Tripura High Court
Sri Anil Debbarma vs Smt. Shila Debbarma on 25 November, 2025
Author: T. Amarnath Goud
Bench: T. Amarnath Goud
Page 1 of 3
HIGH COURT OF TRIPURA
AGARTALA
Mat. App.34 of 2024
Sri Anil Debbarma
....................Appellant
Versus
Smt. Shila Debbarma
.......Respondent
For the Appellant(s) : Mr. D.C. Roy, Advocate
Mr. Shibu Chandra Deb, Advocate
For the Respondent(s) : Ms. Paramita Sen, Legal Aid Counsel
Date of hearing & delivery
of judgment and order : 25.11.2025
Whether fit for reporting : No.
________________________________________________________
HON'BLE JUSTICE DR. T. AMARNATH GOUD
HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
Judgment & Order (Oral)
[Dr. T. Amarnath Goud. J.]
[1] When the case is called, Mr. D.C. Roy, learned counsel
alongwith Mr. S.C. Deb, learned counsel appears on behalf of the appellant
husband. Ms. P. Sen, learned Legal Aid Counsel appears on behalf of the
respondent wife. Both the parties are also present in person.
[2] The present appeal is filed under Section 19(4) of the Family
Courts Act 1984 and read with Section 28 of Hindu Marriage Act, 1955,
against the judgment and decree passed by the Additional Judge, Family
Court, Agartala, West Tripura dated 15.03.2021 in case No. T.S. (Divorce)
82 of 2019 whereby the divorce petition filed by the husband petitioner was
rejected.
[3] The appellant husband has filed the instant appeal seeking the
following reliefs:
"Under the circumstances stated above it is most humbly and
respectfully prayed that your Lordships would be graciously pleased to
(a) admit this appeal,
(b) Issue notice upon the respondent,
(c) Call for records.
And after hearing the parties be pleased to allow this appeal by setting
aside the judgment and decree 15.03.2021 passed by the Ld judge
family court Agartala west Tripura in T.S (Divorce) 82/2019.........."
[4] Heard learned counsel appearing for the respective parties. Also
heard both the parties present in person.
[5] Upon instructions from the respective parties, learned counsel
have represented that they would close the matter if one time settlement by
way of permanent alimony is granted. In this regard, both the sides have
agreed that the appellant husband shall pay Rs.6,00,000/- (rupees six lakhs)
towards permanent alimony to the respondent wife to be paid in three equal
instalments.
[6] Learned legal aid counsel, Ms. P. Sen, appearing for the
respondent wife pointed out that the arrears of monthly maintenance which
accrued to Rs.1,20,000/- (one lakh twenty thousand only) is due to be paid
by the appellant husband. To the said submission, learned counsel for the
appellant husband has paid Rs.1,20,000/- to the respondent wife through the
respective counsel in the open Court and accordingly there are no arrears of
any monthly maintenance.
[7] In view of the above discussions, as agreed by both the sides,
this Court directs the appellant husband to pay Rs.6,00,000/- (rupees six
lakhs only) towards permanent alimony to the respondent wife to be paid in
three equal monthly instalments w.e.f. 1st January, 2026 onwards.
[8] Thus, the order passed by the learned Court below on
15.03.2021 in case No. T.S. (Divorce) 82 of 2019 is set aside. Resultantly,
the appellant is also granted divorce and the marriage between the appellant
and the respondent is hereby dissolved. Both the sides are at liberty to take
steps with the concerned court/authority/forum to ensure that the cases are
closed in view of the permanent settlement.
[9] With the above observations and directions, the instant appeal
is disposed of. As a sequel, miscellaneous application(s), pending if any,
shall also stand closed.
[10] The personal appearance of the parties concerned is also hereby
dispensed with.
[11] Registry is to furnish copy of this order to both the sides as per
procedure. It is needless to observe that in the event of any default, the
respondent shall be at liberty to avail remedies under law.
S. Datta Purkayastha, J DR. T. AMARNATH GOUD, J
Sabyasachi G.
SABYASACHI GHOSH Digitally signed by SABYASACHI GHOSH
Date: 2025.11.26 16:54:59 +05'30'
