Smti. Chandrama Kalita vs Sri Mridul Das
2025 Latest Caselaw 6348 Gua

Gauhati High Court

Smti. Chandrama Kalita vs Sri Mridul Das on 26 August, 2025

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GAHC010128462019




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

                                 Case No. : Mat.App./19/2020

            SMTI. CHANDRAMA KALITA
            SMTI. CHANDRAMA KALITA
            Address - D/O- SRI UTSAB KALITA, W/O- SRI MRIDUL DAS, R/O- VILL-
            BARIMUKH (CHANBARIKHUTI), P.O. BARIMUKH, P.S. MUSHALPUR, DIST-
            BAKSA (BTAD), ASSAM



            VERSUS

            SRI MRIDUL DAS
            SRI MRIDUL DAS
            Address - S/O- LT DAYAL DAS, R/O- VILL AND P.O. THAMNA, P.S.
            MUSHALPUR, DIST- BAKSA (BTAD), ASSAM
            Advocate - MR. I H SAIKIA,



Advocate for the Petitioner   : MS P BORAH,

Advocate for the Respondent : MR. I H SAIKIA, MR. K KALITA,MS L HMAR,MS M DAS,MR. M
R CHOUDHURY
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                                  BEFORE
                      HONOURABLE MR. JUSTICE BUDI HABUNG
                                  ORDER

26.08.2025

Heard Ms. P. Borah, learned counsel for the appellant. Also heard Ms. A. Deka, learned counsel appearing on behalf of Mr. I. H. Saikia, learned counsel for the respondent.

This appeal, filed under Section 28 of the Hindu Marriage Act, 1955 read with Order XLI of the Civil Procedure Code, is brought by the appellant against the Judgment dated 04.02.2019 and the Decree prepared thereon by the learned District Judge, Baksa, Mushalpur, in Title Suit (M) No. 01/2018.

The learned counsels for both parties have expressed their willingness to explore the possibilities of settlement through mediation.

Accordingly, this matter is referred to the High Court Mediation Centre and shall be settled within 45 days from the date of this order. The parties are directed to appear before the Mediation Centre on a date to be fixed by the centre. The Registry is hereby directed to take the necessary steps to transmit case record to the Gauhati High Court Mediation Centre forthwith.

List the matter after receipt of the mediation report.

JUDGE

Comparing Assistant