 41/55 of 1997-2001 on the file of the Principal Judge, Family Court, Jamshedpur, Singhbhum East.
(2.) The defendant challenges the decree for divorce granted by the Family Court under Section 13 (ia) of the Hindu Marriage Act.
(3.) Insofar as it is relevant for the purpose of this appeal, the husband, the petitioner before the Family Court, came up with a case that his wife was behaving cruelly towards him; that she was not preparing and serving food to him; that she was quarrelsome, that she left him without telling him and started living in her father's house and that she had behaved cruelly towards him, his mother and his widowed sister-in-law. Since, her conduct was such as to amount to cruelty within the meaning of Section 13 (ia) of the Hindu Marriage Act, he was entitled for a decree for divorce.;