SUCHARITA CHAKRABORTY (PAUL) Vs. SHIBU PRASAD PAUL

JUDGEMENT

(1.) The marital bondage between the wife-appellant and the husband-respondent was virtually came to meaningless since 2012 when a petition for dissolution of marriage by a decree of divorce on the ground of cruelty and desertion was filed by the husband-respondent against his wife, the appellant herein.

(2.) There are allegations and counter allegations, and the learned Family Judge, Kailashahar, Unakoti District, Tripura after considering the evidence and materials on record, dissolved the marriage by granting a decree of divorce vide judgment dtd. 28/9/2015, passed in Title Suit (Divorce) No.39/2012.

(3.) In course of the pendency of the present appeal, this Court tried to resolve the disputes amicably with a view that good sense would prevail over the couple and sent them for mediation, but yielded no result.