Gauhati High Court

Anima Patar vs Dilip Kr. Patar on 6 May, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                      Page No.# 1/2

GAHC010030262024




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

                               Case No. : Mat.App./8/2024

         ANIMA PATAR
         W/O SRI DILIP KUMAR PATAR,
         D/O RAJANI PATAR,
         VILL.- DHURASHAP,
         P.O.- HABIBARANGABARI, P.S.- MIKIRBHETA, DIST.- MORIGAON, ASSAM,
         PIN- 782103.



         VERSUS

         DILIP KR. PATAR
         S/O LT. MAHESH CH. PATAR,
         VILL.- MORISUNAIPAR,
         P.O. AND P.S.- MIKIRBHETA, DIST.- MORIGAON, ASSAM, PIN- 782001.

          Linked Case : I.A.(Civil)/968/2024

         ANIMA PATAR
         W/O SRI DILIP KUMAR PATAR

         D/O RAJANI PATAR
         VILL.- DHURASHAP

         P.O.- HABIBARANGABARI
          P.S.- MIKIRBHETA
          DIST.- MORIGAON
         ASSAM
          PIN- 782103.

          VERSUS

         DILIP KR. PATAR
         XXXXXX
                                                                         Page No.# 2/2

For the appellant (s)       : Mr. S. Chouhan, Advocate

For the respondent (s)    : None appears

                                    BEFORE
                     HON'BLE MR. JUSTICE DEVASHIS BARUAH
                                   ORDER

06.05.2024

The instant Appeal under Section 28 of the Hindu Marriage Act, 1955 challenges the impugned judgment and decree dated 07.08.2023 passed by the learned District Judge, Morigaon, Assam in T.S.(D) No.32/2019 whereby the learned Trial Court had dissolved the marriage between the appellant as well as the respondent.

2. The Appeal is admitted.

3. Call for the record.

4. Issue notice making it returnable by 14.06.2024.

5. Steps for services of notice upon the respondent be taken by way of registered post with A/D as well as through usual process within 3 (three) days.

6. List accordingly.

JUDGE

Comparing Assistant