Ramala Kalita vs Sri Durga Talukdar
2023 Latest Caselaw 4843 Gua

Gauhati High Court

Ramala Kalita vs Sri Durga Talukdar on 1 December, 2023

Author: M. Zothankhuma

Bench: Michael Zothankhuma, Malasri Nandi

                                                                       Page No.# 1/2

GAHC010236082023




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

                                 Case No. : Mat.App./65/2023

               RAMALA KALITA
               W/O SRI DURGA TALUKDAR, RESIDENT OF NARAKASUR, P.O.-
               KAHILIPARA, P.S.-DISPUR, DIST.-KAMRUP(M), ASSAM

               VERSUS

               SRI DURGA TALUKDAR
               S/O LATE ANAT TALUKDAR, RESIDENT OF NARAKASUR, GUWAHATI-
               781019, P.O.-KAHILIPARA, P.S.-DISPUR, DIST.-KAMRUP(M), ASSAM


Advocate for the Petitioner   : MRS. P BARMAN (BORKAKOTI)

Advocate for the Respondent :


                                     BEFORE
                   HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 01.12.2023 (M. Zothankhuma, J.)

Heard Mrs. P. Barman, learned counsel appearing for the appellant.

This is an appeal against the judgment dated 17.08.2023 passed by the learned Principal Judge, Family Court No. III, Kamrup (M), Guwahati, in F.C. (Civil) Case No. 829/2018, by which the marriage between the parties had been resolved.

Page No.# 2/2

Admit the appeal.

Call for the LCR.

Issue Notice returnable in 4 (four) weeks.

Mr. K. Baishya, learned Additional Public Prosecutor, Assam, accepts notice on behalf of the State.

The appellant to take steps for service of notice upon the respondent by registered post with A/D within 3 (three) days.

List the matter after 4 (four) weeks.

                                              JUDGE                       JUDGE




Comparing Assistant