TANMOY SINGHA Vs. JHUMA SARKAR SINGHA

JUDGEMENT

(1.) This present appeal has been filed against the Judgment and Decree dtd. 6/1/2024 passed by the learned Court of the Additional District Judge, Family Court, Agartala, West, wherein the learned Court ordered that the petition for dissolution of marriage between the petitioner, Sri Tanmoy Singha, and the respondent, Smt. Jhuma Sarkar Singha, is not allowed, and accordingly, the suit was dismissed.

(2.) The brief facts of this case are that the appellant- husband, a graduate teacher currently posted at Madhuban (Dukli) H.S. School, entered into marriage with the respondent-wife on 2/6/2006 as per Hindu rites and customs. The marriage was arranged by the guardians of both parties and attended by numerous relatives and guests. They have one son, Mrinmoy Singha, born on 23/4/2010, who is currently studying in Sri Krishna Mission School. Following their marriage, the couple initially resided in Palatana, Udaipur, but later moved to the father-in-law's house at Ramnagar to facilitate easier commuting for the husband to his workplace in Dukli. In 2012, the husband met with a road traffic accident and sustained multiple injuries, including permanent disability. He underwent prolonged treatment, including physiotherapy and neurological care, and required financial and logistical support for daily activities and commuting to work. The appellant alleged that after the accident, his relationship with the respondent-wife deteriorated. He stated that he was subjected to mental and physical distress and was eventually asked to leave the residence at Ramnagar in 2020. Subsequently, he began residing at his elder brother's house. The appellant claimed that the compensation awarded to him by the Motor Accident Claims Tribunal was withdrawn by the respondent. He also alleged that the respondent refused to cohabit with him and maintained a relationship with another individual. The respondent-wife denied all such allegations and contested the claims made by the appellant. The learned Court below did not allow the suit for dissolution of marriage between the petitioner-husband and the respondent-wife. Aggrieved thereby, the appellant-husband has filed this appeal seeking to set aside the impugned Judgment and Decree dtd. 6/1/2024 passed in T.S. (Divorce) 522 of 2021.

(3.) Heard Mr. A. De, learned counsel appearing for the appellant-husband, as well as Mr. Samarjit Bhattacharjee, learned counsel appearing for the respondent-wife.