RUPALI PAUL (DATTA) Vs. SUKANTA DATTA

JUDGEMENT

(1.) Heard Mr. Pulak Saha, learned counsel appearing for the appellant as well as Mr. D. Biswas, learned counsel appearing for the respondent.

(2.) This is an appeal filed under sec. 19 of the Family Courts Act, 1984. It arises from the judgment dtd. 17/1/2020 delivered in Title Suit (Divorce) 50 of 2018 by the Judge, Family Court, Kailashahar, Unakoti Judicial District dissolving the marriage between the appellant and his wife.

(3.) Brief fact of the case is as under: