Smti Nalini Saikia vs Sri Chandan Dev And 4 Ors
2021 Latest Caselaw 3606 Gua

                                                                   Page No.# 1/4

GAHC010092742020




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

                            Case No. : RSA/135/2021

         SMTI NALINI SAIKIA
         W/O LATE PRAMOD CHANDRA SAIKIA, R/O DA GAON, P.O. AND P.S.
         DHEKIAJULI, MOUZA NAHARBARI, DIST. SONITPUR, ASSAM.



         VERSUS

         SRI CHANDAN DEV AND 4 ORS
         S/O LATE NIRMAL CH. DEV, R/O ERASUTI JANGAL GAON, P.O. AND P.S.
         DHEKIAJULI, MOUZA BORGAON, DIST. SONITPUR, ASSAM.

         2:BANDAN DEV
          S/O LATE NIRMAL CH. DEV
          R/O ERASUTI JANGAL GAON
          P.O. AND P.S. DHEKIAJULI
          MOUZA BORGAON
          DIST. SONITPUR
         ASSAM.

         3:NANDAN DEV
          S/O LATE NIRMAL CH. DEV
          R/O ERASUTI JANGAL GAON
          P.O. AND P.S. DHEKIAJULI
          MOUZA BORGAON
          DIST. SONITPUR
         ASSAM.

         4:SANJU DEV
          S/O LATE NIRMAL CH. DEV
          R/O ERASUTI JANGAL GAON
          P.O. AND P.S. DHEKIAJULI
          MOUZA BORGAON
          DIST. SONITPUR
                                                    Page No.# 2/4

             ASSAM.

            5:RAVI DEV
             S/O LATE NIRMAL CH. DEV
             R/O ERASUTI JANGAL GAON
             P.O. AND P.S. DHEKIAJULI
             MOUZA BORGAON
             DIST. SONITPUR
            ASSAM

Advocate for the Petitioner   : MR. D MOZUMDER

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/2174/2021

            SMTI NALINI SAIKIA
            W/O LATE PRAMOD CHANDRA SAIKIA
            R/O DA GAON
            P.O. AND P.S. DHEKIAJULI
            MOUZA NAHARBARI
            DIST. SONITPUR
            ASSAM.


             VERSUS

            SRI CHANDAN DEV AND 4 ORS
            S/O LATE NIRMAL CH. DEV
            R/O ERASUTI JANGAL GAON
            P.O. AND P.S. DHEKIAJULI
            MOUZA BORGAON
            DIST. SONITPUR
            ASSAM.

            2:BANDAN DEV
            S/O LATE NIRMAL CH. DEV
             R/O ERASUTI JANGAL GAON
             P.O. AND P.S. DHEKIAJULI
             MOUZA BORGAON
             DIST. SONITPUR
            ASSAM.
             3:NANDAN DEV
                                                                       Page No.# 3/4

           S/O LATE NIRMAL CH. DEV
           R/O ERASUTI JANGAL GAON
           P.O. AND P.S. DHEKIAJULI
           MOUZA BORGAON
           DIST. SONITPUR
           ASSAM.
           4:SANJU DEV
           S/O LATE NIRMAL CH. DEV
           R/O ERASUTI JANGAL GAON
           P.O. AND P.S. DHEKIAJULI
           MOUZA BORGAON
           DIST. SONITPUR
           ASSAM.
           5:RAVI DEV
           S/O LATE NIRMAL CH. DEV
           R/O ERASUTI JANGAL GAON
           P.O. AND P.S. DHEKIAJULI
           MOUZA BORGAON
           DIST. SONITPUR
           ASSAM.
           ------------
           Advocate for : MR. D MOZUMDER
           Advocate for : appearing for SRI CHANDAN DEV AND 4 ORS



                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 23.12.2021

Heard Mr. S. Biswas, learned counsel appearing on behalf of the appellants.

The instant appeal is admitted on the following substantial question of law:

1. Whether the Court below were justified in rejecting the certified copy of the deed of sale bearing deed no. 522/1955 without taking into consideration under Section 90 of the Indian Evidence Act 1872 ?

2. Whether the registered certified copies of registered sale deed no. 3382/1968 and registered sale deed no. 105/1971 marked as Exhibit KHA Page No.# 4/4

& GA respectively by the Court and admitted to evidence can be questioned at a later stage on the ground of non-compliance to Section 65 & 66 of the Evidence Act ?

3. Whether the judgment and decree passed by both the Courts without taking into consideration the evidence of DW 6 render the impugned judgment and decree perverse ?

LCR called for.

Steps upon the respondents by ways of registered post as well as by usual process within a period of 10 days.

JUDGE

Comparing Assistant