BHASKAR DEY Vs. JHARNA DAS (DEY) AND ORS.

JUDGEMENT

(1.) THIS appeal, under Section 19 of the Family Courts Act, is directed against the judgment dated 21.06.2013 passed by the learned District Judge, South Tripura, Udaipur in TS(Div)05/2012 wherein the learned District Judge, rejected the prayer for divorce filed by the appellant -husband against the respondent -wife.

(2.) HEARD Mr. A. Sengupta, learned counsel for the appellant as well as Ms. R. Guha, learned counsel for the respondents.

(3.) THE appellant stated in his petition that when he remained busy in his shop at night, his two friends saw the respondent -wife and Kanu in compromising condition. On two occasions, they were found in compromising condition in the house of the appellant at Amtali. The respondent No. 1, his wife never allowed the appellant to have sexual relation with him. It is also stated that respondent No. 1, Jharna Das filed a maintenance case against the appellant and the court granted maintenance allowance of Rs. 1,000/ - per month. Under the above circumstances, the appellant prayed for a decree of divorce.