Premalata Saikia vs Jatindra Patgiri
2025 Latest Caselaw 1118 Gua

Gauhati High Court

Premalata Saikia vs Jatindra Patgiri on 18 July, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                          Page No.# 1/3

GAHC010253792019




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

                                 Case No. : Mat.App./11/2020

            PREMALATA SAIKIA
            D/O LATE LARELA SAIKIA, R/O VILL. CID COLONY, BASISTHA, OPP.
            BISHNU MANDIR, SHAH NAGAR, UNDER BASISTHA POLICE STATION, IN
            THE DIST. OF KAMRUP (M), GUWAHATI, ASSAM.

            VERSUS

            JATINDRA PATGIRI
            S/O SRI DASARATHA PATGIRI, R/O VILL. BIJOYANAPUR, BASISTHA
            UNDER BASISTHA POLICE STATION, GUWAHATI IN THE DIST. OF
            KAMRUP (M), ASSAM.

Advocate for the Petitioner   : MR. M K DAS, MS Z ANJUM,MS. R BORA,MS J SAIKIA

Advocate for the Respondent : MR. B BARMAN,


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

                                          ORDER

Date : 18.07.2025 [M. Choudhury, J]

Heard Mr. M.K. Das, learned counsel for the appellant-wife and Mr. B. Barman, learned counsel for the respondent-husband.

2. This appeal under Section 28 of the Hindu Marriage Act, 1955 read with Section 19 of the Family Courts Act, 1984 has been preferred against a Page No.# 2/3

Judgment and Decree dated 04.07.2019 passed by the Court of learned Principal Judge, Family Court - I, Kamrup [M] at Guwahati in F.C.[Civil] Case no. 303/2014 whereby a petition filed by the respondent-husband under Section 13[1][ia] of the Hindu Marriage Act, 1955 seeking dissolution of his marriage with the appellant-wife by a decree of divorce, has been allowed on contest.

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. Having regard to the issues involved, we are of the view that there exists an element for settlement.

5. As the learned counsel for both the parties are present, the first date of mediation is, therefore, fixed on 28.07.2025.

6. As per the Standard Operating Procedure for the campaign' 'Mediation for the Nation', mediation can be conducted completely in offline mode [physical mode], or in online mode or in hybrid mode.

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. The Office to list the appeal on a date after receipt of a report about conclusion of the mediation process from the Mediator.

                                     JUDGE                    JUDGE
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Comparing Assistant