Smt. Manti Dey Debnath vs Sri Tapan Debnath
2024 Latest Caselaw 1520 Tri

Tripura High Court

Smt. Manti Dey Debnath vs Sri Tapan Debnath on 9 September, 2024

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                                               HIGH COURT OF TRIPURA
                                                     AGARTALA
                                    IA No.01/2024 in Mat. App. No.24 of 2024
Smt. Manti Dey Debnath
                                                                             .........Applicant(s);
                                                           Versus
Sri Tapan Debnath
                                                                              .........Respondent(s).

For Applicant(s) : Mr. P. Roy Barman, Sr. Advocate, Ms. A. Debbarma, Advocate.

For Respondent(s) : None.

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

Order 09/09/2024 By the impugned judgment dated 18.12.2023, the T.S. (Divorce)

320 of 2022 instituted by the petitioner/applicant herein has been allowed by a

decree of divorce. Appellant however is only aggrieved by part of the

impugned judgment whereby the learned Court has granted permanent alimony

of Rs.1,00,000/- only in her favour. The appeal is, therefore, confined to the

question of alimony.

Issue notice upon the respondent in the delay condonation

application [IA No.01/2024] seeking condonation of delay of 166 days as well

as in the main memo of appeal [Mat. App. No.24/2024] under ordinary process

and Speed Post for which requisites be filed within one week.

Notice is made returnable on 07.10.2024.

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

Pijush/

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2024.09.10 16:45:26 +05'30'