Dr. Jiaul Hoque vs Nur Nahar Begum
2021 Latest Caselaw 2685 Gua

                                                                 Page No.# 1/2

GAHC010177222021




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

                                Case No. : Crl.Rev.P./243/2021

             DR. JIAUL HOQUE
             S/O ABBAS ALI AHMED
             R/O NO. 3 MALIBARI PATHAR
             P.S. BOKO
             DIST. KAMRUP (RURAL), ASSAM



             VERSUS

             NUR NAHAR BEGUM
             D/O MD. S HAHJAHAN ALI
             VILL- KACHARIPAM, P.S. BOKO
             DIST. KAMRUP (RURAL), ASSAM PIN-781123



Advocate for the Petitioner   : MR F HAQUE

Advocate for the Respondent :



                                          :: BEFORE ::
                 HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                           ORDER

02.11.2021

Present petition has been preferred against the impugned judgment and Page No.# 2/2

order dated 04.10.2021 passed by the learned Sessions Judge, Kamrup, Amingaon in Criminal Appeal No.20/2018 upholding the order dated 27.08.2018 whereby the learned trial court directed the petitioner to pay compensation as well as monthly maintenance in terms of the order passed in D.V. Case

No.32m/2016.

Let Notice be issued to the sole respondent by registered post with A/D and usual process, returnable in 4(four) weeks.

Call for the LCR from both the forums.

List after four weeks.

JUDGE

Comparing Assistant