Md. Jahid Hussain vs Lutfan Nessa
2025 Latest Caselaw 8498 Gua

Gauhati High Court

Md. Jahid Hussain vs Lutfan Nessa on 12 November, 2025

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GAHC010224952025




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

                                  Case No. : Crl.Rev.P./465/2025

            MD. JAHID HUSSAIN
            S/O- LATE CHAND MOHAMMED,
            R/O- NIZARAPAR, NEAR NO-1 MASJID, NOONMATI, GUWAHATI-781020,
            UNDER P.O. AND P.S. NOONMATI IN THE DISTRICT OF KAMRUP (M),
            ASSAM

            VERSUS

            LUTFAN NESSA
            D/O- LATE ABDUL LATIF,
             R/O- NOONMATI, NIZARAPAR, P.O. AND P.S- NOONMATI, GUWAHATI-
            781020, DISTRICT- KAMRUP (M), ASSAM.



Advocate for the Petitioner   : MR H BETALA, S. BORO,RIYAZ KHAN

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                            ORDER

Date : 12.11.2025

1. Heard Mr. R. Khan, learned counsel for the petitioner.

2. This application under Section 438 of BNSS read with Section 19(4) of the Family Courts Act, 1984 has been filed by the petitioner, namely, Md. Jahid Hussain impugning the impugned judgment and order dated 28.08.2025 passed Page No.# 2/2

by the Court of learned Principal Judge, Family Court No. 1, Kamrup(M) in F.C. (Crl.) Case No. 327/2014 by directing the present petitioner to pay a monthly maintenance allowance of Rs.12,000/- to the respondent and her children.

3. Issue notice to the respondent.

4. The petitioner shall take steps for issuance of notice upon the respondent by speed post within seven days from the date of this order,

returnable on 2nd of December, 2025.

5. Let the scanned copy of the record of F.C.(Crl.) Case No. 327/2014 be called for from the Trial Court.

6. List accordingly.

JUDGE

Comparing Assistant