BHULU RANI DEY Vs. RABI DEY

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 28.01.2008 passed by the learned Judge, Family Court, Kailashahar, North Tripura, in Case No. T.S. 26 (Divorce)/2007, whereby the marriage between the appellant and the respondent has been dissolved. The factual matrix for disposal of this appeal may be encapsulated as under:

(2.) To confront all these allegations as brought by the respondent, the appellant filed a written statement and stated that the allegations were untrue and the respondent did not take any endeavour to adjust with her. The appellant categorically denied the allegations that she had ever driven out the respondent from her official residence or did not allow him to stay with her in the place of her posting at Kailashahar or to carry on his medical profession. The appellant made certain allegations against the respondent in the said written statement that the respondent was pressurising the appellant to purchase a house at Dharmanagar. However, she admitted that in 1994 the respondent joined as a Medical Officer at the N.F. Railway and thereafter the relation between the appellant and the respondent was on the wane. She alleged further that the respondent was staying at his newly built house at Guwahati with one married lady who used to come with him from Lumding to Guwahati for such stay. According to the appellant, the petition has been filed to legalise the said relation.

(3.) On consideration of the rival pleadings, the learned Court framed the solitary issue which is as follows :