T.AMARNATH GOUD, ARINDAM LODH, J. - (1.)Heard counsel for the appellant as well as for the respondent.
(2.)This is an appeal against the judgment and decree dtd. 8/4/2019 passed by the Judge, Family Court, Udaipur, Gomati in Case No. TS (Declaration) 2 of 2018 whereby the said Judge has observed that no valid marriage is ever solemnized between the plaintiff Sri Sridam Karmakar alias Partha (the respondent herein) and the defendant Smt. Sankari Debnath (Das) (the appellant herein) is not the legally married wife of the plaintiff Sri Sridam Karmakar alias Partha (the respondent herein).
(3.)For the sake of brevity parties are referred to as wife and husband. The genesis of the case can be rooted from the brief fact when the appellant-wife herein filed a petition in Cr. Misc. FC/UIDP/54 of 2016 for claiming maintenance allowance for herself @ 12,000/- per month from her respondent-husband in the court of the Judge, Family Court, Udaipur, Gomati Tripura. The said court after examining all the prosecution witnesses and considering the monthly income of the respondent herein has allowed maintenance allowance @ Rs.2000.00 per month to the appellant herein by the order dtd. 21/2/2017.
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