SANTI RANI DEBBARMA Vs. SAMIR RANJAN DEBBARMA

JUDGEMENT

(1.) HEARD Mr. DR Choudhury, learned counsel appearing for the appellant -wife as well as Mr. Bidyut Majumder, learned counsel appearing for the respondent -husband.

(2.) THE respondent, Dr. Samir Ranjan Debbarma is also present in the Court when the matter has been taken up for final disposal.

(3.) MR . Chaudhury, learned counsel appearing for the appellant has at the outset submitted that the notice of the petition filed under Section 13(1)(ia) and (ib) of the Hindu Marriage Act,1955 for dissolution of marriage by a decree of divorce has not been properly served on the appellant herein, who was the respondent in the same petition being T.S. (Divorce) 263 of 2010 in the court of the Judge, Family Court, West Tripura, Agartala.