Makfur Rahman vs Malina Dev Barman @ Anisha Rahman
2025 Latest Caselaw 1126 Gua

Gauhati High Court

Makfur Rahman vs Malina Dev Barman @ Anisha Rahman on 18 July, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                      Page No.# 1/3

GAHC010229122022




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

                             Case No. : Mat.App./41/2022

            MAKFUR RAHMAN
            S/O MD. MAKBUL ALI,
            RESIDENT OF NATUN SARANIA, PO SILPUKHURI, PS CHANDMARI, DIST
            KAMRUP M ASSAM

            VERSUS

            MALINA DEV BARMAN @ ANISHA RAHMAN
            D/O LATE RD BARMAN,
            RESIDENT OF HOUSE NO. 7, BYE LANE NO. 9 NAMGHAR PATH, PO
            ULUBARI, PS PALTAN BAZAR, GUWAHATI 7, KAMRUPM ASSAM



Advocate for the Petitioner : MR. A K BHUYAN, MR J DAS,MR A TALUKDAR,MS B
BORA,MR. M BORAH,MS. N CHOUDHURY

Advocate for the Respondent : MR A KALITA, MR S DEKA


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

                                      ORDER

Date : 18.07.2025 [M. Choudhury, J]

Heard Ms. N. Choudhury, learned counsel for the appellant-husband and Mr. A. Kalita, learned counsel for the respondent-wife.

2. This appeal under Section 39 of the Special Marriage Act, 1954 read with Page No.# 2/3

Section 19 of the Family Courts Act, 1984 has been preferred against a Judgment and Order dated 23.09.2022 passed by the Court of learned Principal Judge, Family Court No. 3, Kamrup [M] at Guwahati in F.C.[Civil] Case no. 759/2015 whereby a petition filed by the appellant-husband under Section 27 of the Special Marriage Act, 1954 seeking dissolution of his marriage with the respondent-wife by a decree of divorce, has been dismissed 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 24.07.2025.

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
                       Page No.# 3/3




Comparing Assistant