Md. Abul Hussain vs Msst. Meriza Khatun
2026 Latest Caselaw 196 Gua

Gauhati High Court

Md. Abul Hussain vs Msst. Meriza Khatun on 19 January, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                         Page No.# 1/2

GAHC010279072025




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

                                  Case No. : Mat.App./4/2026

            MD. ABUL HUSSAIN
            SON OF LATE CHAND MOHAMMAD, RESIDENT OF SIJUBARI, NEAR
            GLOBAL HOSPITAL, ABOVE MIJANUR PHARMACY, P.O. AND P.S.-
            HATIGAON, GUWAHATI- 781038, DISTRICT- KAMRUP (M), ASSAM.

            VERSUS

            MSST. MERIZA KHATUN
            WIFE OF MD. ABUL HUSSAIN, RESIDENT OF HOUSE NO. 5 JYOTINAGAR,
            OPP. NAMGHAR, P.O- BAMUNIMAIDAM, P.S- CHANDMARI, DISTRICT-
            KAMRUP (M), ASSAM, GUWAHATI- 781021.



Advocate for the Petitioner   : MR. A R BHUYAN, MR M KHAN,MR S ABDULLAH

Advocate for the Respondent : ,




                                  BEFORE
                 HONOURABLE MR. JUSTICE MANISH CHOUDHURY
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                           ORDER

Date : 19.01.2026 [M. Choudhury, J]

Heard Mr. A.R. Bhuyan, learned counsel for the appellant.

2. This appeal under Section 19 of the Family Courts Act, 1984 is preferred against a Judgment and Order dated 11.11.2025 passed by the Court of learned Page No.# 2/2

Principal Judge, Family Court-I, Kamrup [M], Guwahati ['the Family Court', for short] in F.C. [Civil] Case no. 825/2018. The case, F.C. [Civil] Case no. 825/2018 was registered pursuant to an application preferred by the respondent herein as the petitioner under Section 7[a] and 7[b] of the Family Courts Act, 1984 read with Section 34 of the Specific Relief Act, 1963 praying for declaration of decree of divorce as null and void. By the Judgment and Order dated 11.11.2025, the learned Family Court allowed the petitioner holding that the decree of divorce dated 17.06.2016 issued by the office of the Muslim Marriage/Divorce Registration and the Sadar Kazi, Guwahati, Kamrup [M], Assam as null and void and non-operative.

3. We have gone through the grounds urged in the memorandum of appeal.

4. The appeal is admitted for hearing.

5. The case records of F.C. [Civil] Case no. 825/2018 be called for.

6. Issue notice, returnable on 27.02.2026.

7. The appellant shall take steps for service of notice upon the respondent by speed post within 3 [three] working days from today.

                                   JUDGE                        JUDGE




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