Smt. Ila Sukla Das vs Sri Bhabananda Das & Another
2023 Latest Caselaw 325 Tri

                                Page 1 of 2




                     HIGH COURT OF TRIPURA
                           AGARTALA
                             F.A. No.10/2022

Smt. Ila Sukla Das
                                                       .........Appellant(s).
                               VERSUS
Sri Bhabananda Das & another
                                                     .........Respondent(s).

For Appellant(s) : Mr. Samarjit Bhattacharjee, Advocate. For Respondent(s) : Ms. Sarama Deb, Advocate.

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

Order 24/04/2023

Mr. Samarjit Bhattacharjee, learned counsel appearing for the

appellant-wife, submits that the case has been taken up for hearing for the

first time. The paper books have to be obtained. Therefore, the matter may

be adjourned.

Appellant is aggrieved by the judgment and decree of judicial

separation granted by learned Judge, Family Court, Khowai District, Tripura

vide impugned judgment and decree dated 16.06.2022 whereby the suit No.

T.S.(J.S) 01 of 2018 preferred by the respondent-husband for judicial

separation on grounds of adultery and cruelty has been allowed on the

ground of cruelty alone. No attempts for an amicable settlement have been

made at this appellate stage.

We, therefore, deem it proper to ask the parties to appear on the

next date so that an effort for amicable settlement of their dispute may be

made before adjudication on merits. If the parties agree, they can also be

referred for mediation at this stage in the spirit of the Family Courts Act,

1984.

Let the case be listed on 15.05.2023.

Meanwhile, learned counsel for the parties may obtain the paper

books also.

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

Pulak