Arunjoy Talukdar vs Krishna Das
2023 Latest Caselaw 4386 Gua

                                                                        Page No.# 1/2

GAHC010187952022




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

                                 Case No. : Mat.App./30/2022

             ARUNJOY TALUKDAR
             S/O MUKUL TALUKDAR,
             RESIDENT OF VILLAGE JYOTINAGAR,L SHIMLAGURI, BARPETA ROAD, PS
             GOBARDHANA, DIST BARPETA, ASSAM 781315


             VERSUS

             KRISHNA DAS
             D/O SUBODH DAS,
             VILLAGE GANAKKUCHI, KANARA SATRA, PS AND DIST BARPETA,
             ASSAM 781314


Advocate for the Petitioner   : MR. T J MAHANTA

Advocate for the Respondent : MR. R K TALUKDAR




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

                                          ORDER

Date : 16-10-2023 (M. Zothankhuma, J)

Mr. H Bezbarua, learned counsel for the appellant submits that additional- affidavit on behalf of the appellant has been filed on 04.10.2023. However, the additional-affidavit of the respondent with regard to her assests and liabilities is not in the record, though Mr. D Bora, learned counsel appearing for the Page No.# 2/2

respondent/wife submits that the affidavit has been filed on 28.09.2023. Mr. D Borah, learned counsel for the respondent/wife shall enquire with the Registry whether the same is under objection. If not, the Registry shall place the same on record.

On considering the fact that the appellant has paid only Rs.20,000/- to the respondent/wife on account of cost of the proceedings in terms of the judgment of the learned Family Court and no amount has been paid to the respondent/wife even though permanent alimony of Rs. 8 lakhs had been directed to be paid, we direct the appellant to pay Rs.1,00,000 to the respondent/wife within the month of October, 2023 by depositing the said amount in the Registry of this Court, who shall thereafter release it to the respondent, after proper identification.

List the matter on 20.11.2023.

                                           JUDGE           JUDGE




Comparing Assistant