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Smt. Bapi Das vs Sri Keshab Das
2023 Latest Caselaw 716 Tri

Citation : 2023 Latest Caselaw 716 Tri
Judgement Date : 29 August, 2023

Tripura High Court
Smt. Bapi Das vs Sri Keshab Das on 29 August, 2023
                                Page 1 of 2




                     HIGH COURT OF TRIPURA
                           AGARTALA
                         MAT.APP. No.06/2023

Smt. Bapi Das
                                                       ......... Appellant(s).
                               VERSUS
Sri Keshab Das
                                                      .........Respondent(s).

For Appellant(s) : Mr. S. Datta, Advocate. For Respondent(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Kawsik Nath, Advocate.

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

Order 29/08/2023

Parties are present today pursuant to the order dated

22.08.2023. The marriage between the parties has been dissolved by the

impugned judgment dated 28.04.2023 passed in case No. T.S.(Divorce) 424

of 2020 by the learned Addl. Judge, Family Court, Agartala, West Tripura

on grounds of cruelty and desertion at the behest of the petitioner-husband/

respondent herein. The appellant-wife is not willing to stay separately even

after decree of divorce on payment of lump sum alimony. She wants

resumption of conjugal life. The husband is not willing to take her back. He

is paying regular maintenance @ Rs.2,000/- per month. However, he is

agreeable to payment of lump sum permanent alimony if the appellant is

willing to separate on mutual terms but he is not willing to resume conjugal

ties for his own reasons. In that view of the matter, an amicable settlement

does not appear to be in sight for the present.

The appeal is admitted for hearing.

Call for the lower Court Records in connection with case No.

T.S.(Divorce) 424 of 2020 from the Court of learned Addl. Judge, Family

Court, Agartala, West Tripura.

Office to prepare Paper Book on receipt of the LCRs.

Matter be listed for hearing in usual course.

Meanwhile, if the parties rethink over the issue, learned counsel

for the parties would apprise the Court of the chances of amicable

settlement.

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

PULAK BANIK Date: 2023.08.30 18:15:36 +05'30'

 
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