SUBODH RANJAN DAS Vs. DIPALI DAS

JUDGEMENT

(1.) HEARD Mr. D. C. Roy, learned counsel appearing for the appellant. None has appeared for the respondents.

(2.) THE appellant is aggrieved by the judgment and decree dated 21st December, 2006 passed by the learned Additional District Judge, North Tripura, Dharmanagar, in Case No. T.S. (R.C.R.) 03 of 2006.

(3.) ACCORDING to the appellant, the respondent No. 1 was having illicit relations with the respondent Nos. 2 and 3, who were their neighbours and co-villagers.