Dinesh Gogoi vs Pincee Gogoi
2025 Latest Caselaw 1426 Gua

Gauhati High Court

Dinesh Gogoi vs Pincee Gogoi on 23 July, 2025

                                                                       Page No.# 1/2

GAHC010081242025




                                                                undefined

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

                                  Case No. : Mat.App./41/2025

            DINESH GOGOI
            S/O. SRI MANIK GOGOI, R/O. NAZIRA TOWN, WARD NO. 7, KALIBARI
            PATH, P/O. AND P/S. NAZIRA, DIST. SIVASAGAR, ASSAM.



            VERSUS

            PINCEE GOGOI
            W/O. SRI. DINESH GOGOI, D/O. SRI NAKUL GOGOI, R/O. JORHAT NA-ALI,
            BOLIAGOHAIN PUKHURI, UMA KANTA GOGOI PATH, P/O. AND P/S.
            JORHAT, DIST. JORHAT, ASSAM.



Advocate for the Petitioner   : MR S BORTHAKUR, MS. P BORAH

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

Date :23.07.2025

Heard Ms. P. Borah, learned counsel for the appellant.

2. This appeal, under Section 28 of the Hindu Marriage Act, 1955, read with Order 41 of the CPC, is directed against the judgment and order dated 08.01.2025, passed by the learned District Judge, Jorhat, in Title Suit Page No.# 2/2

(Matrimonial) No. 119/2022.

3. It is to be noted here that vide impugned judgment and order dated 08.01.2025, the learned District Judge, Jorhat had dismissed the matrimonial title suit.

4. Perused the memo of appeal and the grounds mentioned therein, and also perused the impugned judgment and order dated 08.01.2025.

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 District Judge, Jorhat.

9. List the matter after four weeks.

JUDGE

Comparing Assistant