T. Amarnath Goud, J. - (1.)This Appeal has been filed under Sec. 28 of the Hindu Marriage Act, 1955 read with Sec. 19(1) of the Family Courts Act, 1984, against the Judgment and Decree, dtd. 29/5/2019 passed by the learned District Judge, North Tripura, Dharmanagar in Case No. T.S. (Divorce) 27 of 2017.
(2.)The facts of the case in brief as stated in the pliant are that the appellant and the respondent were legally married husband and wife. The marriage between the appellant-husband and the respondent-wife took place on 14/3/1999, according to Hindu rites, rituals, and customs in the house of the parents of the respondent, situated at Uptakhali, Panisagar, North Tripura. The appellant-husband and respondent-wife are Hindu by religion and as such, they are governed by the Hindu Marriage Act, 1955.
(3.)The marriage of the appellant and the respondent were duly consummated and out to their wedlock one daughter was born to them on 15/3/2002.
;