- (1.) Aggrieved of judgment and order dated 08.06.2015 in Matrimonial Suit No. 16 of 2008 whereby, the suit filed by the appellant for a decree of dissolution of the marriage has been dismissed with cost, the appellant has filed the instant First Appeal.
(2.) The appellant instituted Matrimonial Suit No. 16 of 2008 u/s 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955 seeking divorce on the ground of cruelty and desertion. The marriage of the appellant with respondent was solemnized on 19.07.1996 at villagePunasi. On the basis of the pleadings of the parties, the trial court framed the following issues: "(i) Whether the present suit is maintainable in its present form (ii) Whether the petitioner has been treated with cruelty by the respondent from the very inception of marriage till now (iii) Whether the respondent has deserted the petitioner (iv) Whether the petitioner is entitled to the relief/reliefs as prayed for -
(3.) During the trial the appellant examined 9 witnesses and produced certain documents. Contesting the matrimonial suit, the respondentwife also examined 3 witnesses. The appellant examined himself as PW6 and the respondentwife examined herself as OPW2.;