Smt. Shyamala Barman vs Sri Hiranya Barman
2025 Latest Caselaw 4307 Gua

Gauhati High Court

Smt. Shyamala Barman vs Sri Hiranya Barman on 20 March, 2025

Author: S.K. Medhi

Bench: Sanjay Kumar Medhi

                                                                            Page No.# 1/2

GAHC010279652023




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

                              Case No. : Mat.App./10/2024

         Smt. Shyamala Barman
         Smt. Shyamala Barman, aged about 58 Years,W/O Shri Hiranya BarmanD/O Late
         Monindra Chandra Barman,R/O Police Reserve near M.T. Office Jail Road,P.O
         Jhalupara,P.S. Silchar, Tarapur District Cachar, Assam,
         PIN 788003



         VERSUS

         Sri Hiranya Barman
         Sri Hiranya Barman, aged about 64 years
         S/O Late Jugamoni Barman
         R/O Village. Barbond,
         P.O Daloo, District- Cachar, Assam. PIN. 788111

         2:EMONJYOTI SAIKIA
          S/O LATE RANJIT SAIKIA

         PERMANENT RESIDENT OF PUKHURIPORIA
         P.S.- LALUK
         PIN- 784160
         DIST.- NORTH LAKHIMPUR
         ASSAM.

         3:DHARMESWAR DAIMARY
          S/O SRI UMAR DAIMARY

         R/O BORDONDI
         P.O.- TELAM
         PIN- 787061
         DIST.- DHEMAJI
         ASSAM.
                                                                       Page No.# 2/2

                   4:ORIENTAL INSURANCE CO. LTD.
                    OFFICE- ULUBARI
                    GUWAHATI- 781007

Advocate for the Petitioner     : MR. P K DEKA,

Advocate for the Respondent : MR. I ALAM, MR. T SK




                                        BEFORE
                       HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                         HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                            ORDER

20.03.2025 (S.K. Medhi, J.)

Heard Shri PK Deka, learned counsel for the appellant as well as Shri T. Sk, learned counsel for the sole respondent.

It however appears that before passing the impugned judgment and decree, the aspect of adhering to the guidelines laid down by the Hon'ble Supreme Court in the case of Rajnesh Vs. Neha and Anr. reported in (2021) 2 SCC 324 has not been done.

In view of the above, we direct the contesting parties to comply with the directions given in the aforesaid case of Rajnesh (supra) and file the necessary affidavits with all particulars in this appeal. The same may be done within a period of 4(four) weeks.

List after 4(four) weeks.

                                        JUDGE               JUDGE



Comparing Assistant