Smt. Shipra Das vs Sri Biswajit Das
2023 Latest Caselaw 323 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                           MAT.APP. No.12/2022

Smt. Shipra Das
                                                         .........Appellant(s).
                                 VERSUS
Sri Biswajit Das
                                                       .........Respondent(s).

For Appellant(s) : Mr. Koushik Datta, Advocate. For Respondent(s) : Mr. A. Acharjee, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH

Order 24/04/2023

Appellant-wife is aggrieved by the impugned judgment and

decree dated 28.01.2020 passed by the learned Judge, Family Court,

Sonamura, Sepahijala Judicial District whereby the suit No. T.S.(DIV) 23 of

2016 preferred by the respondent-husband for dissolution of marriage under

Section 13(1)(ia) & (ib) of the Hindu Marriage Act, 1955 has been allowed

on grounds of adultery and desertion. It appears that no effort for amicable

settlement of their matrimonial dispute has been made at the appellate stage.

When heard, learned counsel for the parties also agree that an effort for

amicable settlement of the matrimonial dispute can be made at this appellate

stage also in spirit of the Family Courts Act, 1984.

We, therefore, direct the parties to appear on the next date

(16.05.2023) so that an effort for amicable settlement of their dispute may be

made before adjudication on merits.

Let the case be listed on 16.05.2023.

Meanwhile, learned counsel for the parties may obtain the paper

books also.

(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ

Pulak