ABIR DAS Vs. ANTARIPA DAS (DEB)

JUDGEMENT

(1.) This appeal by the husband is directed against the judgment dated 30-04-2013 delivered by the learned Judge-in- Charge, Family Court, Udaipur, South Tripura in T.S. (Divorce) 04 of 2012 whereby he rejected the petition for grant of divorce filed by the husband.

(2.) The undisputed facts are that the appellant-husband and the respondent-wife were married according to Hindu rites in a ceremony solemnized on 17-01-2007. The husband filed the petition for grant of divorce on 07-09-2009 claiming divorce on the grounds of mental cruelty, adultery and desertion. This petition was contested by the wife. Thereafter, the wife filed a transfer petition in this Court for transferring the case outside the Court of the Family Judge, Agartala and a learned single Judge of this Court vide order dated 22-12-2011 passed in Trp.(C) 07 of 2009 transferred the case to the Family Court, Udaipur, South Tripura.

(3.) According to the husband, both parties after marriage started residing at Santirbazar. However, within a couple of months the respondent-wife left the matrimonial home at Santirbazar and started residing at Agartala either in the house of her in-laws or in the house of her parents. She did not care for her husband and deprived him of conjugal bliss. The husband further alleges that he asked the wife to give up her part-time teaching job at Hindi School, Agartala and stay with the petitioner at Santirbazar but she did not agree to this. The husband used to come home to Agartala on weekends and many times had to go to his in-laws house and bring his wife back to his parental house. On many occasions, the wife refused to join the company of the husband in his parents' house. According to the husband, the wife had some relationship with a colleague of hers from before the time of her marriage and she used to compare the husband with the said colleague.