SHIKHA RANI DAS Vs. ARUN BHOWMIK

JUDGEMENT

(1.) The dispute is inter se husband and wife arises out of matrimonial discord. Marriage inter se the parties was solemnized in the year 2015. It is a matter of record that the parties continued to reside together for a period of 2(two) years, whereafter they separated.

(2.) Presently, the petitioner-wife is residing at her parental house at a place known as Panisagar, North Tripura District and the respondent-husband is continued to reside at the matrimonial house which is at Jolaibari, Sub-Division Belonia, South Tripura District.

(3.) Sometime in the month of February, 2019, respondent- husband filed a petition seeking divorce under Section 13(1)(ia) of the Hindu Marriage Act, 1955 in the Court having jurisdiction at South Tripura, Belonia.