Smt. Priyanka Gan Choudhury (Sen) vs Shri Pranab Kanti Sen
2023 Latest Caselaw 715 Tri

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                          MAT.APP. No.09/2023

Smt. Priyanka Gan Choudhury (Sen)
                                                         ......... Appellant(s).
                                VERSUS
Shri Pranab Kanti Sen
                                                       .........Respondent(s).

For Appellant(s) : Mrs. P. Chakraborty, Advocate.

For Respondent(s) : None.

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

Order 29/08/2023

The marriage between the parties has been dissolved and

Rs.13,000/- has been awarded as maintenance to the wife and the minor

daughter studying in Class-VII by the impugned judgment dated 16.05.2023

passed by the learned Addl. Judge, Family Court, Agartala, West Tripura in

case No. T.S.(Divorce) 354 of 2019 at the behest of the petitioner/

respondent-husband herein. Aggrieved thereby, the appellant-wife is in

appeal.

Issue notice on the respondent under ordinary process and

registered cover with A/D, for which requisites be filed within a week.

Notice is made returnable on 10.10.2023.

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

Date: 2023.08.30 PULAK BANIK 18:17:19 +05'30'