Smt. Sharmistha Modak vs Sri Goutam Banik
2023 Latest Caselaw 424 Tri

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                     HIGH COURT OF TRIPURA
                       _A_G_A_R_T_A_L_A_
                   IA No.02 of 2023 IN FA No.02 of 2023
                   IA No.01 of 2023 IN FA No.02 of 2023
Smt. Sharmistha Modak
                                                     ...... Applicant(s)

                            VERSUS
Sri Goutam Banik
                                                      ......Respondent(s)

For Applicant(s) : Mr. T.K. Deb, Advocate For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH _O _R _D _E_ R_ 18.05.2023

The appeal is directed against the judgment rendered in TS

(Divorce) No.32 of 2018 whereby the learned Additional Family Court,

West Tripura, Agartala has granted a decree of divorce in favour of the

petitioner/respondent herein under Sections 13(1) (ia) of the Hindu

Marriage, Act with a direction to pay permanent alimony of Rs.3,50,000/-

in a maximum of 3(three) installments on or before April, 2023 and to pay

monthly maintenance @ 5,000/- till the permanent alimony is fully paid.

The appeal suffers from a delay of 137 days.

Issue notice upon the sole respondent on the delay

condonation petition [IA No.02 of 2023], on the stay petition [IA No.01 of

2023] and also on the main memo of appeal [FA No.02 of 2023] under

ordinary process and registered cover with A/D for which requisites be

filed within one week.

Notice is made returnable on 27.06.2023.

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

Dipesh