SAHADEB DAS Vs. MINI DAS

JUDGEMENT

(1.) This appeal is filed by the husband challenging the judgment and decree dated 6th May, 2015 passed by the learned Judge, Family Court, Agartala, West Tripura in Title Suit (Divorce) No.377 of 2011.

(2.) Brief facts are as under :

(3.) The wife filed written statement and denied these allegations. She alleged that the husband was arrogant. He was not happy about a female child being born out of the marriage. After the birth of the child the husband's attitude towards her had changed. She also alleged that the husband's parents had treated her with cruelty. She also asserted that it was the husband who refused to stay with her wife though the wife was always ready and willing to stay with him.