Sri Parameswar Das vs Smti Rangarani Das
2025 Latest Caselaw 1084 Gua

Gauhati High Court

Sri Parameswar Das vs Smti Rangarani Das on 16 July, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                             Page No.# 1/2

GAHC010094182020




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

                                 Case No. : Mat.App./12/2020

            SRI PARAMESWAR DAS
            S/O SRI KUSUM CH. DAS, R/O GANAKUCHI PATHAR, GANAKUCHI, WARD
            NO. 21, BARPETA TOWN, P.O. GANAKUCHI, P.S. AND DIST. BARPETA,
            ASSAM.



            VERSUS

            SMTI RANGARANI DAS
            W/O SRI PARAMESWAR DAS, D/O LATE SUBHAS CH. DAS, R/O JYOTI
            TOWN, NEAR B.T. COLLEGE, BARPETA, P.O. SANTINAGAR, P.S. BARPETA,
            DIST. BARPETA, ASSAM, PIN 781314



Advocate for the Petitioner   : MR. A GOYAL, MR. A CHOUDHURY,MS R OJAH

Advocate for the Respondent : MR. P P MEDHI, MR. D K DAS




                                  BEFORE
                 HONOURABLE MR. JUSTICE MANISH CHOUDHURY
              HONOURABLE MRS. JUSTICE YARENJUNGLA LONGKUMER

                                          ORDER

16.07.2025 [Manish Choudhury, J]

Heard Mr. A. Choudhury, learned counsel for the appellant. Though the respondent has entered appearance through learned engaged advocate after service of notice, none has Page No.# 2/2

appeared for the respondent today on call.

2. The instant appeal under Section 19 of the Family Courts Act, 1984 read with Section 28 of the Hindu Marriage Act, 1955 is preferred against a Judgment dated 29.11.2019 passed by the learned Principal Judge, Family Court, Kamrup [M] at Guwahati in T.S.[M] F.C. Case no. 139/2017 whereby the petition filed by the appellant-husband under Section 13[i] of the Hindu Marriage Act, 1955 seeking dissolution of his marriage with the respondent-wife by a decree of divorce, has been dismissed.

3. The appeal has been identified for inclusion in the cause-list under the heading "For referral to the Special Mediation Drive-Mediation 'For the Nation' list".

4. This Court is of the prima facie view that there exists an element for settlement.

5. The Standard Operating Procedure permits the willing parties to appear online. It has been further mentioned that mediation can be completed in offline mode [physical mode], online mode or in hybrid mode.

6. The first date of mediation is fixed on 29.07.2025.

7. For the purpose of further reference, the parties shall contact the Coordinator/Nodal Officer of the Mediation Centre, Mr. Joydev Koch, Mobile no. 7099063524, Email id - [email protected].

8. List the appeal on a date after 29.07.2025 for a report as regards the mediation process.

                                                 JUDGE                                  JUDGE




Comparing Assistant