ANITA SEN Vs. SANDP BHADRA

JUDGEMENT

(1.) Against the judgment and decree dated 28.05.2013 delivered in Title Suit (Divorce) No.211/2011 by the Judge, Family Court, Agartala, West Tripura, the appeal, being F.A. No.08/2013 and the cross-objection, being C.O.(F.A.) No.21/2013 have been preferred respectively by the wife, namely Smt. Anita Sen (Bhadra) and the husband, namely Sandip Bhadra.

(2.) The wife has questioned the validity of the finding, based on which the decree of divorce has been granted in favour of the husband, namely Sandip Bhadra, hereinafter referred to as the 'cross-objector', whereas in the cross-objection, the grant of permanent alimony in favour of the appellant has been challenged, inasmuch as, the appellant did not file any formal application seeking permanent alimony for her sustenance.

(3.) For appreciating the challenge made both in the appeal and the cross-objection, the essential fact is required to be introduced at the outset.