Smti. Dibashi Phukan vs Sri Hemanta Das
2023 Latest Caselaw 3226 Gua

                                                                        Page No.# 1/2

GAHC010282582019




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

                                 Case No. : Mat.App./49/2022

            SMTI. DIBASHI PHUKAN
            W/O HEMANTA DAS,
            D/O LATE SHANKAR PHUKAN,
            R/O KAMARCHUBURI, TEZPUR TOWN,
            MOUZA- MAHABHAIRAB,
            P.O.- TEZPUR, PIN- 784001,
            DIST.- SONITPUR, ASSAM.



            VERSUS

            SRI HEMANTA DAS
            S/O BIREN CHNADRA DAS,
            R/O PANIGAON CHARIALI,
            SIVANAGAR, BYE LANE NO. 7, NAGAON- 782001, ASSAM.



Advocate for the Petitioner   : MR. P K SARMA

Advocate for the Respondent : MR. P. CHOUDHURY




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

21-08-2023 Heard Ms. B. Bhuyan, learned counsel for the appellant, who has preferred this appeal under Section 28 of the Hindu Marriage Act, 1955 against judgment dated Page No.# 2/2

20.07.2019 passed by the learned Addl. District Judge, Sonitpur in TS (M) No. 49/2015. By the said judgment, the suit for divorce instituted by the appellant on the ground of cruelty has been dismissed.

Admit.

Call for the LCR.

Ms. B. Choudhury, learned counsel has already entered appearance for the sole respondent, therefore there is no requirement to take any formal steps.

List after 4 (four) weeks along with the report on the LCR.

JUDGE

Comparing Assistant