KUHELI SINHA Vs. DEBASHISH SINHA AND ORS.

JUDGEMENT

(1.) THIS matrimonial appeal under Section 28 of the Hindu Marriage Act, 1955 read with Section 19 of the Family Courts Act, 1984 is directed against the judgment and decree dated 27.08.2011 passed by learned Judge, Family Court, Kailashahar in case No. T.S.(Divorce) 70/2009.

(2.) WE have heard learned counsel Mr. P. Roy Barman for the appellant and learned counsel Mr. D.K. Biswas for the respondent No. 1. There was no representation on behalf of respondent No. 2.

(3.) IT is an undisputed fact that the marriage of the petitioner Debasish Sinha was solemnized with the respondent No. 1 Kuheli Sinha on 10.05.1996 as per Hindu rites and thereafter they lived and cohabited as husband and wife in the matrimonial home at Ishabpur and thereafter at Kumarghat in a rented house where the petitioner was working as a Panchayat Secretary under the Govt. of Tripura and they have two sons namely Snehasish Sinha and Debayan Sinha.