ANIK BHATTACHARYA Vs. AMBALIKA BHATTACHARYA

JUDGEMENT

(1.) Heard Mr. G.K. Nama, learned counsel appearing for the petitioner as well as Mr. C.S. Sinha, learned counsel appearing for the respondent.

(2.) This petition filed under Section 19 (4) of the Family Courts Act, 1984 is directed against the judgment and order dated 01.03.2013, delivered in Criminal Misc. 83 of 2012 by the Judge, Family Court , Kailashahar, North Tripura.

(3.) There is no dispute that the petitioner married the respondent on 11.03.2011. But after marriage, the petitioner gathered the impression that the respondent was not mentally fit to discharge the marrital obligation. By suppression of that fact, the marriage was solemnised. As a result, after few days of the marriage, the petitioner had to take the respondent to a Psychiatrist at Kailashahar and that Psychiatrist observed that she was suffering from "Psychosis" and gave her some medicines.