Ranu Senchowa vs Monalisha Senchowa And 2 Ors
2021 Latest Caselaw 923 Gua

                                                                        Page No.# 1/2

GAHC010040012021




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

                                 Case No. : Intest.Cas./1/2021

            RANU SENCHOWA
            D/O- LATE KHAGENDRA NATH SENCHOWA, R/O- BISHNU NAGAR,
            KADAMONI, P.O., P..S AND DIST.- DIBRUGARH, ASSAM, PIN- 786001.



            VERSUS

            MONALISHA SENCHOWA AND 2 ORS.
            W/O- LATE KALYAN SENCHOWA, R/O- PADUM NAGAR, BYE LANE-3, P.O.,
            P.S. AND DIST.- DIBRUGARH, PIN- 786001, ASSAM.

            2:RAHUL SENCHOWA
             S/O- SMTI. MONALISHA SENCHOWA
             R/O- PADUM NAGAR
             BYE LANE -3
             P.O.
             P.S. AND DIST.- DIBRUGARH
            ASSAM
             PIN- 786001

Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

Date : 10.03.2021 Page No.# 2/2

Heard Mr. B.K. Das, learned counsel for the appellant.

This appeal under Section 384 of the Indian Succession Act, 1925 is directed against the judgment and order dated 18.01.2021 passed in Misc. (Succession) Case No. 104/2013 in common with Misc. (Succession) Case No. 90/2013 passed by the learned Addl. District Judge, Dibrugarh, thereby granting succession certificate in respect of debts and securities left behind by the predecessor-in-interest in favour of respondents.

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable on 21.04.2021.

The appellant shall take steps within 2 days for service of notice on the respondent by registered post with A/D as well as by usual process.

List on 21.04.2021.

JUDGE

Comparing Assistant