Smti. Uma Ray vs Mridul Ray
2021 Latest Caselaw 2395 Gua

                                                                         Page No.# 1/2

GAHC010135002021




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

                                 Case No. : Mat.App./14/2021

            SMTI. UMA RAY
            D/O- SRI DASARATH RAY, R/O- VILL.- PACHAGARAH, P.O. AND P.S.
            FAKIRAGRAM, DIST.- KOKRAJHAR (BTAD), ASSAM



            VERSUS

            MRIDUL RAY
            S/O- LATE GIRIN CH. ROY, R/O- VILL.- BALDIA BATHAN, P.O. SHAKTI
            ASHRAM, PIN- 783354, DIST.- KOKRAJHAR, ASSAM



Advocate for the Petitioner   : MR. P J SAIKIA

Advocate for the Respondent :




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date : 01-10-2021 Suman Shyam, J

Heard Mr. P. Bordoloi, learned counsel for the appellant.

This appeal is directed against the judgment and order dated 07-04-2021 passed Page No.# 2/2

by the learned District Judge, Kokrajhar in T.S.(D) No. 22/2017 awarding a lump-sum

amount of Rs. 5,00,000/- (Five Lakhs) to the respondent as permanent and future

alimony. This appeal is for enhancement of the said amount.

Mr. Bordoloi submits that even the amount awarded by the learned court below has

not been paid to the appellant.

We have taken note of the grounds taken in the memo of appeal.

Issue notice returnable on 18-11-2021.

Appellant to take steps for service of notice upon the respondent by registered post

with A/D as well as usual process

Steps within 03 days from today.

                          JUDGE                     JUDGE
GS




Comparing Assistant