ARABINDU DAS Vs. PURNA LAXMI DAS

JUDGEMENT

(1.) The instant appeal is preferred against the judgment dated 07.12.2012 passed by the learned Judge, Family Court, Kailashahar, North Tripura in case No. T.S.(Div) 04/2012.

(2.) Heard Mr. SM Chakraborty, learned senior counsel assisted by Ms P Sen, learned counsel for the appellant as well as Mr. R Dasgupta, learned counsel for the respondent.

(3.) Brief facts necessary to be discussed are that admittedly the appellant-petitioner and the respondent are husband and wife and their marriage was solemnized about 13 years back as per Hindu rites and customs. Thereafter, they started living together as husband and wife in the house of the appellant. Out of their wedlock one male and one female child were born. They are now minors and living with the respondent in her father's house.