Alpana Barman vs Sanjit Das
2022 Latest Caselaw 1212 Gua

                                                                          Page No.# 1/2

GAHC010227282021




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

                              Case No. : Mat.App./8/2022

           ALPANA BARMAN
           W/O SRI SANJIT DAS
           RESIDENT OF HP APARTMENT, FLAT NO. 2B, DINESH OJHA PATH,
           BHANGAGARH, PS BHANGAGARH, GUWAHATI, DIST KAMRUP ASSAM


           VERSUS

           SANJIT DAS
           S/O LATE RANJIT DAS,
           MANAGER (ACCOUNTS) NEMCARE HOSPITAL, GS ROAD, BHANGAGARH,
           GUWAHATI,
           PERMANENT RESIDENT OF HP APARTMENT, FLAT NO. 2B, DINESH OJHA
           PATH, BHANGAGARH, PS BHANGAGARH, GUWAHATI, DIST KAMRUP
           ASSAM



Advocate for the Petitioner : MR. P K ROY
Advocate for the Respondent : MR. A CHAMUAH




                                  BEFORE
                     HONOURABLE MR. JUSTICE SUMAN SHYAM
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

Date : 04-04-2022 Suman Shyam, J

Heard Mr. P.K. Roy, learned counsel for the appellant. Also heard Mr. A. Sattar, Page No.# 2/2

learned counsel appearing on behalf of the respondent on the strength of a caveat.

This appeal is directed against the judgment dated 23-11-2021 passed by the

learned Principal Judge, Family Court- II, Kamrup (M) at Guwahati allowing the petition

filed by the appellant seeking a decree of divorce dissolving his marriage with the

respondent.

Mr. Roy has argued that the findings and conclusion of the learned court below is

not supported by the evidence on record and therefore, the same is perverse in the eye

of law.

Having heard the submission of learned counsel for both sides and on perusal of

the materials on record, we are of the view that the matter would call for further

consideration.

Admit the appeal.

Call for the LCR.

Since the respondent is already represented, no formal notice is required to be sent

in this case.

Let this matter be listed after receipt of the LCR along with Mat. App. No. 9/2022.

                           JUDGE                      JUDGE
GS


Comparing Assistant