Page No.# 1/4 vs Dibakar Rajkhowa And 5 Ors
2021 Latest Caselaw 3348 Gua

                                                                   Page No.# 1/4

GAHC010005652021




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

                            Case No. : RSA/92/2021

         BHABANI RAJKHUWA AND 5 ORS.
         W/O- LATE JOGEN RAJKHUWA, R/O- VILL.- DAKHIN PAT BHAGAT GAON,
         P.S. KAMPUR, P.O. DAKHIN CHANGCHAKI, PIN- 782426, DIST.- NAGAON,
         ASSAM.

         2: PANKAJ RAJKHUWA
          S/O- LATE JOGEN RAJKHUWA
          R/O- VILL.- DAKHIN PAT BHAGAT GAON
          P.S. KAMPUR
          P.O. DAKHIN CHANGCHAKI
          PIN- 782426
          DIST.- NAGAON
         ASSAM.

         3: AMARJYOTI RAJKHUWA
          S/O- LATE JOGEN RAJKHUWA
          R/O- VILL.- DAKHIN PAT BHAGAT GAON
          P.S. KAMPUR
          P.O. DAKHIN CHANGCHAKI
          PIN- 782426
          DIST.- NAGAON
         ASSAM.

         4: BISWAJYOTI RAJKHUWA
          S/O- LATE JOGEN RAJKHUWA
          R/O- VILL.- DAKHIN PAT BHAGAT GAON
          P.S. KAMPUR
          P.O. DAKHIN CHANGCHAKI
          PIN- 782426
          DIST.- NAGAON
         ASSAM.

         5: SMTI. GITA RAJKHOWA
          D/O- LATE JOGEN RAJKHUWA
                                                         Page No.# 2/4

R/O- VILL.- DAKHIN PAT BHAGAT GAON
P.S. KAMPUR
P.O. DAKHIN CHANGCHAKI
PIN- 782426
DIST.- NAGAON
ASSAM.

6: SMTI. KAKUMONI RAJKHOWA
 D/O- LATE JOGEN RAJKHUWA
 R/O- VILL.- DAKHIN PAT BHAGAT GAON
 P.S. KAMPUR
 P.O. DAKHIN CHANGCHAKI
 PIN- 782426
 DIST.- NAGAON
ASSAM

VERSUS

DIBAKAR RAJKHOWA AND 5 ORS.
S/O- LATE GANESH RAJKHOWA, R/O- VILL.- DAKHIN PAT, MOUZA-
KAMPUR, DIST.- NAGAON, ASSAM, PIN- 782426.

2:RANJU RAJKHOWA
 S/O- LATE GANESH RAJKHOWA
 R/O- VILL.- DAKHIN PAT
 MOUZA- KAMPUR
 DIST.- NAGAON
ASSAM
 PIN- 782426.

3:RANA RAJKHOWA
 S/O- LATE GANESH RAJKHOWA
 R/O- VILL.- DAKHIN PAT
 MOUZA- KAMPUR
 DIST.- NAGAON
ASSAM
 PIN- 782426.

4:SMTI. DIPIKA RAJKHOWA
W/O- DIPOK BORA
 R/O- VILL.- DAKHIN PAT
 MOUZA- KAMPUR
 DIST.- NAGAON
ASSAM
 PIN- 782426.

5:SMTI. BOBITA TAMULI
W/O- DULAL TAMULI
                                                                                     Page No.# 3/4

                 R/O- VILL.- DAKHIN PAT
                 MOUZA- KAMPUR
                 DIST.- NAGAON
                 ASSAM
                 PIN- 782426.

                 6:SMTI. KUNJALATA RAJKHOWA
                 W/O- LATE DHARMESWAR RAJKHOWA
                  R/O- VILL.- DAKHIN PAT
                  MOUZA- KAMPUR
                  DIST.- NAGAON
                 ASSAM
                  PIN- 782426

Advocate for the Petitioner    : MR. R SARMA

Advocate for the Respondent :




                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

Date : --08.12.2021

Heard Mr. R. Sarma, the learned counsel appearing for the appellant. The appeal is admitted for hearing upon the following three substantial question of law:

1. Whether there was an oral partition between the parties.

2. Whether learned appellate Court erred in law asking other admissible evidence from the appellants/plaintiffs inspite of having unchallenged oral evidence in record, in support of oral partition?

3. Whether the impugned judgment and decree dated passed in Title Appeal No. 25/2018 is perverse?.

The appellant is at liberty to raise any other substantial question of law at the time of hearing.

Issue notice to the respondents. The appellant shall take steps for service of notice upon the respondents by registered posts with AD as well as by other usual Page No.# 4/4

process.

Call for the LCR.

List the matter after six (6) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant