Saruf Ali vs Smt Mompi Rai
2025 Latest Caselaw 7928 Gua

Gauhati High Court

Saruf Ali vs Smt Mompi Rai on 22 October, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                Page No. 1/2

GAHC010226182025




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

                                  Case No. : Mat.App./69/2025

            SARUF ALI
            S/O-JOFRUL ALI,R/O-H.NO-108 JYOTIKUCHI,HILL SIDE, LAKHRA
            ROAD,P.S-DISPUR,P.O-ODALBAKRA,DIST-KAMRUP (M),ASSAM-781034

            VERSUS

            SMT MOMPI RAI
            D/O- MANOJ RAI,R/O-SHIV MANDIR PATH, LOKHRA ROAD,JTYOTISHREE
            NAGAR,LAL GANESH,P.O-SAWKUCHI,P.S-DISPUR,DIST-KAMRUP
            (M),781034

Advocate for the Petitioner : MD. M H CHOUDHURY, MR. S N AHMED,TANZIM L.
CHOUDHURY,MR. M K CHOUDHURY

Advocate for the Respondent : ,


                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : 22.10.2025 [M. Choudhury, J.]

Heard Mr. M.H. Choudhury, learned Senior Counsel assisted by Mr. M.K. Choudhury, learned Amicus Curiae for the appellant.

2. The appeal under Section 39 of the Special Marriage Act, 1954 read with Section 19 of the Family Courts Act, 1984 is preferred against a Judgment and Order dated 08.09.2025

passed by the Court of learned Principal Judge, Family Court no. 2, Kamrup [Metro], Guwahati in F.C. [Civil] no. 1371/2022. By the Judgment and Order dated 08.09.2025, the petition preferred by the respondent was allowed and the marriage solemnised between the respondent and the appellant has been declared as voidable marriage.

3. The appeal is admitted for hearing.

4. The records of F.C. [Civil] no. 1371/2022 be called for.

5. Issue notice, returnable in 4 [four] weeks.

6. The appellant shall take steps for service of notice upon the respondent by registered post with A/D as well as by usual process within 3 [three] working days from today.

                                                                 JUDGE                JUDGE




Comparing Assistant