Page No.# 1/3 vs Smti. Ratimaya Modak And 7 Ors
2021 Latest Caselaw 1066 Gua

                                                                       Page No.# 1/3

GAHC010273982019




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

                            Case No. : RSA/39/2021

         NRIPENDRA ROY AND ANR
         S/O- LATE TORARAM ROY, R/O- VILL.- JHAPUSABARI PART-V, P.S.
         AGOMONI, DIST.- DHUBRI, ASSAM.

         2: SWADESH ROY
          S/O- BIDESH
          R/O- VILL.- JHAPUSABARI PART-V
          P.S. AGOMONI
          DIST.- DHUBRI
         ASSAM

         VERSUS

         SMTI. RATIMAYA MODAK AND 7 ORS.
         W/O- SAJONI KANTA MODAK, VILL.- JHAPUSABARI PART-V, P.S.
         AGOMONI, DIST.- DHUBRI, ASSAM.

         2:SMT. SOMOBALA ROY
         W/O- ANATH ROY
         VILL.- JHAPUSABARI PART-V
          P.S. AGOMONI
          DIST.- DHUBRI
         ASSAM.

         3:SMT. DINOBALA ROY
         W/O- BIDESH ROY
         VILL.- JHAPUSABARI PART-V
          P.S. AGOMONI
          DIST.- DHUBRI
         ASSAM.

         4:SHIBEN ROY
          S/O- NRIPEN ROY
         VILL.- JHAPUSABARI PART-V
                                                                                 Page No.# 2/3

             P.S. AGOMONI
             DIST.- DHUBRI
             ASSAM.

            5:RAJIB ROY
             S/O- NRIPEN ROY
            VILL.- JHAPUSABARI PART-V
             P.S. AGOMONI
             DIST.- DHUBRI
            ASSAM.

            6:SMTI. BHARATIBALA ROY
             D/O- NRIPEN ROY
            VILL.- JHAPUSABARI PART-V
             P.S. AGOMONI
             DIST.- DHUBRI
            ASSAM.

            7:SMTI. JOYO ROY
            W/O- SWADESH ROY
            VILL.- JHAPUSABARI PART-V
             P.S. AGOMONI
             DIST.- DHUBRI
            ASSAM.

            8:SONA RAM ROY
             S/O- LATE FULKU ROY
            VILL.- JHAPUSABARI PART-V
             P.S. AGOMONI
             DIST.- DHUBRI
            ASSAM

Advocate for the Petitioner   : MRS. K DEVI

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : --19.03.2021

Heard the learned counsel Mr. S.P. Choudhury appearing for the appellants.

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The appeal is admitted for hearing upon the 2 substantial questions of law.

1. Whether the learned lower appellate court misconstrued the provision of Section 101 of the Evidence Act with regard to burden of proof and shifting of onus and thereby has arrived at an erroneous finding?

2. Whether the learned lower appellate court passed the impugned judgment and decree in contravention of the provisions of Order XLI Rule 31 of the Code of Civil Procedure?

Issue Notice to the respondents.

The appellants shall take steps for service of notice upon the respondents by way of registered post with A/D and other usual process.

Call for the LCR.

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

JUDGE

Comparing Assistant