Madhurjya Bhattacharyya vs Paripuna Baruah @ Paripurna ...
2023 Latest Caselaw 1170 Gua

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GAHC010072052022




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

                              Case No. : Mat.App./16/2022

           MADHURJYA BHATTACHARYYA
           C/O SRI. P . BHATTACHARYYA
           RESIDENT OF VILLAGE LAZUM NO. 1, NEAR BLOCK TINIALI, PS
           MARGHERITA, DIST TINSUKIA, ASSAM 786181

           VERSUS

           PARIPUNA BARUAH @ PARIPURNA BHATTACHARYYA
           C/O LATE PREMESWAR KALITA
           RESIDENTOF VILLAGE KOMORBORI, PO DOLOICHUBA, PS MORIGAON
           DIST MORIGAON, ASSAM 782412
           PRESENT ADDRESS
           SMTI PARIPUNA BARUAH @ PARIPURNA BHATTACHARYYA
           C/O REKHA RAMESH PAWAR RESIDENT OF SURVEY NO. 18/1
           DATTA DIGAMBAR SOCIETY, INGLE NAGAR, NEAR NARAYAN
           KHAMANWALA, WARJE NAKA, PUNE, 411052, MAHARASHTRA


Advocate for the Petitioner : MR. B C DAS
Advocate for the Respondent : MR. M J BARUAH




                                BEFORE
               HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                       ORDER

Date : 22.3.2023

Heard Mr. B. C. Das, learned Senior counsel assisted by Mr.S. H. Rahman, Page No.# 2/2

learned counsel for the appellant.

This appeal is filed u/s 28 of the Hindu Marriage Act, 1955 against the judgment and decree dated 28.2.2022 passed by the learned District Judge, Morigaon in Title Suit (D) No. 07 of 2020.

The appeal is admitted for hearing.

As the notice has already been issued and Mr. M. J. Barua, learned counsel has appeared for the sole respondent, let this matter be listed in the order column after receipt of the LCR.

JUDGE

Comparing Assistant