PARTHAJIT MAJUMDER Vs. ANITA RANI BARMAN

JUDGEMENT

(1.) This appeal is preferred against the judgment dtd. 3/6/2025 in T.S. (Div) 75 of 2024 of the Judge, Family Court, Belonia, South Tripura.

(2.) The appellant-husband had filed the said appeal. The respondent is his wife.

(3.) Previously, the appellant had filed T.S. (Div) 175 of 2016 on the file of the Judge, Family Court, Agartala, West Tripura for dissolution of the marriage with the respondent on the ground of her insanity. He had alleged that the respondent suffers from schizophrenia, though she and he himself are both employed in the CISF.