Citation : 2026 Latest Caselaw 1040 Gua
Judgement Date : 10 February, 2026
Page No.# 1/3
GAHC010261162025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : FAO/75/2025
SMTI DYOTIKANA MEDHI AND 2 ORS
W/O LATE BIRO BHADRA MEDHI, R/O MEDHI NIWAS, SANTIPUR, P.S.
BHARALUMUKH, IN THE DIST. KAMRUP (M), GUWAHATI, ASSAM, PIN
781009
2: ANIRUDDHA MEDHI
S/O LATE BIRO BHADRA MEDHI
R/O MEDHI NIWAS
SANTIPUR
P.S. BHARALUMUKH IN THE DIST. KAMRUP (M)
GUWAHATI
ASSAM
PIN 781009
3: DUSHMANTA MEDHI
R/O MEDHI NIWAS
SANTIPUR
P.S. BHARALUMUKH
IN THE DIST. KAMRUP (M)
GUWAHATI
ASSAM
PIN 78100
VERSUS
MSTI SARITA DEVI JAIN
W/O SRI SUSHIL KUMAR JAIN, R/O NEHA APARTMENT, BLOCK 2,
ATHGAON, P.S. BHARALUMUKH, DIST. KAMRUP (M), GUWAHATI, ASSAM
781001
Advocate for the Petitioner : MR. D DAS SR. ADV, MR B DEORI
Advocate for the Respondent : A GAUTAM, FOR CAVEATOR,MR. C TALUKDAR
Page No.# 2/3
Linked Case : I.A.(Civil)/95/2026
SMT SARITA DEVI JAIN
WIFE OF SRI SUSHIL KUMAR JAIN
RESIDENT OF NEHA APARTMENT
BLOCK - 2
ATHGAON
P.S.BHARALUMUKH
DISTRIC KAMRUP M
GUWAHATI -781001.
VERSUS
SMT DYOTIKANA MEDHI
WIFE OF LATE BIRO BHADRA MEDHI AGED ABOUT 63 YEARS RESIDENT
OF MEDHI NIWAS
SANTIPUR
P.S. BHARALUMUKH
IN THE DISTRICT KAMRUPM
GUWAHATI
ASSAM
PIN781009.
2:SRI ANIRUDDHA MEDHI
SON OF LATE BIRO MEDHI
RESIDENT OF MEDHI NIWAS
SANTIPUR
P.S. BHARALUMUKH
IN THE DISTRICT KAMRUPM
GUWAHATI
ASSAM
PIN781009.
3:SRI DUSHMANTA MEDHI
SON OF LATE BIRO BHADRA MEDHI
AGED ABOUT 35 YEARSRESIDENT OF MEDHI NIWAS
SANTIPUR
P.S. BHARALUMUK
IN THE DISTRICT KAMRUPM
GUWAHATI
ASSAM
PIN -781009.
------------
Advocate for : MR S SARMA
Page No.# 3/3
Advocate for : MR. D DAS SR. ADV appearing for SMT DYOTIKANA MEDHI
BEFORE
HON'BLE MRS. JUSTICE MITALI THAKURIA
ORDER
Date : 10.02.2026.
Heard Mr. F. Faridi, learned counsel for the appellants. Also heard Mr. S. Sarma, the learned Senior Counsel assisted by Mr. A. Gautam, learned counsel for the respondent.
Hearing inconclusive.
List on 17.02.2026, for further hearing at 2:00 P.M.
Till then, the interim order passed on 20.01.2026, in I.A. (Civil) No.95/2026 shall continue.
JUDGE
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