Sukanta Sarkar vs Soma Saha (Sarkar)
2023 Latest Caselaw 510 Tri

                              HIGH COURT OF TRIPURA
                                    AGARTALA

                                     FA 05 of 2022
Sukanta Sarkar
                                                                        ----Appellant
                                        Versus
Soma Saha (Sarkar)
                                                                      ----Respondent

For Appellant(s)                : Mr. S. Bhattacharjee, Adv.
For Respondent(s)               : Mr. B. Debbarma, Adv.
Date of hearing and date of
judgment and order              : 05.07.2023.
Whether fit for reporting       : YES/NO


                   HON'BLE MR. JUSTICE T. AMARNATH GOUD
                    HON'BLE MR. JUSTICE ARINDAM LODH

                                        ORDER

Heard Mr. S. Bhattacharjee, learned counsel appearing for the appellant

as well as Mr. B. Debbarma, learned counsel appearing for the respondent.

[2] This is an appeal under Section 19(1) of the Family Court's Act, 1984,

against the judgment & Decree, dated, 03.02.2022 passed by the Ld. Addl. Judge,

Family Court, Agartala, West Tripura in T.S. (Divorce) 326 of 2020.

[3] It is the case of the appellant-husband that the marriage between the

appellant and respondent was solemnized on 19.04.2019 as per their rites, rituals

and customs. Out of the marriage, a child was born to them to 29.08.2020. The

appellant and respondent are Hindus by religion and as such they are governed by

the Hindu Marriage Act, 1955. Since after the marriage, the respondent-wife has

been treating the appellant-husband with cruelty. The respondent also lodged

malicious complaint against the appellant and his parents to the Women PS. Not only

that the respondent has also lodged complaint against the appellant & his parents to

the Women Commission as well as District Legal Services Authority, Melarmath, due

to the continuous threat & demand of the respondent, the appellant agreed to live

separately in a rented house leaving his parents. The respondent also abused the

appellant physically and mentally.

[4] Being confronted with such unbearable cruelty & having found that all

attempts to pursue the respondent to stop treating the appellant with cruelty failed,

the appellant was left with no other alternative but to file an application Under

Section 13(1) (ia) (ib) of the Hindu Marriage Act, 1955 for dissolution of the marriage

of the appellant & the respondent by a decree of divorce on the ground of cruelty &

desertion. The said application was registered as T.S. (Divorce) 326 of 2020 in the

file of Ld. Family Court, Agartala West Tripura.

[5] After getting summon from the Ld. Court the respondent appeared

before the Ld. Court Family court & submitted written statement, denying & disputing

the averment made in the application for divorce filed by the appellant. The

respondent contended that they shifted to rented premises in terms of the

agreement, dated 08.10.2019 & lived there few months peacefully but ultimately, the

appellant left the rented premises taking all the precious articles with him leaving the

respondent with her breast feeding baby. The respondent tried to contact with the

appellant but without any result.

[6] On the basis of the pleadings, the Ld. Court framed the following issues

for adjudication of the divorce petition:

(i) Whether the respondent has subjected the petitioner to cruelty since their marriage by harassing and abusing?

(ii) Whether the respondent has deserted the petitioner for a continuous period of not less than 2(two) years immediately before presenting the instant application of divorce?

(iii) Whether the petitioner is entitled to a decree of divorce on the grounds, as prayed for?

[7] Thereafter, by judgment & decree dated 03.02.2022 passed by the Ld.

Addl. Judge, Family Court, Agartala, West Tripura in T.S. (Divorce) 326 of 2020, the

Ld. Court below dismissed the suit & passed decree accordingly. The Ld. Court below

decided all the issues negative against the appellant.

[8] Being aggrieved by and dissatisfied with the impugned judgment & decree

dated 03.02.2022, passed by the Ld. Addl. Judge, Family Court, Agartala, West

Tripura in TS(Divorce) 326 of 2020, the appellant has preferred the instant appeal

under section 19(1) of the Family Court's Act, 1984.

[9] By way of filing this appeal, the appellant husband has sought for the following

relief.

(i) Issue notice

(ii) Call for records

(iii) Hear both sides and

(iv) After hearing allow the appeal filed under Section 19(1) of the Family Court's Act, 1984, against the Judgment & Decree dated 03.02.2022 passed by the Ld. Addl. Judge, Family Court, Agartala, West Tripura in TS (Divorce) 326 of 2020 by setting aside the aforementioned judgment.

And

(v) The Hon'ble Court may also pass any further order/order(s) as may be deemed be fit and proper.

[10] Today, the appellant-husband and the respondent-wife are present

before this court complying the order dated 21.06.2023 passed by this court. The

appellant-husband and respondent-wife both are willing to accept the divorce. The

respondent-wife prays for permanent alimony. The appellant husband agreed to give

Rs.12 lakhs in three installments (Rs.4 lakhs each) in three consecutive months. The

first installment shall be paid on or before 31.07.2023 and the next two installments

be paid on or before the end of August and September, 2023 respectively. The

respondent wife has agreed to the same.

[11] Further, it is agreed by both sides that there are arrears of Rs.30,000/-

towards the maintenance to be paid by the appellant-husband. The appellant-

husband agreed to pay the sum of Rs.30,000/- by the end of July, 2023.

[12] It is made clear that no further extension of time would be granted for

making the payment. If the appellant-husband becomes defaulter, the amount paid

by the husband appellant to the wife would be appropriated and further liberty is

given to the respondent wife to avail remedies under law.

[13] With the observation made above, the divorce is granted to the parties

along with permanent alimony to be paid by the appellant-husband.

[14] It is also agreed by both sides since the divorce is ordered, the

respondent-wife shall take steps before all concerned courts/forum for closing

criminal cases, if any, against the husband.

[15] To put a quietus to the litigation between the husband and wife, the

courts below and the authorities are expected to act accordingly.

[16] In view of the above discussion, the order dated, 03.02.2022 passed by

the Ld. Addl. Judge, Family Court, Agartala, West Tripura in T.S. (Divorce) 326 of

2020 rejecting divorce stands set aside and accordingly the appeal stands allowed by

granting divorce to both the parties.

[17] With the above observation, the appeal stands disposed of.

                                  JUDGE                                           JUDGE




Dipak
            Digitally signed by

DIPAK DAS   DIPAK DAS
            Date: 2023.07.06
            17:35:01 +05'30'