RAJIB KUMAR ROY Vs. SUSHMITA SAHA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant and the respondent before this Court are husband and wife who were married on 12/5/2007 as per Hindu rites and rituals, at the maternal house of the respondent at Udaipur in district Gomati, Tripura. The husband resides in Agartala (Tripura) where presently he is posted as DGM (Executive Engineer on adhoc basis) in Tripura State Electricity Corporation Limited (TSECL for short). The wife is also well­ educated and qualified and is presently employed as a teacher in Brilliant Stars School at Udaipur.

(3.) Within three years of matrimonial life bitterness started creeping in the relationship between the couple. The husband alleges that the wife is disrespectful towards his old parents and gives preference to her job as a teacher ignoring her household responsibilities. Wife alleges torture and cruelty, and demand of dowry at the hands of her husband and in­laws, and has stated before the courts in no uncertain terms that she can live with her husband only if he comes and stays at Udaipur, Tripura. She is not willing to live with her husband at Agartala. The admitted fact as of now is that the two have been living separately, the husband at Agartala and the wife at Udaipur, for the last 12 years. The couple have a 12 year old daughter who lives with the mother.