ELANGBAM KUNJABIHAR SINGH Vs. ELANGBAM (O) SANABAM (N) SANATHOI DEVI

JUDGEMENT

(1.) We have heard Mr. L.Seityandra Singh, learned counsel for the appellant.

(2.) The appellant is the defendant in Matrimonial Divorce Case No.175 of 2015. The respondent/plaintiff filed a suit before the competent Court for the following reliefs:-

(3.) In the plaint itself, the respondent/wife has pleaded that prior to marriage and after marriage, she was working as a Warden-cum-teacher at K.M. Blooming Higher Secondary School, Khangabok and that marriage with her and the present appellant was born out of love affair. The parties eloped on 06.2.2015 and thereafter, marriage was conducted on 04.3.2015. Due to marital discord and breakdown of marital relationship, she has filed the suit for dissolution of the marriage and for permanent alimony. The suit was filed in 2015 and notice was issued to the present appellant who entered appearance and filed his written statement dated 22.02.2016 denying almost all the allegations. In para No.16 of the written statement, the defendant/present appellant clearly stated that he dropped the plaintiff/wife at her school. It is therefore evident that he knows she was working in a school. Thereafter, it appears that issues were framed on 8.11.2016. The lower Court recorded that evidence on the part of the plaintiff and defendant from the year 2016 till 4.3.2019 and finally, evidence was closed on 3.5.2019. The lower Court recorded that counseling between the parties failed. Mediation was unsuccessful and final argument was fixed on 27.5.2019. The final arguments were made on behalf of the parties on three occasions. At this juncture, the present application, Judl.Misc.Case No.176 of 2019 was filed on 9.7.2019. It will be useful to refer to the relevant paragraphs No. 2 to 6 of Judl.Misc. Case No.176 of 2016 as below:-