Smt Uma Roy vs Sri Bhupen Roy
2025 Latest Caselaw 5400 Gua

Gauhati High Court

Smt Uma Roy vs Sri Bhupen Roy on 16 June, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                  Page No.# 1/2

GAHC010112222025




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

                           Case No. : Mat.App./34/2025

          SMT UMA ROY
          W/O BHUPEN ROY, D/O SRI AMAL CH. ROY, R/O VILL. DOLAIGAON,
          BHATIPORA, P.O. AND P.S. BONGAIGAON, DIST. BONGAIGAON, ASSAM,
          PIN 783380



          VERSUS

          SRI BHUPEN ROY
          S/O SRI KHORGESHWAR ROY, R/O VILL. DULIGAON, P.O. RANCHAIDHAM,
          P.S. BASUGAON, DIST. CHIRANG, BTR, ASSAM, PIN




Advocate for the appellant(s): Mr. BJ Mukherjee


Advocate for the respondent(s):


                                  BEFORE
               HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                    ORDER

16.06.2025

Heard Mr. BJ Mukherjee, the learned counsel appearing on behalf of the Page No.# 2/2

appellant.

2. This is an appeal under Section 28 of the Hindu Marriage Act, 1955 challenging the judgment and decree dated 18.02.2025 passed by the Court of the learned District Judge, Chirang in Title Suit(M) No.01/2024.

3. Having taken note of the grounds of objection, the appeal is admitted.

4. Call for the records.

5. Steps be taken upon the respondents by way of registered post with A/D as well as through usual process within 3(three) days.

6. List the appeal after completion of service and on receipt of the records.

JUDGE

Comparing Assistant