Dipti Devi vs Balen Sarma
2021 Latest Caselaw 2034 Gua

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GAHC010054152021




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

         Case : Mat.App./8/2021

         DIPTI DEVI
         W/O- SRI BALEN SARMA
         R/O- FLAT NO. C-BLOCK
         3RD FLOOR
         HIYA APARTMENT (INFRONT OF FOREST SCHOOL)
         P.O. GAUHATI UNIVERSITY
         P.S. JALUKBARI
         GUWAHATI-14
         DIST.- KAMRUP(M)
         ASSAM.


          VERSUS

         BALEN SARMA
         S/O- LATE BHUDEB SARMA
         R/O- LANKESWAR
         1ST BYE LANE NEAR KESHAB SARMA SHOP
         WEST JALUKBARI
         P.O. GAUHATI UNIVERSITY
         GUWAHATI-14
         PS.. JALUKBARI
         DIST.- KAMRUP(M)
         ASSAM
         OFFICE ADDRESS- C/O- BRANCH MANAGER
         BIJOYA BANK
         A.T. ROAD
         MALIGAON
         P.O. GUWAHATI
         DIST.- KAMRUP(M)
         ASSAM.


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           Advocate for : MR D K BORDOLOI
           Advocate for : MS. J CHETTRY appearing for BALEN SARMA



                                     BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 01-09-2021

Suman Shyam, J

Heard Mr. D.K. Bordoloi, learned counsel for the appellant. We have also heard Ms.

S. Kanungoe, learned counsel representing the respondent.

The instant appeal has been preferred by the wife assailing the judgment and

decree dated 15-02-2021 passed by the learned Principal Judge, Family Court No. III,

Kamrup at Guwahati in F.C.(C) No. 588/2013 granting a decree of divorce dissolving the

marriage between the appellant and the respondent.

During the pendency of this appeal, the matter was referred to the Gauhati High

Court Mediation Centre, with the consent of both the sides for mediation settlement. The

mediation process has been successful and the parties have amicably resolved their

dispute on certain terms and conditions which have been incorporated in the mediation

agreement. The Memorandum of Settlement dated 24-08-2021, marked as Flag-'X', is

available on record. We have perused the same. The learned counsel for both sides have

submitted that this appeal be disposed of in terms of the Memorandum of Settlement

dated 24-08-2021, by vacating the stay order passed by this Court in I.A.(C) No. Page No.# 3/3

801/2021 arising out of Mat. Appeal No. 8/2021.

Upon perusal of the materials available on record, we find ourselves in agreement

with the submission made by the learned counsel for both sides. We accordingly, dispose

of this appeal by taking note of the terms and conditions contained in the Memorandum

of Settlement dated 24-08-2021, marked as Flag-'X', which would form part of this order.

This appeal is accordingly closed.

                          JUDGE                     JUDGE
GS




Comparing Assistant