Sri Ananda Das vs Smti Rashmi Rekha Das And Anr
2025 Latest Caselaw 1397 Gua

Gauhati High Court

Sri Ananda Das vs Smti Rashmi Rekha Das And Anr on 23 July, 2025

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GAHC010143902025




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

                                  Case No. : Mat.App./42/2025

            SRI ANANDA DAS
            S/O LATE BHABEN DAS, R/O VILL. AHATGURI, P.O. AHATGURI, P.S.
            DHARAMTUL, MOUZZA UTTARKHULA, DIST. MORIGAON, ASSAM.



            VERSUS

            SMTI RASHMI REKHA DAS AND ANR
            W/O SRI ANANDA DAS, R/O VILL. AHATGURI, P.O. AHATGURI, P.S.
            DHARAMTUL, MOUZA UTTARKHULA, DIST. MORIGAON, ASSAM.

            2:RATUL DAS

             S/O KUSHRAM AS
             R/O VILL. AHATGURI
             P.O. AHATGURI
             P.S. DHARAMTUL
             MOUZA UTTARKHULA
             DIST. MORIGAON
             ASSAM

Advocate for the Petitioner   : MR A TEWARI, MS. O GUPTA,MS. K HAZARIKA,MR H K
HAZARIKA

Advocate for the Respondent : ,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

Date : 23.07.2025

Heard Mr. A. Tewari, learned counsel for the appellant.

2. This appeal, under Section 28 of the Hindu Marriage Act, 1955, is directed against the judgment and decree dated 28.05.2025, passed by the learned Additional District Judge, Morigaon, in Title Suit (D) No. 49/2019.

3. It is to be noted here that vide impugned judgment and decree dated 28.05.2025, the learned Additional District Judge, Morigaon had dismissed the suit preferred by the appellant herein for dissolution of marriage by a decree of divorce.

4. Perused the memo of appeal and the grounds mentioned therein, and also perused the impugned judgment and decree dated 28.05.2025.

5. Admit.

6. Let notice be issued to the respondent returnable in four weeks.

7. Steps be taken upon the respondent by way of registered post with A/D as well as by usual process within a week from today.

8. Registry shall call for the record from the Court of learned Additional District Judge, Morigaon.

9. List the matter after four weeks.

JUDGE

Comparing Assistant