Nurhussain Ali vs Momina Begum
2025 Latest Caselaw 8790 Gua

Gauhati High Court

Nurhussain Ali vs Momina Begum on 21 November, 2025

                                                                          Page No.# 1/2

GAHC010256242025




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

                                  Case No. : Crl.Rev.P./490/2025

              NURHUSSAIN ALI
              S/O- ABDUL LATIF, R/O- VILLAGE GARIA CHATLA, PS- SARTHEBARI, DIST.
              BARPETA, ASSAM, PIN- 781307



              VERSUS

              MOMINA BEGUM
              D/O- JAMAL ALI, PERMANENT R/O- HOUSE NO.61, SATGAON, RAILWAY
              LINE UDAYAN VIHAR, DIST. KAMRUP M, PS- SATGAON, GUWAHATI, PIN-
              781171



Advocate for the Petitioner   : MR. M U MAHMUD, MR S ISLAM,MR S ISLAM,MR S H
MAHMUD,MS. B CHETIA

Advocate for the Respondent : ,




                                    BEFORE
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                            ORDER

21.11.2025

Heard Mr. M.U. Mahmud, learned counsel appearing for the revision petitioner.

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2. By way of this application under Section 438 read with Section 442 of BNSS, 2023, the petitioner is seeking modification of the judgment and order dated 29.10.2025, passed by the learned Principal Judge, Family Court No.1, Kamrup, Guwahati, in F.C. (Crl.) Case No.64/2024, whereby the learned Family Court has directed the petitioner to pay maintenance allowance @Rs.8,000/- per month to the respondent from the date of filing the petition and the arrear amount to be paid within 6(six) months from the date of the judgment.

3. Issue notice, returnable on 12.12.2025.

4. Petitioner to take steps for service of notice upon the respondent by registered post with A/D within a period of 3(three) days from today.

5. Interim prayer will be considered on the returnable date.

6. List on 12.12.2025.

JUDGE

Comparing Assistant