SWAPAN CHANDRA GHOSH S/O LATE NIL MOHAN GHOSH AND Vs. SEBIKA GHOSH (DEBNATH) W/O SWAPAN CHANDRA GHOSH D/O LATE JALADHAR DEBNATH AND

JUDGEMENT

(1.) THE instant Matrimonial Appeal is filed by the wife -Appellant, who was Respondent in T.S. (Divorce)/FC/63 of 2004 challenging the Order, dated 04.02.2006 passed by the learned Judge, Family Court, Agartala, West Tripura in aforesaid Title Suit wherein the learned Family Judge allowed the prayer for divorce made by the Respondent -husband, who was the Petitioner in the aforesaid suit.

(2.) WE have heard Mr. S. Bhattacharjee, learned Counsel appearing for the Appellant as well as Mr. P.K. Biswas, learned Counsel appearing for the Respondent.

(3.) THE fact needed to be discussed for disposal of the instant appeal is as follows: