PRANAB DAS Vs. TAMALIKA BASU

JUDGEMENT

(1.) Heard Ms. A. Debbarma, learned counsel appearing for the appellant-husband. Also heard Ms. R. Purkayastha, learned counsel appearing for the respondent-Wife.

(2.) This matrimonial appeal under Sec. 19(1) of the Family Courts Act read with Sec. 28 of the Hindu Marriage Act, 1955 is directed against the judgment dtd. 30/11/2021 passed by the learned Judge, Family Court, Belonia, South Tripura District in case No. T.S.(Divorce) 46 of 2021 whereby the learned Judge allowed the petition filed by the wife-petitioner with a decree of divorce after dissolution of marriage.

(3.) In the present appeal, appellant-husband has prayed for the following reliefs: