MD. DEEPRAJ SARKAR Vs. TAHIMA AKTAR

JUDGEMENT

(1.) This present appeal has been filed under Sec. 19(1) of the Family Courts Act, 1984, for setting aside the Order dtd. 5/9/2023 passed by the learned Judge, Udaipur, Tripura, in Case No. T.S.(RCR) 20 of 2023.

(2.) The brief facts of the case are that the marriage between the appellant and the respondent, both belonging to the Islamic (Sunni sect) religion, was solemnized on 14/3/2022 according to Muslim rites at the residence of the respondent's father in Udaipur Town, in the presence of relatives from both parties.

(3.) The appellant and the respondent lived together as husband and wife at the residence of the appellant's father in the village of West Khilpara. Thereafter, on 18/8/2022, the respondent left for her father's house, stating that she would return within 5 to 6 days.