POONAM MAHANTA SARMA Vs. KALYAN SARMA

JUDGEMENT

(1.) Heard Mr. A. Bhuyan, learned counsel for the petitioner and Mr. P.K. Roychoudhury, learned counsel for the respondent.

(2.) By this application filed under Sec. 115 read with Sec. 151 CPC and Article 227 of the Constitution of India, the petitioner has assailed the order dtd. 9/6/2023, 6/7/2023 and 20/6/2023, passed by the learned Principal Judge, Family Court-I, Kamrup (M), Guwahati in F.C.(G) Case No. 101/2018.

(3.) It may be mentioned that the learned counsel for the respondent had that an affidavit-in- opposition had been filed. However, the same is not tagged with the record. Nonetheless, the learned counsel for the respondent had submitted that the reference to the stand taken in the affidavitin-opposition has been referred to in the affidavit-in-reply filed by the petitioner, which is available in the record and he has expressed that the matter be heard on whatever material is available on record. Accordingly, with the consent of the learned counsel for both the parties, the matter has been heard.