Mr. Luish Aind vs Mrs Susana Bara
2025 Latest Caselaw 1133 Gua

Gauhati High Court

Mr. Luish Aind vs Mrs Susana Bara on 18 July, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                         Page No.# 1/3

GAHC010085382019




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

                              Case No. : Mat.App./53/2019

            MR. LUISH AIND
            S/O- LATE GABRIEL AIND, R/O- GAMES VILLAGE APARTMENT, BLOCK
            NO. A8, FLAT NO. 101, BORSAJAI, BASISTHA, GUWAHATI- 781029, DIST.-
            KAMRUP(M), ASSAM.

            VERSUS

            MRS SUSANA BARA
            R/O- GARIMA GARDEN APARTMENT, BLOCK NO. 2, FLAT NO. 4C, KARBI
            NAMGHAR PATH, JAPORIGOG, GUWAHATI- 781005, DIST.- KAMRUP(M),
            ASSAM.

Advocate for the Petitioner : MR A D CHOUDHURY, MR. P GOSWAMI,MR R BARUAH,MR. D
CHOUDHURY
Advocate for the Respondent : , MRS R BEGUM,MR M HALOI




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

                                       ORDER

Date : 18.07.2025 [M. Choudhury, J]

1. This appeal under Section 19 of the Family Courts Act, 1984 read with Section 39 of the Special Marriage Act, 1954 is preferred against a Judgment and Decree dated 21.12.2018 passed by the Court of learned Principal Judge, Family Court - I, Kamrup [M] at Guwahati in F.C.[Civil] Case no. 121/2013 Page No.# 2/3

whereby a petition filed by the appellant-husband under Section 27[i][d] 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.

2. 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".

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

4. The first date of mediation is, therefore, fixed on 31.07.2025.

5. 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.

6. The Coordinator/Nodal Officer of the Mediation Centre shall ensure service of notice upon both the parties so as to facilitate the mediation process.

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 receipt of a report about conclusion of the mediation process from the Mediator.

                                      JUDGE                     JUDGE
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Comparing Assistant