KALYAN RAI SURANA,J. - (1.) AND ORDER - Heard Mr. R. Borpujari, the learned counsel for the petitioner and Mr. J. Deka, the learned counsel for the respondent No. 2/Defendant No. 1. None appears for Respondent No. 1/Plaintiff when the matter was called.
(2.) In challenge in this application under Article 227 of the Constitution of India is the order dated 14.09.2016 passed by the learned Munsiff No. 1, Kamrup (Metropolitan), Guwahati, in T.S. No. 540/2009.
(3.) The Petitioner is arrayed as Proforma Defendant No. 2 in the said suit, which was filed by the respondent No. 1/Plaintiff, seeking relief against the respondent No. 2/Defendant No. 1. The plaintiff is the wife of the Proforma Defendant. For the sake of convenience, the parties are referred as arrayed in the suit.;