Md. Altaf Hussain vs Asique Uddin Mazumdar And 11 Ors
2021 Latest Caselaw 872 Gua

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GAHC010136272020




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

                            Case No. : RSA/114/2020

         MD. ALTAF HUSSAIN
         S/O- LATE YAKUB ALI, R/O- VILL.- CHAPRA, KITTE- KHADIMAN, P.O. AND
         P.S. BADARPUR, DIST.- KARIMGANJ, ASSAM.



         VERSUS

         ASIQUE UDDIN MAZUMDAR AND 11 ORS.
         S/O- SOIF UDDIN MAZUMDAR, VILL.- KHADIMAN, P.O. AND P.S.
         BADARPUR, DIST.- KARIMGANJ, ASSAM.

         2:MD. ANWAR HUSSAIN
          S/O- LATE YAKUB ALI
          R/O- VILL.- CHAPRA
          KITTE KHADIMAN
          P.O. AND P.S. BADARPUR
          DIST.- KARIMGANJ
         ASSAM.

         3:MD. AHMED HUSSAIN
          S/O- LATE YAKUB ALI
          R/O- VILL.- CHAPRA
          KITTE KHADIMAN
          P.O. AND P.S. BADARPUR
          DIST.- KARIMGANJ
         ASSAM.

         4:MOJIR UDDIN KHAN
          S/O- LATE KHAN ABDUL BARI
          R/O- VILL.- RAHATPUR
          P.O. BHANGABAZAR
          DIST.- KARIMGANJ
         ASSAM.
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            5:MD. MORTUZA HUSSAIN TAPADAR
             S/O- HAZI ASADDAR ALI TAPADAR
             R/O- VILL.- RAHATPUR
             P.O. BHANGABAZAR
             DIST.- KARIMGANJ
            ASSAM.

            6:MD. ABDUL MANNAN MAZAR BHUIYAN
             S/O- LATE AKLU MIAN MAZAR BHUIYAN

            7:MD. EMAD UDDIN TAPADAR
             S/O- LATE MUSSABIR ALI TAPADAR.

            8:AFIA KHANAM CHOUDHURY
            W/O- EMAD UDDIN TAPADAR
            ALL ARE RESIDENTS OF VILL.- KHALA
             P.O. MARJADKANDI
             DIST.- KARIMGANJ
            ASSAM.

            9:ABDUL KHALAM AZAD
             S/O- LATE ABDUL MANNAN

            10:ABU YUSUF @ MD. MAHABUB CHOUDHURY
             S/O- BASIR UDDIN AHMED CHOUDHURY
            ALL ARE RESIDENTS OF VILL.- KHADIMAN
             P.O. BADARPURGHAT
             DIST.- KARIMGANJ
            ASSAM.

            11:MUSSTT. MORIOM KHATUN
             D/O- LATE YAKUB ALI
            W/O- LATE MOINUL HAQUE
             R/O- VILL.- LATIMARA
             P.O. CHERAGI BAZAR
             DIST.- CACHAR
            ASSAM.

            12:MUSSTT. REJIA KHATUN
             D/O- LATE YAKUB ALI
            W/O- MORTUZA HUSSAIN
             R/O- GHANIALA
             P.O. SILCHAR
             DIST.- CACHAR
            ASSAM

Advocate for the Petitioner   : MR. S P CHOUDHURY
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Advocate for the Respondent :


                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                           ORDER

Date : 08.03.2021

Heard the learned counsel Mr. S. P. Choudhury, appearing for the appellant.

The present appeal is admitted for hearing on the following 2 (two) substantial questions of law.

i. Whether the impugned judgements and decrees of the Court below are based on misinterpretation of the evidences and documents on record and as such perverse?

ii. Whether the learned Court below had misinterpreted the provision of Section 114 of the Evidence Act by erroneously presuming the Ext. 2 & 3, the sale deeds exhibited by the plaintiff/appellant and without there being any contradictory oral and documentary has passed the impugned judgments and decrees which has vitiated the same.

Issue notice to the respondents.

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

Call for the LCR.

The appellant is allowed to raise any other substantial questions of law during the course of hearing.

List this matter after 4 (four) weeks.

JUDGE Comparing Assistant