JAYANTA NANDI Vs. SHIPRA KARMAKAR

JUDGEMENT

(1.) This appeal, under Section 19 of the Family Courts Act, is directed against the judgment dated 05.08.2010, passed by learned Judge, Family Court in T.S.(DIV) 182 of 2008 where-under the learned Judge, Family Court, Agartala rejected the prayer of divorce filed by the appellant-husband against the respondent-wife.

(2.) Heard learned counsel Mr. D.K.Biswas for the appellant-husband and learned counsel Mr. H. Debnath for the respondent-wife.

(3.) This is yet another unfortunate matrimonial dispute which has shuttered 14 years old matrimonial bond between the appellant (hereinafter mentioned as petitioner) husband and the respondent-wife (hereinafter mentioned as respondent). The petitioner is a Group-D employee and the respondent is a house wife. Their marriage was solemnized as per Hindu rites following love affairs on 07.03.1995 and thereafter they lived and cohabited as husband and wife and a female child was born on 30.06.1996 out of their wedlock. Soon after marriage they lived and cohabited peacefully and enjoyed their matrimonial relation while living in a rented house belonged to one Uttam Debnath near Rajdhani Hotel at Mara Chowmohani, Agartala and thereafter they lived and cohabited in a Type-I quarters of Power Department, allotted in the name of father of the respondent and the matrimonial relation subsequently become bitter and amid lot of bitterness they lived together as husband and wife till July,2008 and thereafter, the matrimonial relation come to an end.