INDIRA SINHA Vs. GOUR MOHAN SINHA

JUDGEMENT

(1.) This is an appeal filed under Sec. 19(1) of the Family Courts Act, 1984 against the Judgment and order dtd. 30/6/2018, passed by the learned Family Court, Kailashahar, Unakoti Tripura in Case No.T.S. (Divorce)63/2016, dissolving the marriage between the appellant and respondent, which was solemnized on 10/12/2010 by a decree of divorce.

(2.) Briefly stated, the facts of the case are that the marriage between the appellant and the respondent took place on 10/12/2010 at Kumarghat, Bhavatarini Mandir as per Hindu rites, rituals, and customs. The respondent filed an application under Sec. 13(1)(i.a) and (i.b) of the Hindu Marriage Act, 1955 for dissolving the marriage of the appellant and respondent by a decree of divorce on the grounds stated in the said application. The aforesaid application was registered as T.S.(Divorce)63/2016.

(3.) In that application for divorce filed by the respondent, the allegation of desertion and torture had been made against the appellant.