T.AMARNATH GOUD,J. - (1.)This is an appeal filed under Sec. 28 of the Hindu Marriage Act, 1955, against the Judgment and Decree dtd. 2/7/2014 and 25/7/2014 respectively passed in T.S.(Divorce) 12 of 2013 by the Addl. District and Sessions Judge, Belonia, South Tripura.
(2.)The facts in brief, which may be relevant for the present purpose and as manifested on the record are that, the marriage of the wife-appellant and the respondent-husband herein was solemnized on 22/1/2006 as per Hindu rites and after marriage, they started residing together in the house of the respondent-husband. It is alleged that within six months of the marriage, the wife-appellant herein started to misbehave with the respondent-husband lowering his prestige and status and also insulted him by saying that he has no capacity for suitable earning and also did not show any respect to him. On many occasions, the wife-appellant herein left the house of the respondent-husband and went to the house of her father without his knowledge and without taking permission of the respondent-husband. The respondent-husband alleged that on 12/11/2010, in the evening, he came to his house with some friends and told his wife to provide tea to his friends but his wife did not respond and started an altercation with him and also had thrown shoe on him and also assaulted him with firewood. Thereafter, the appellant-wife left his house, and on the next day when he went to her father's house to take her back, she denied to come.
(3.)In the fact and light of the above circumstances, the husband-respondent herein filed the petition of the desolation of his marriage with his wife, [O.P in the T.S. (Divorce)] registered as T.S. (Divorce) No.12 of 2013.
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