JHUMUR PAL Vs. AJIT PAL

JUDGEMENT

(1.) Heard Mr. D. C. Saha, learned counsel appearing for the petitioner as well as Ms. K. Roy, learned counsel appearing for the respondent.

(2.) This is a petition filed under Section 19(4) of the Family Courts Act, 1984 against the judgment and order dated 20.07.2013, passed by the Judge, Family Court, Agartala, West Tripura in Misc. 316 of 2012.

(3.) Mr. D.C. Saha, learned counsel appearing for the petitioner has submitted that the petitioner and the respondent were staying in a rented house at Muhuripur at a distance of 1 k.m. from the parental house of the respondent. The petitioner left the said rented house on 5.2.2011 after leaving information to the respondent. She has asserted that her husband was also not staying in the said rented house for about three months before her leaving the said rented house . She has made a casual reference that once the respondent asked her to go out of the rented house and he would not join her in the said rented house and for that reason, she started living in her parental house at Agartala. The respondent has retired and according to her, he is getting a very handsome amount as pension, but she is not in a position to maintain herself.