Gauhati High Court
Sukhendu Das vs Prasenjit Gupta And 21 Ors on 12 July, 2021
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GAHC010051162021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/63/2021
SUKHENDU DAS
S/O LATE HAREKRISHNA DAS, R/O RAJ BUNGLOW ROAD, WARD NO. 11,
KARIMGANJ, PO, PS AND DIST. KARIMGANJ, ASSAM,
REPRESENTATIVE OF ROYAL STAR CLUB, RAJ BUNGALOW ROAD, WARD
NO. 11, PO, PS AND DIST. KARIMGANJ
VERSUS
PRASENJIT GUPTA AND 21 ORS.
S/O LATE BIPRO DAS GUPTA, R/O SIBBARI ROAD, HAILAKANDI, PO, PS
AND DIST. HAILAKANDI, ASSAM
2:JOSHI CHAND LALL
S/O LATE JASAWANT CHAND LALL
R/O SALESMAN COMPOUND
CHANA KHAJANGSHI HAT
DIST. PURNIA
SUMMON OF DEFENDANT NO.2 TO BE SERVED UPON HIS CONSTITUTED
ATTORNEY
DEFENDANT NO.1
SRI PRASENJIT GUPTA
S/O LATE BIPRO DAS GUPTA
R/O SIBBARI ROAD
HAILAKANDI
PO
PS AND DIST. HAILAKANDI
3:BISWAJIT GUPTA
S/O LATE BIPRO DAS GUPTA
R/O SIBBARI ROAD
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HAILAKANDI
PO
PS AND DIST. HAILAKANDI
4:MANJUSHA DEB
D/O LATE BANI KANTA DUTTA
R/O ROYAL ENCLAVE APARTMENT
HOUSE NO. 1
BORA SERVICE
GUWAHATI-7
5:ANJALI DAS
W/O LATE AMITAVA DAS
R/O VILLAGE AND PO-KANISHAIL
PS AND DIST. KARIMGANJ
ASSAM
6:ANAMIKA DAS
D/O LATE AMITAVA DAS
R/O VILLAGE AND PO-KANISHAIL
PS AND DIST. KARIMGANJ
ASSAM
7:SAGARIKA DAS
D/O LATE AMITAVA DAS
R/O VILLAGE AND PO-KANISHAIL
PS AND DIST. KARIMGANJ
ASSAM
8:MAYA DAS
S/O LATE SANJOY KUMAR DAS
R/O VILLAGE AND PO-KANISHAIL
PS AND DIST. KARIMGANJ
ASSAM
9:DIGBIJOY DAS
S/O LATE SHAILENDRA PRASAD DAS
R/O VILLAGE AND PO-KANISHAIL
PS AND DIST. KARIMGANJ
ASSAM
10:HENA GUPTA
W/O LATE BIPRO DAS GUPTA
11:ABHIJIT GUPTA
S/O LATE BIPRO DAS GUPTA
R/O SIBBARI ROAD
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HAILAKANDI
PO
PS AND DIST. HAILAKANDI
ASSAM
12:BITHIKA NAG
D/O LATE DHIRENDRA KUMAR GUPTA
BOTH ARE R/O THANA ROAD
SHILLONG
PO AND PS SHILLONG
DIST EAST KHASI HILLS
MEGHALAYA
13:SUKHENDU KUMAR DAS
S/O LATE SUSHIL KUMAR DAS
R/O STEMARGHAT ROAD
KARIMGANJ TOWN
PO
PS AND DIST. KARIMGANJ
14:DEBJANI DAS
W/O SRI NISHIT RANJAN DAS
R/O NAYAGRAM
NILAM BAZAR
PO
PS.- NILAM BAZAR
DIST. KARIMGANJ
15:ALPANA DAS
W/O SRI BIDHU BHUSAN DAS
R/O VILL. KANKALASH
PO BHANGABAZAR
PS BADARPUR
DIST. KARIMGANJ
16:SUMITRA DAS
W/O SRI BIMAN DAS
R/O NATIONAL HIGHWAY
PO
PS SILCHAR
DIST. CACHAR
17:KABERI ROY CHOUDHURY
W/O SRI SAJAL ROY CHOUDHURY
R/O SILCHAR ROAD
KARIMGANJ
PO
PS AND DIST. KARIMGANJ
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18:PARTHA PRATIM DAS
S/O LATE PRITI RANJAN DAS
19:PARITOSH DAS
S/O LATE PRITI RANJAN DAS
20:TAPASHI ROY
D/O LATE BIRESH CHANDRA DUTTA
R/O NIBEDITA LANE
RANGERKHARI
SILCHAR TOWN
PO AND PS SILCHAR
DIST. CACHAR
ASSAM
21:MANISHA SARKAR
D/O LATE BANIKANTA DUTTA
R/O LINK ROAD
SILCHAR
PO SILCHAR
DIST. CACHAR
ASSAM
NOTICES OF RESPONDENTS NO. 4 TO 21 TO BE SERVED UPON THEIR
CONSTITUTED ATTORNEY
R NO. 3
SRI BISWAJIT GUPTA
22:BIVAKAR DUTTA
S/O LATE BIRESH CHANDRA DUTTA
RESIDING AT SHYAMAPRASAD ROAD
KARIMGANJ TOWN
PO
PS DIST. KARIMGANJ
23:SANKAR DUTTA
S/O LATE BIRESH CHANDRA DUTTA
RESIDING AT SHYAMAPRASAD ROAD
KARIMGANJ TOWN
PO
PS DIST. KARIMGAN
Advocate for the Petitioner : MR. S P CHOUDHURY
Advocate for the Respondent :
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BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : --12.07.2021
Heard Mr. S.P. Choudhury, learned counsel for the appellant. This an second
appeal u/s 100 of the CPC.
The appeal is admitted for hearing upon the following substantial question of law:
1. Whether the impugned judgments and decrees are based on misinterpretation of the
evidences and documents on record and as such perverse?
2. Whether the learned courts below misconstrued the provision of Section 101 of the
Evidence Act and thereby has arrived at an erroneous findings?
3. Whether the learned courts below has passed the impugned judgments and decrees by
erroneously appreciating the provision of Section 23 of the Indian Contract Act and as such
perverse?
Issue notice to the respondents. Appellant shall take steps for service of notice upon the
respondents by registered post with A/D as well as by usual process.
Call for the LCR.
List the matter after four weeks on a date to be fixed by the Registry.
JUDGE
Comparing Assistant
