Sunil Mandal vs Kajal Mandal And 7 Ors
2021 Latest Caselaw 855 Gua

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GAHC010241842018




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

                            Case No. : RSA/31/2021

         SUNIL MANDAL
         S/O- LATE KULENDRA MANDAL, R/O- VILL.- PUB- LORIMUKH, MOUZA-
         LAWKHOWA, P.S. SUPAHIHAT, P.O. KATHPARA, PIN- 782120, DIST.-
         NAGAON, ASSAM.



         VERSUS

         KAJAL MANDAL AND 7 ORS
         R/O- VILL.- PUB-LORIMUKH, MOUZA- LAWKHOWA, P.S. RUPAHIHAT, P.O.
         KATHPARA, PIN- 782120, DIST.- NAGAON, ASSAM.

         2:UTTAM MANDAL
          R/O- VILL.- PUB-LORIMUKH
          MOUZA- LAWKHOWA
          P.S. RUPAHIHAT
          P.O. KATHPARA
          PIN- 782120
          DIST.- NAGAON
         ASSAM.

         3:UTPAL MANDAL
          S/O- LATE FANINDRA MANDAL
          R/O- VILL.- PUB-LORIMUKH
          MOUZA- LAWKHOWA
          P.S. RUPAHIHAT
          P.O. KATHPARA
          PIN- 782120
          DIST.- NAGAON
         ASSAM.

         4:ON THE DEATH OF JUGAL CHNADRA DAS
          HIS LEGAL HEIRS SMTI. USHA RANI DAS
                                Page No.# 2/4

W/O- LATE JUGAL CHANDRA DAS
R/O- VILL.- PUB-LORIMUKH
MOUZA- LAWKHOWA
P.S. RUPAHIHAT
P.O. KATHPARA
PIN- 782120
DIST.- NAGAON
ASSAM.

5:SADAV DAS
 S/O- LATE JUGAL CHANDRA DAS
 R/O- VILL.- PUB-LORIMUKH
 MOUZA- LAWKHOWA
 P.S. RUPAHIHAT
 P.O. KATHPARA
 PIN- 782120
 DIST.- NAGAON
ASSAM.

6:DOLI DAS
 D/O- LATE JUGAL CHANDRA DAS
 R/O- VILL.- PUB-LORIMUKH
 MOUZA- LAWKHOWA
 P.S. RUPAHIHAT
 P.O. KATHPARA
 PIN- 782120
 DIST.- NAGAON
ASSAM.

7:MONI DAS
 D/O- LATE JUGAL CHANDRA DAS
 R/O- VILL.- PUB-LORIMUKH
 MOUZA- LAWKHOWA
 P.S. RUPAHIHAT
 P.O. KATHPARA
 PIN- 782120
 DIST.- NAGAON
ASSAM.

8:ZUMA DAS
 D/O- LATE JUGAL CHANDRA DAS
 R/O- VILL.- PUB-LORIMUKH
 MOUZA- LAWKHOWA
 P.S. RUPAHIHAT
 P.O. KATHPARA
 PIN- 782120
 DIST.- NAGAON
ASSAM
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Advocate for the Petitioner   : MR. R ALI

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                            ORDER

Date : 08.03.2021

Heard Mr. R. Ali, learned counsel for the appellant.

This appeal under section 100 CPC is directed against the judgment and decree dated 30.06.2018 passed by the learned Civil Judge, Nagaon in Title Appeal No.9/2018, thereby allowing the appeal and reversing the judgment and decree dated 30.10.2017 passed by the learned Munsiff No.1, Nagaon in Misc.(J) Case No.77/2014 under Order XXII Rules 97 and 98 CPC read with section 151 CPC in connection with T.Ex. Case No.15/2010.

The appeal is admitted for hearing on the following substantial questions of law: i. Whether the impugned judgment passed by the learned first appellate Court is vitiated by setting aside the order dated 17.12.2009 passed in Misc.(J) Case No.29/2008 and order dated 30.10.2017 passed in Misc.(J) Case No.77/2014 without there being a challenge to the said orders?

ii. Whether the judgment passed by the learned first appellate Court is vitiated by perversity by not considering the finding recorded in order dated 17.12.2009, disposing of Misc.(J) Case No.29/2008 by holding that the appellant herein was entitled to recover possession of land, which was handed over to the respondents- decree holder in T.Ex. Case No.5/1999 and thereby restoring the position in which the appellant was in respect of the decreetal land prior to the execution of the decree?

The appellant is permitted to raise any other substantial question of law, which may arise in course of hearing.

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Call for the records.

Issue usual notice returnable on 19.04.2021.

The appellant shall take steps for service of notice on the respondents by registered post with A/D as well as by usual process.

Steps within 2 (two) days.

List on 19.04.2021.

JUDGE

Comparing Assistant