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Page No.# 1/8 vs Saburjan Bidhava And 28 Ors
2021 Latest Caselaw 1090 Gua

Citation : 2021 Latest Caselaw 1090 Gua
Judgement Date : 22 March, 2021

Gauhati High Court
Page No.# 1/8 vs Saburjan Bidhava And 28 Ors on 22 March, 2021
                                                                     Page No.# 1/8

GAHC010045242021




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

                                Case No. : RSA/44/2021

         JAYNAL ABDIN AND 6 ORS.
         S/O- LATE IMAN ALI, R/O- VILL.- SIDHUNI, MOUZA- JANIA, P.S. BAGHBAR,
         DIST.- BARPETA, ASSAM.

         2: MAYNAL HAQUE
          S/O- LATE IMAN ALI
          R/O- VILL.- SIDHUNI
          MOUZA- JANIA
          P.S. BAGHBAR
          DIST.- BARPETA
         ASSAM.

         3: SAMSUL HOQUE
          S/O- LATE IMAN ALI
          R/O- VILL.- SIDHUNI
          MOUZA- JANIA
          P.S. BAGHBAR
          DIST.- BARPETA
         ASSAM.

         4: AKBAR ALI
          S/O- LATE IMAN ALI
          R/O- VILL.- SIDHUNI
          MOUZA- JANIA
          P.S. BAGHBAR
          DIST.- BARPETA
         ASSAM.

         5: NAYAN ALI
          S/O- LATE IMAN ALI
          R/O- VILL.- SIDHUNI
          MOUZA- JANIA
          P.S. BAGHBAR
          DIST.- BARPETA
                                                            Page No.# 2/8

ASSAM.

6: JAKIR HUSSIAN
 S/O- LATE IMAN ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

7: NAYAN BHANU
W/O- LATE IMAN ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM

VERSUS

SABURJAN BIDHAVA AND 28 ORS.
W/O- LATE SEKANDER ALI, R/O- VILL.- SIDHUNI, MOUZA- JANIA, P.S.
BAGHBAR, DIST.- BARPETA, ASSAM.

2:SOFIYA KHATUN
W/O- JAHAR ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

3:FAIZAL HOQUE
ADOPTED SON OF LATE SEKANDER ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

4:HAMED ALI
ADOPTED SON OF LATE SEKANDER ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.
                                    Page No.# 3/8

5:ALI AKABBAR
 S/O- LATE SAHEB ALI FAKIR
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

6:HABIBAR RAHMAN
 S/O- LATE MIAR UDDIN
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

7:JABBAR ALI
 S/O- HABIBAR RAHMAN
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

8:IDRISH ALI
 S/O- LATE MAGRAB ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

9:BELOWA NESSA
 D/O- LATE MAGRAB ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

10:JAHURA KHATUN @ JAYNAB KHATUN
 D/O- LATE MAGRAB ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.
                         Page No.# 4/8

11:BHANU BIBI
 D/O- LATE MAGRAB ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

12:MANIKJAN NESSA
W/O- LATE ABDUL GAFUR
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

13:SORHAB ALI
 S/O- LATE ASAHAK ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

14:SARBESH ALI
 S/O- LATE ASAHAK ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

15:JAMIR ALI
 S/O- LATE ASAHAK ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

16:SHARIF ALI
 S/O- LATE ASAHAK ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.
                         Page No.# 5/8

17:MAMTAZ KHATUN
 D/O- LATE ASAHAK ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

18:ACHIA KHATUN
 D/O- LATE ASAHAK ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

19:HAMIDA KHATUN
 D/O- LATE ASAHAK ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

20:MAJEDA KHATUN
 D/O- LATE ASAHAK ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

21:ROUSHANARA KHATUN
 D/O- LATE ASAHAK ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

22:FIROJA KHATUN
 D/O- LATE ASAHAK ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.
                                    Page No.# 6/8

23:KHADIJA KHATUN
 D/O- LATE ASAHAK ALI
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

24:ISMAIL HUSSAIN
 S/O- LATE MOTHER- RUPUSHI NESSA
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

25:BAKKAR ALI
 S/O- LATE SHAHAB UDDIN
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

26:SHAHATAN NESSA
 S/O- MOTHER- RUPUSHI NESSA
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

27:JAHANARA KHATUN
 D/O- RUPUSHI NESSA
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.

28:MAYURJAN NESSA
 D/O- RUPUSHI NESSA
 R/O- VILL.- SIDHUNI
 MOUZA- JANIA
 P.S. BAGHBAR
 DIST.- BARPETA
ASSAM.
                                                                                     Page No.# 7/8

            29:SANIARA KHATUN
             D/O- RUPUSHI NESSA
             R/O- VILL.- SIDHUNI
             MOUZA- JANIA
             P.S. BAGHBAR
             DIST.- BARPETA
            ASSAM

Advocate for the Petitioner   : MR. J AHMED

Advocate for the Respondent :




                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                            ORDER

Date : 22.03.2021

Heard the learned counsel, Mr. J. Ahmed, appearing for the appellants.

The appeal is admitted for hearing upon the following substantial questions of law:

a. Whether the findings and decisions arrived at by the lower appellate court below in reversing the judgment and decree dated 24.10.2019 passed by the Munsiff No. 1, Barpeta, in T.S. No. 285/2013 is illegal, perverse and bad in law.

b. Whether the judgment and decree passed by appellate court below suffers from perversity on account of misinterpreting the evidence on record as well as misinterpretation of both the laws and facts.

c. Whether both the Court below are justified in dismissing the counter claim filed by the appellant holding that the appellants failed to establish their rights and title of the suit land by way of inheritance and that finding and decisions of both the court below are perverse and bad in law.

d. Whether both the court below are correct in deciding the suit as well appeal without formulating the issue as to whether the suit is bad for non Page No.# 8/8

joinder and mis-joinder of necessary parties although late Iman Ali has 9 (nine) No of legal heirs but only appellants were impleaded as defendent No. 1 to 7 leaving other two legal heirs who were daughter of the deceased Iman Ali namely Anowra Khatun and Monowara Khatun.

e. Whether the appellate court below passed the impugned judgment and decree dated 21.12.2020 in accordance with order 41 Rule-13 CPC.

Any other substantial questions of law that may arise at the time of hearing shall be considered.

Issue notice to the respondents.

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

Call for the LCRs of T.S. No. 285/2013 from the Court of the learned Munsiff No. 1, Barpeta and the case records of T.A No. 26/2019 and 27/2019 from the Court of learned Civil Judge, Barpeta, Assam.

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

JUDGE

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