Sri Subodh Barman vs Smti. Sima Moni Hira
2021 Latest Caselaw 438 Gua

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GAHC010146382019




                               THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : Mat.App./10/2020

             SRI SUBODH BARMAN
             Address - S/O- LATE SUBHASH CHANDRA BARMAN, R/O- VILL.- NIZ
             GOBARDHAN, P.O. CHANDRAPUR, P.S. PRAGJYOTISHPUR, GUWAHATI-
             781150, DIST.- KAMRUP(M), ASSAM.

                          VERSUS

             SMTI. SIMA MONI HIRA
             W/O- SUBODH BARMAN, D/O- LAMBUDHAR HIRA, R/O- VILL.- PUB
             BALIGAON, P.S. ROHA, PIN- 782144, DIST.- NAGAON, ASSAM.

Advocate for the Petitioner    : MR. B PATHAK

Advocate for the Respondent : MR F KHAN


                                        -BEFORE-
        HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA
        HON'BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
                                             ORDER

Date : 08-02-2021 (Sudhanshu Dhulia, CJ)

Heard Mr. B. Pathak, learned counsel for the appellant. Also heard Mr. A.V. Singh, learned counsel appearing for the respondent.

This is an appeal filed by the husband against the judgment dated 18.01.2019 passed by the learned Principal Judge, Family Court No.1, Kamrup in F.C. (Civil) Case No.259/2017, by which the petition for dissolution of marriage has been dismissed. The marriage was solemnized in the year 2014 and as per the husband/appellant, they had been Page No.# 2/2

staying separately since December, 2016. There is also a male child out of their wedlock, who is presently five years of age.

Considering the totality of the facts and circumstances of the case and since a proposal from the learned counsel appearing for both the parties and in view of Section 89 of the CPC, we direct the parties, i.e. the husband and wife, to be present in the Gauhati High Court Mediation Centre on 15.02.2021 at 11:00 AM.

List before the Gauhati High Court Mediation Centre on 15.02.2021. The In-charge of the Gauhati High Court Mediation Centre shall depute a trained Mediator, who shall mediate between the parties and file a report before this Court on the next date of listing.

List this case on 24th February, 2021 along with the said report.

                            JUDGE                                  CHIEF JUSTICE




Comparing Assistant