Gauhati High Court: A Division Bench of Arup Kumar Goswami, Acting CJ and Manish Choudhary, J. allowed an appeal filed by the appellant-husband against the order of the Family Court whereby his petition under Sections 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955 seeking dissolution of his marriage with the respondent-wife was dismissed.

Levelling several allegations, the husband had alleged that the respondent treated her with cruelty, both physically and mentally, which was beyond the limit of tolerance, and had made it impossible for him to continue marital relationship any longer as it had become unsafe and dangerous to the risk and health of the appellant. In her written statement, the respondent denied the allegations and alleged that in fact, it was the husband was having an illicit relationship with another woman.

The High Court noted that the allegations made by the respondent-wife against the husband (of the extra-marital affair) were unsubstantiated. Reliance was placed on Vijaykumar Ramchandra Bhate v. Neela Vijaykumar Bhate, (2003) 6 SCC 334 and K. Srinivas Rao v. D.A. Deepa, (2013)5 SCC 226, the High Court observed that the entire allegations of character assassination by the respondent of her husband have remained in the realm of allegations only. Such allegation of an illicit relationship left the husband with grave assault on his character, honour, reputation, status and health. Such kinds of sustained conduct and behaviour of the respondent have the effect of causing a lasting adverse impact in the mind of the appellant leaving him with feelings of deep humiliation and neglect. For such mental pain, agony and sufferings inflicted on the appellant, it could not be reasonably expected of him to still believe that he could continue to live together with the respondent. Such reasonable apprehension of the appellant that it would be harmful and injurious for him to live with the other spouse definitely constitutes mental cruelty, as contemplated in Section 13(1)(ia) of the Act.

In such view of the matter, the Court allowed the appeal and directed the decree of divorce to prepare accordingly.[Debashish Choudhary v. Smiti Nibedita Choudhary, 2019 SCC OnLine Gau 4415, decided on 24-09-2019]

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