RANABIR DATTA Vs. REKHA SAHA

JUDGEMENT

(1.) Heard Mr. A. Sengupta, learned counsel appearing for the appellant-husband and Mr. S. Das, learned counsel appearing for the respondent-wife.

(2.) The present appeal being Mat. App. 20 of 2024 is filed under Sec. 19 (1) of The Family Courts Act, 1984 read with Sec. 28 of the Hindu Marriage Act, challenging the judgment dtd. 17/2/2024, passed by the learned Additional Judge, Family Court, West Tripura, Agartala, in T.S. (DIV) 300 of 2021, whereby, learned Additional Judge, Family Court, West Tripura, Agartala dismissed the divorce petition filed by the petitioner.

(3.) It is the case of the appellant that as petitioner he filed an application under Sec. 13(1)(i-a)(i-b) of the Hindu Marriage Act, for a decree of divorce on the ground of cruelty and desertion before the learned Judge, Family Court, West Tripura, Agartala. The respondent wife contested the suit by filing written statement wherein she denied all the allegations brought forth by the appellant bringing some allegations against the appellant and his mother. Learned Court below by the impugned Judgment dtd. 17/2/2024, in T.S (Div) 300 of 2021 dismissed the suit filed by the appellant on the ground that the appellant failed to prove the cruelty and desertion against the respondent-wife. Being aggrieved, the appellant herein has preferred the instant appeal seeking the following reliefs: