Smt. Samhita Datta Biswas vs Sri Soman Biswas
2024 Latest Caselaw 1707 Tri

Tripura High Court

Smt. Samhita Datta Biswas vs Sri Soman Biswas on 1 October, 2024

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                             Mat.App. No.27/2024
Smt. Samhita Datta Biswas
                                                               ......... Appellant(s).
                                  VERSUS
Sri Soman Biswas
                                                              .........Respondent(s).

For Appellant(s) : Mr. Debalay Bhattacharya, Sr. Advocate, Mr. Samar Das, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S.D. PURKAYASTHA

Order 01/10/2024

The appellant-wife being aggrieved by the judgment and decree

dated 14.06.2024 whereby her marriage with the respondent-husband has been

dissolved on the grounds of cruelty and desertion under Section 13(1)(i-a) and

(i-b) of the Hindu Marriage Act, 1955 has preferred this appeal.

Issue notice on the respondent under ordinary process and speed

post, for which requisites be filed by 04.10.2024.

Notice is made returnable on 26.11.2024.

(S.D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ

Pulak

DIPESH DEB Date: 2024.10.03 18:07:25