Ramen Kumar Deka vs Smti Bondita Baruah
2025 Latest Caselaw 6407 Gua

Gauhati High Court

Ramen Kumar Deka vs Smti Bondita Baruah on 27 August, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

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GAHC010183242025




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

                                  Case No. : Mat.App./60/2025

            RAMEN KUMAR DEKA
            S/O LATE PHUKAN CHANDRA DEKA, R/O HOUSE NO. 167, SURJYA NAGAR,
            P.O .UDAYAN VIHAR, P.S. SATGAON, DIST. KAMRUP (M), ASSAM.



            VERSUS

            SMTI BONDITA BARUAH
            W/O SRI RAMEN KUMAR DEKA, R/O JEET APARTMENT, P.O. NARENGI, P.S.
            NOONMATI, KAMRUP (M), ASSAM.



Advocate for the Petitioner   : MR. D C KALITA, MS. M K SHARMA,MR. B K BHAGAWATI

Advocate for the Respondent : ,




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                  HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                           ORDER

27.08.2025 (M. Zothankhuma, J)

Heard Mr. B.K. Bhagawati, learned counsel for the appellant, who submits that the judgment dated 11.07.2025, passed by the learned Principal Judge, Family Court-I, Kamrup(M), Guwahti, in Misc(J) Case No. 196/2018, by which the appellant has been Page No.# 2/2

directed to pay permanent alimony of Rs.60 lakhs to the respondent wife, should be set aside, inasmuch as, the appellant does not have the paying capacity for such a huge amount.

2. Admit the appeal.

3. Call for the TCR.

4. Issue notice, returnable in 5(five) weeks.

5. Appellant to take steps for service of notice upon the respondent by registered post with A/D, within 2(two) days.

6. The appeal is admitted, subject to the deposit of Rs.20 lakhs only with the Registry of this Court, within a period of 5(five) weeks from today.

7. List the matter on 16.09.2025.

            JUDGE                                                 JUDGE



Comparing Assistant