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Smt. Joyeeta Dey Alias Tusi vs For The
2023 Latest Caselaw 851 Tri

Citation : 2023 Latest Caselaw 851 Tri
Judgement Date : 9 October, 2023

Tripura High Court
Smt. Joyeeta Dey Alias Tusi vs For The on 9 October, 2023
                         HIGH COURT OF TRIPURA
                               AGARTALA
                                  MFA 1 OF 2022
                           Smt. Joyeeta Dey alias Tusi
                                      Vrs.
                            Mrs. Indra Das & 5 Ors.
Present:
For the appellant                : Mr. A. K. Pal, Advocate.
                                   Mr. T.K. Bhattacharya, Advocate.

For the respondents              : Mr. B.N.Majumder, Sr. counsel.
                                   Mr. B. Paul, Advocate.
                                   Mr. N. Das, Advocate.
  HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH
          HON'BLE MR.JUSTICE ARINDAM LODH
                                      ORDER

09.10.2023 Heard learned counsel for the appellant.

The instant appeal is directed against the judgment, passed in Civil Misc.20/2017 dated 31.08.2020 by the learned District Judge, North Tripura, Dharmanagar on a petition under Section 28A of the Hindu Marriage Act,1955 filed by the petitioner/appellant, the ex-wife of late Debasish Choudhury alias Jahar whose marriage was dissolved by the order dated 16th June, 2014, passed in Title Suit (Divorce) No. 15/2014 based on a Solenama with a stipulation that the husband would pay Rs.4000/-(Rupees four thousand) as monthly alimony to the wife. The ex-husband died on 11th January, 2017 leaving behind the divorced wife and several brothers and sisters. The learned Court, however, after consideration of the rival case of the parties dismissed the petition as without merit.

Learned counsel for the appellant, however, after some argument seeks permission to withdraw this appeal in view of the judgment rendered by the Co-ordinate Bench of this Court on the same issue in WA No. 54/2022 preferred by the same appellant, dated 21st March, 2022.

In that view of the matter, the instant appeal is dismissed as withdrawn.

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



SANJAY GHOSH Digitally signed by SANJAY GHOSH
             Date: 2023.10.13 11:51:09 +05'30'
 

 
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