CHAMPA SARKAR Vs. SHIBAJI DEB

JUDGEMENT

(1.) Heard Mr. H.K. Bhowmik, learned counsel appearing for the appellant as well as Ms. S. Deb (Gupta), learned counsel appearing for the respondent.

(2.) This is an appeal under sec. 19(1) of the Family Courts Act, 1984 from the judgment dtd. 4/9/2019 delivered in Title Suit (RCR) 63 of 2017 by the Judge, Family Court, Agartala, West Tripura.

(3.) By the said judgment, it has been observed that the respondent herein is entitled to the decree of restitution of conjugal rights, as prayed for, as the appellant herein has left the matrimonial home without any conceivable reason.