Sri Gauri Prasad Deka vs Smti. Makani Deka
2022 Latest Caselaw 689 Gua

                                                                       Page No.# 1/2

GAHC010220702019




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

                                Case No. : Mat.App./59/2019

            SRI GAURI PRASAD DEKA
            S/O- LATE GURU PRASAD DEKA, R/O- VILL- DAKHIN BHALAGURI, P.O-
            BHALAGURI, P.S- PATACHARKUCHI, DIST- BARPETA, ASSAM



            VERSUS

            SMTI. MAKANI DEKA
            D/O- LATE DANPATI RAM KAIBARTA, R/O- VILL- DHOPATARI, P.O AND P.S-
            CHANGSARI, DIST- KAMRUP, ASSAM



Advocate for the Petitioner   : MR. M U MAHMUD

Advocate for the Respondent :




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

                                         ORDER

Date : 25-02-2022 Suman Shyam, J

This matrimonial appeal has been preferred against the judgment and order of

dismissal dated 26-06-2019 passed by the learned Addl. District and Sessions Judge, Page No.# 2/2

Bajali at Pathsala in T.S. (M) No. 23/2016 declining the decree of divorce as prayed for by

the appellant.

Mr. M.U. Mahmud, learned counsel for the appellant has appeared and submitted

as per the instruction received from the appellant's lawyer at Pathsala, viz. Mr. Giridhar

Choudhury that the appellant in this case has expired on 15-04-2021 at Hyderabad due to

Covid-19 related complications and therefore, this appeal has become infructuous.

Taking note of the submission of Mr. Mahmud, this matrimonial appeal is hereby

disposed of as infructuous.

                          JUDGE                      JUDGE
GS




Comparing Assistant