Aparesh Kumar Singh, J. - (1.) Wife is the appellant aggrieved by the judgment dated 05.03.2016 passed in M.M. Case No. 114/2015 instituted by the petitioner husband / Respondent herein for a decree of divorce under section 10(x) of the Christian Divorce Marriage Act, 1869.
(2.) Case of the petitioner / husband: Parties entered into nuptial knot as per Christian customs and rites on 18.05.2012. The Respondent / wife was employed as a Nurse in Central University, Brambe, Ranchi. She had also got accommodation there. They lived together in the accommodation of University. Petitioner was working in the Electricity Department. Husband alleged repeated taunts and remarks against him by the wife, alleging that he was a worthless person employed in a private Institution. His in-laws also started living in the said quarter and ill-treating him. It became impossible for him to lead life with the Respondent. She used filthy language and also assaulted him and asked him to leave the quarter on 05.05.2014. He submitted an application before Sarpanch of village Aamgaon, Gumla on 07.11.2014 alleging cruel behaviour of his wife. He also made an application before Mandar P.S. on 15.05.2015 stating that she wanted to leave him forever. He also submitted an application before the police with an undertaking that he was ready to keep his wife with due respect. On 21.02.2015 he submitted an application to N.W.G.E.L Church at Aamgaon. Petitioner alleged that since 05.05.2014, he and the Respondent have not been living together and she has deprived him from sexual relationship which amounts to cruelty. He sought decree of divorce along with cost and any other relief (s).
(3.) Respondent did not turn up even after notice, as per the findings of the Learned Court and the case commenced ex-parte. Petitioner examined four witnesses. PW-1 is the petitioner himself, PW-2 is Mainjas Minz, uncle of the petitioner, PW-3 is Satish Minzident and PW-4 is the father of the petitioner. Learned Family Court proceeded to decide the suit on the basis of the pleadings of the petitioner / husband and the testimony of the four witnesses adduced on his behalf and the documentary evidence brought on record.;