LAWS(TRIP)-2021-4-5

BIJIT KUMAR BANIK Vs. KABERI BANIK (DEBBARMA)

Decided On April 01, 2021
Bijit Kumar Banik Appellant
V/S
Kaberi Banik (Debbarma) Respondents

JUDGEMENT

(1.) The present appeal is filed by the appellant husband being aggrieved by and dissatisfied with the judgment dated 09.09.2015 delivered by the Family Court, Agartala in Case No. T.S. (Divorce) 104 of 2009 rejecting his petition for divorce.

(2.) The factual background is as follows:

(3.) The respondent wife filed written objection denying the allegations of her husband. She admitted that her elder son was born in the rented house. She also stated that after the death of her father in law she returned to her in-law's house where the second son was born to them. According to the respondent, she never wanted separation from the family members of her husband. According to her, when her in-laws' house at Palace Compound was demolished for reconstruction, she shifted to a rented house along with all members of the family of her husband. It was stated by the respondent that she never misbehaved with her husband. Rather, she was always willing to live a happy conjugal life with her husband along with their children. The respondent, therefore, urged the court for dismissal of the divorce petition filed by her husband.