ARINDAM CHAKRABORTY Vs. SUSHMITA ADHIKARI

JUDGEMENT

(1.) The judgment dtd. 29/3/2025 passed by the learned Addl. Judge, Family Court, Agartala, West Tripura in Title Suit thereof, dismissing the petition of the appellant [hereinafter referred as the petitioner] for judicial separation, are under challenge in this appeal.

(2.) The marriage between the petitioner and the respondent was solemnized on 25/4/2012. According to the petitioner, after marriage, they led their happy conjugal life only for 1 month 28 days.

(3.) Just after the said period, the father of the petitioner suffered a cerebrovascular accident on 23/6/2012 and ultimately, died on 29/6/2012. When the petitioner was under observance of the post-death rituals of his father, he noticed certain abnormal behaviours of the respondent. When they were preparing to go for cremation of the dead-body, in such a mournful moment, the respondent expressed that she was hungry and became anxious about her food on that night. The respondent before marriage stated that she was pursuing the MCA first year course, but it was detected by the petitioner that she had only completed BCA course and did not get any admission in MCA Course.