Pradip Bhuyan vs Dipamoni Kalita
2023 Latest Caselaw 1783 Gua

                                                                 Page No.# 1/2

GAHC010258022022




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

                                 Case No. : Mat.App./10/2023

            PRADIP BHUYAN
            S/O LATE PRABHAT BHUYAN
            VILLAGE NALTALI, PS ULUONI, DIST NAGAON, ASSAM



            VERSUS

            DIPAMONI KALITA
            D/O LATE MAULARAM KALITA
            VILLAGE DIPHALU DEODHAR, PS AND DIST NAGAON, ASSAM 782003



Advocate for the Petitioner   : MD H R AHMED

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

04.05.2023.

Heard Mr. H. R. Ahmed, learned counsel for the appellant.

The present appeal is directed against the judgment and order dated 02.09.2022 and decree dated 08.09.2022 passed by the learned District Judge, Page No.# 2/2

Nagaon in Matrimonial Suit (D) No. 63/2018, whereby the suit filed for a decree for dissolution of marriage of the appellant was dismissed.

In the aforesaid judgment, the learned trial Court below also directed the appellant to pay a sum of Rs. 20,000/- to the respondent as litigation expenses and pay sum of Rs. 5,000/- per month towards the maintenance of the respondent and the minor daughter, till she attains majority from the date of filing of the suit.

Issue notice returnable on 15.06.2023.

The appellant to take steps for issuance of notice upon the respondent by way of registered post with A/D as well as by usual process within a period of five days from today.

It is provided that the appellant shall deposit the litigation cost of Rs. 20,000/- before the learned trial Court below and continue to pay the maintenance amount of Rs. 5,000/-.

Thereafter, appellant shall file an affidavit on the returnable date that the litigation cost has been deposited before the learned trial Court below as well as that the appellant is paying the monthly maintenance cost of Rs. 5,000/-.

List this matter on 15.06.2023.

JUDGE

Comparing Assistant