LAXMI MALLIK Vs. MAYADHAR MALLIK

JUDGEMENT

(1.) The appellant-wife has filed this Civil Appeal under Section 19 of the Family Courts Act challenging the judgment dated 30/09/1999 passed by the learned Judge, Family Court, Cuttack in Civil Proceeding No. 149 of 1994.

(2.) Bereft of all the unnecessary details, the short facts as would be evident from the inter se pleadings are as follows :

(3.) In the year 1994 the husband-respondent filed a petition under Section 13(1) of the Hindu Marriage Act, 1955 read with Section 7 of the Family Courts Act before the learned Judge, Family Court, Cuttack praying for dissolution of his marriage with the appellant-wife. The said petition was registered as Civil Proceeding No. 149 of 1994. The respondent petitioner alleged that the wife is wilfully not staying with him and is insisting to stay at her father's house and persuading him to become a domesticated son-in-law. It is further stated that inspite of best efforts, the appellant-wife refused to stay with him and not only misbehaved with him, but also becoming very cruel to his old parents. All the efforts made by the husband-respondent having yielded no result, the petitioner was compelled to file the aforesaid petition for dissolution of marriage by passing a decree of divorce.