SMTI. SUMITRA MAJUMDER Vs. SRI SUMAN PAUL

JUDGEMENT

(1.) The instant appeal is filed under Section 19(1) of the Family Courts Act, 1984 against the order dated 29.02.2016 passed by the learned Judge, Family Court, Agartala, West Tripura in Title Suit (Divorce) No. 134 of 2015, whereby and whereunder, the learned Judge, Family Court rejected the joint compromise petition filed by the parties under Order XXIII Rule 3 of the Code of Civil Procedure (CPC), read with Section 10 of the Family Courts Act, for passing a decree of divorce.

(2.) Heard Mr. R. G. Chakraborty, learned counsel appearing for the appellant-wife as well Mr. A. K. Banerji, learned counsel appearing for the respondent-husband.

(3.) The brief facts of the case are that the appellant and the respondent are husband and wife and their marriage was solemnized in the month of March, 2011 as per Hindu Rites and Customs. After few months of marriage, Sri Kuntal Krishna Paul, Smti Gita Paul and Smti. Rimi Paul, namely, parents in laws and sister in law of the respondent, started to cause mental and physical torture upon the appellant-wife and started to create pressure upon her to bring Rs. 50,000/- from her parents. The respondent also started to cause mental and physical torture upon the appellant and also demanded a motor bike. The respondent also created pressure upon the appellant to ask her father to present the motor bike to the respondent. However, father of the appellant gifted a motor bike bearing registration No. TR-01-P-9130 (Hero Honda Passion PRO), in the name of the respondent-husband.