SC to Couple fighting Matrimonial Battle for 26 years: 'Why don't you leave each other'

The Apex Court has told a couple, whose conjugal relationship lasted for just 5-6 days since their marriage in 1995, that if you cannot "live" together, it is better to "leave" each other. 

"You must be practical, the entire life can not be spent in court fighting each other. You are 50 years of age; he is 55 years," a bench of Justice M R Shah and Justice A S Bopanna told the wife who filed an appeal against the Tripura HC's order granting divorce to the man. 

The Court asked the man and woman to decide mutually upon permanent alimony and fixed their plea for consideration in Dec. 

A lawyer, appearing for the wife, contended that the HC was wrong on granting the decree of divorce as it also ignored that the settlement was not honoured.

Lawyer Dushyant Parashar, appearing for the husband, submitted that the life of the man has been ruined since their marriage in 1995, the conjugal relationship lasted for just 5-6 days. He said the HC's order was just for allowing divorce on the ground of cruelty and irretrievable breakdown of the marriage.

The lawyer said the husband didn't want to stay with the wife and was ready to pay the permanent alimony.

He asked the Court to invoke its power under Article 142 of the Constitution to grant its seal of approval on the divorce allowed by the Court.

The man here alleged after their marriage, July 13, 1995, his wife who belonged from a highly educated and affluent family as her father was a nominated IAS officer, pressurised him to leave his aged mother and unemployed brother to stay at her home as "gharjamai" at parental house in Agartala. He tried to pacify her but she left his home in his village.

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