MITRABHANU DAS Vs. BINITA DAS

JUDGEMENT

(1.) Heard Ms. N. Choudhury, learned counsel appearing on behalf of the appellant-husband. Also heard Mr. M. Kalita, learned counsel representing the respondent-wife.

(2.) This application has been filed under Sec. 28 of the Hindu Marriage Act,1955, read with Sec. 19 of the Family Courts Act, 1984, assailing the impugned Judgment and Order dtd. 23/12/2024, passed by the learned Principal Judge, Family Court No. I, Kamrup (M), Guwahati in Misc. (J) Case No. 33/2019 as well as in F.C. (Crl) Case No. 286/2017.

(3.) The brief facts of the case can be summarised as follows: