Smt. Lavita Das vs Smt. Tanya Seth
2026 Latest Caselaw 32 Gua

Gauhati High Court

Smt. Lavita Das vs Smt. Tanya Seth on 5 January, 2026

                                                                          Page No.# 1/2

GAHC010050042025




                                                                   undefined

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

                                   Case No. : RFA/80/2025

            SMT. LAVITA DAS
            W/O LT. KAUSHIK DAS, R/O NATUNPARA, WARD NO 5, MANGALDOI, P.O
            AND P.S- MANGALDOI, DIST- DARRANG, ASSAM, PIN- 784125



            VERSUS

            SMT. TANYA SETH
            W/O SAMAR BIKRAM SETH, R/O QTR. NO AM72, RLY, WEST COLONY, P.O
            AND P.S- NEW BONGAIGON, DIST- BONGAIGAON, ASSAM, PIN- 783385



Advocate for the Petitioner   : MR. T R SARMA, DIPTI CHAKRAVARTY,MR. A K ROY,MR. T K
MISRA

Advocate for the Respondent : ,




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : --05.01.2026

Heard Mr. T.R. Sarma, the learned counsel for the appellant.

This is an application under Order XLI Rule 1 CPC against the judgment & decree dated 21.01.2025 passed by the learned Civil Judge (Sr. Division) No. 3, Page No.# 2/2

Kamrup (M) in Title Suit No. 19/2023 whereby the suit is decreed in favour of the respondent/plaintiff.

Considering the submission made by learned counsel for the appellant, matter is admitted.

Issue Notice to the respondent through Speed Post as well as through usual process.

Also call for the TCR.

List the matter after 4 (four) weeks, as on a date to be fixed by the Registry.

JUDGE

Comparing Assistant