Smt. S. Hena Singha vs S. Sanatan Singha
2026 Latest Caselaw 304 Gua

Gauhati High Court

Smt. S. Hena Singha vs S. Sanatan Singha on 21 January, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                           Page No.# 1/2

GAHC010276222025




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

                                  Case No. : Mat.App./5/2026

            SMT. S. HENA SINGHA
            WIFE OF SRI S. SANATAN SINGHA, DAUGHTER OF S. HERA BABU SINGHA,
            RESIDENT OF VILLAGE- BAHADURGRAM, DURGANAGAR PART II, P.O.-
            GOSAIPUR, P.S. UDHARBOND, DIST- CACHAR- 788030



            VERSUS

            S. SANATAN SINGHA
            SON OF SRI NANIGOPAL SINGH CHOUDHURY, A RESIDENT OF VILLAGE
            BIBIRGRAM, P.O. KAPTANPUR PART XVIII, P.S. LAKHIPUR, DIST- CACHAR-
            788119, ASSAM



Advocate for the Petitioner   : MR. S D PURKAYASTHA, J P BAISHYA,MR. JITU SAIKIA

Advocate for the Respondent : ,




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

                                           ORDER

Date : 21.01.2026 [M. Choudhury, J]

Heard Mr. S.D. Purkayastha, learned counsel for the appellant.

Page No.# 2/2

2. This appeal is preferred under Section 19[1] of the Family Courts Act, 1984 read with Section 28[1] of the Hindu Marriage Act, 1955 read with Section 96 of the Code of Civil Procedure, 1908 to assail a Judgment and Order dated 11.11.2025 passed by the Court of learned Principal Judge, Family Court, Cachar at Silchar in F.C.[Civil] Case no. 98/2022. By the Judgment and Order dated 11.11.2025, the petition preferred by the respondent herein as the petitioner therein under Section 13[1][ia][ib] of the Hindu Marriage Act, 1955 seeking dissolution of his marriage with the petitioner herein by a decree of divorce has been allowed. Aggrieved thereby, this appeal has been preferred.

2. We have gone through the grounds urged in the appeal.

3. The appeal is admitted for hearing.

4. The case records of F.C.[Civil] Case no. 98/2022 be called for.

5. Issue notice, returnable on 02.03.2026.

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




Comparing Assistant