Xxxxxxxx vs Xxxxxxxx
2025 Latest Caselaw 1093 Gua

Gauhati High Court

Xxxxxxxx vs Xxxxxxxx on 16 July, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                 Page No.# 1/2

GAHC010148212023




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

                                 Case No. : Mat.App./39/2024

            XXXXXXXX
            Kali Ram Das, aged about 59 years
            S/O Late Jogesh Ch Das,
            R/O Village Ward No 2, Sorbgog Town,
            Po and PS Sorbhog
            District Barpeta, Assam.

            VERSUS

            XXXXXXXX
            Bakul Rani Das,
            W/O Kali Ram Das,
            D/O Lt Jyotish Barman
            R/O Village Niz Damaka,
            PO and PS Sorbhog
            District Barpeta, Assam

Advocate for the Petitioner   : MR SISHIR DUTTA, MR. SIDHANT DUTTA,MS S MOCHAHARI

Advocate for the Respondent : MS. K PHUKAN, MR. D UPAMANYA

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

                                          ORDER

Date : 16.07.2025 [Manish Choudhury, J]

Heard Mr. S. Dutta, learned counsel for the appellant and Ms. K. Phukan, learned counsel for the respondent.

Page No.# 2/2

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 11.05.2022 passed by the learned Principal Judge, Family Court, Barpeta in T.S.[M] F.C. Case no. 11/2019 whereby the petition filed by the appellant-husband under Section 13[1][ia] of the Hindu Marriage Act, 1955 seeking dissolution of his marriage with the respondent-wife by a decree of divorce, has been rejected.

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. Learned counsel for the parties have submitted that the appellant-husband and the respondent-wife have been living separately since 2019.

5. Having regard to the issues involved, this Court is of the prima facie view that there exists an element for settlement.

6. The first date of mediation is fixed on 25.07.2025.

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 25.07.2025 for a report as regards the mediation process.

                                                    JUDGE                                   JUDGE




Comparing Assistant