Ramala Kalita vs Sri Durga Talukdar
2025 Latest Caselaw 8092 Gua

Gauhati High Court

Ramala Kalita vs Sri Durga Talukdar on 28 October, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                         Page No.# 1/3

GAHC010236082023




                                                                  undefined

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

                                 Case No. : Mat.App./65/2023

            RAMALA KALITA
            W/O SRI DURGA TALUKDAR, RESIDENT OF NARAKASUR, P.O.-
            KAHILIPARA, P.S.-DISPUR, DIST.-KAMRUP(M), ASSAM



            VERSUS

            SRI DURGA TALUKDAR
            S/O LATE ANAT TALUKDAR, RESIDENT OF NARAKASUR, GUWAHATI-
            781019, P.O.-KAHILIPARA, P.S.-DISPUR, DIST.-KAMRUP(M), ASSAM



Advocate for the Petitioner   : MRS. P BARMAN (BORKAKOTI), A R AHMED,MRS. S
KHATANIAR

Advocate for the Respondent : MR T CHAKRABORTY, MR. D CHOUDHURY
                                                                      Page No.# 2/3




                                 BEFORE
               HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                 HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                    ORDER

28.10.2025 (M. Zothankhuma, J)

Heard Ms. P Barman, learned counsel for the appellant wife. Also heard Mr. D Choudhury, learned counsel for the respondent husband.

2. The present appeal has been filed by the appellant wife against the judgment dated 17.08.2023 passed by the learned Principal Judge, Family Court No. III, Kamrup (Metro), Guwahati in F.C. (Civil) Case No. 829/2018, by which the marriage between the two parties has been dissolved under Section 13 (1) (i-a) of the Hindu Marriage Act, 1955.

3. The appellant wife is challenging the dissolution of marriage by this appeal. However, a proposal has been put forth by this Court to the parties, as to whether the appellant wife would withdraw the appeal, if a permanent alimony agreeable to the appellant wife is paid by the respondent husband.

4. In the order dated 25.09.2025 passed earlier in this appeal, Ms. P Barman, learned counsel for the appellant wife had made a submission that the appeal could be closed, if a permanent alimony of Rs. 20 to Rs. 25 Lakhs is paid by the respondent husband to the appellant wife.

5. Mr. D Choudhury, learned counsel for the respondent husband submits that the respondent husband could pay around Rs. 5 Lakhs. However, the said amount is not acceptable to Ms. P Barman, learned counsel for the appellant Page No.# 3/3

wife.

6. On considering the fact that the disagreement between the parties is only with regard to the amount of permanent alimony that should be paid by the respondent husband to the appellant wife, we are of the view that an attempt for settlement through mediation should be made between the parties.

7. Accordingly, Registry is to send the present case to the Gauhati High Court Mediation Center, who shall make an attempt to settle the matter between the parties with regard to the permanent alimony that is acceptable by both the parties.

8. List the matter again after 45 days, on a date to be fixed by the Registry.

                             JUDGE                          JUDGE




Comparing Assistant