Page No.# 1/2 vs Binod Deka And 2 Ors
2021 Latest Caselaw 1712 Gua

                                                                     Page No.# 1/2

GAHC010067302021




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



                                   Case No.   I.A.(Civil)/961/2021



         CHAMPA BORO AND ANR.
         W/O- LATE CHITRA RAM DEKA @ CHITRA DEKA
         R/O- VILL.- BAREIGAON
         MOUZA- PUB BASKA
         P.S. TAMULPUR
         DIST.- BAKSA
         (BTAD)
         ASSAM

         2: AMARJYOTI DEKA
         S/O- LATE CHITRA RAM DEKA @ CHITRA DEKA
          R/O- VILL.- BAREIGAON
          MOUZA- PUB BASKA
          P.S. TAMULPUR
          DIST.- BAKSA
          (BTAD)
         ASSAM
         VERSUS

         BINOD DEKA AND 2 ORS.
         S/O- LATE MANGAL RAM DEKA @ MANGALA SARU KOCH
         R/O- VILL.- SARANGBARI
         MOUZA- PUB BASKA
         P.S. TAMULPUR
         DIST.- BAKSA (BTAD)
         ASSAM

         2:NAYAN DEKA
         S/O- BINOD DEKA
          R/O- VILL.- SARANGBARI
                                                                               Page No.# 2/2

           MOUZA- PUB BASKA
           P.S. TAMULPUR
           DIST.- BAKSA (BTAD)
           ASSAM
           3:PRANJAL DEKA
           S/O- BINOD DEKA
           R/O- VILL.- SARANGBARI
           MOUZA- PUB BASKA
           P.S. TAMULPUR
           DIST.- BAKSA (BTAD)
           ASSAM
           ------------
           Advocate for : MR. M K SHARMA
           Advocate for : appearing for BINOD DEKA AND 2 ORS.



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

27.07.2021

Heard Mr. M.K. Sharma, learned counsel for the applicants.

In view of the admission of RSA 61/2021, the operation of the impugned judgment passed by the learned Munsiff, Baksa, in Title Suit No. 90/2018 and the judgment passed by the Civil Judge, Mushalpur, Baksa in TA No. 04/2019 shall remain stayed till disposal of the appeal.

Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant