SHIMAL DAS Vs. SANGITA DAS

JUDGEMENT

(1.) Heard Mr. A. De, learned counsel for appellant-husband and Mr. K. Datta, learned counsel for respondent-wife along with their respective clients present in-person.

(2.) This present appeal is filed under Sec. 19 of the Family Court's Act, 1984, read with Sec. 28 of the Hindu Marriage Act, 1955 against the judgment and decree dtd. 5/4/2024 passed by the learned Court of the Additional Judge, Family Court, Agartala, West Tripura in connection with Case No. T.S. (Divorce) 372 of 2020 wherein the learned Judge, Family Court dismissed the divorce petition filed by the husband petitioner.

(3.) The appellant as petitioner husband filed a divorce petition before the learned Family Court seeking for divorce by way of dissolution of marriage but, the same was not allowed by the Trial Court.