Page No.# 1/3 vs Smti Gayatri Mohanta And 4 Ors
2021 Latest Caselaw 2819 Gua

                                                                Page No.# 1/3

GAHC010179042015




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

                              Case No. : RSA/217/2015

         SHRI PROMODE CHANDRA NATH and 4 ORS
         S/O LATE PRASSNNA KUMAR NATH, VILL. PECHAALA, P.O. PECCHALA,
         P.S. RATABABARI, DIST. KARIMGANJ, ASSAM.

         2: SMTI ANJU NATH

          W/O SRI SUNIL NATH
          KRISHNA NAGAR
          BEGANAKHUA
          P.O. GOLAGHAT
          P.S. GOLAGHAT
          DIST. GOLAGHAT
          ASSAM.

         3: SMTI RANJU NATH

          W/O SRI NIPEN NATH
          2ND BATTALIAN
          ASRF HEAD QUARTER
          KARAGAON
          P.O. KARAGAON
          DIST. KARBIANGLONG
          ASSAM.

         4: SMTI MANJU NATH

          W/O SRI RANDHIR NATH

         5: RANJAN NATH

          S/O LATE REBATI MOHAN NATH
          QUARTER NO. 626 K. RAILWAY COLONY
          BAMONI MAIDAM
          P.O. GUWAHATI-781021
                                                                    Page No.# 2/3

             ASSAM

             VERSUS

             SMTI GAYATRI MOHANTA and 4 ORS
             W/O SRI PRANESH MOHANTA, NAYAPARA, P.O. CHANDRAPUR,
             DHARMANAGAR, DIST. NORTH TRIPURA, TRIPURA

             2:SMTI JOTSNA MOHANTA

             W/O SRI SHYAMAL MOHANTA
             VILL. ANIPUR BASTI
             P.O. PECHAALA
             P.S. RATABARI
             DIST. KARIMGANJ
             ASSAM.

             3:RASAMOY NATH

             S/O LATE RAMAN NATH
             VILL. PATIALA
             P.O. PECHAALA
             P.S. RATABARI
             DIST. KARIMGANJ
             ASSAM.

             4:PROVAKAR NATH

             S/O LATE PRASANNA KUMAR NATH
             BIVEKANANDA ROAD
             SILCHAR TOWN
             P.O. SILCHAR
             P.S. SILCHAR
             DIST. CACHAR
             ASSAM

Advocate for the Petitioner   : MR .B MALAKAR

Advocate for the Respondent : MR.F A HASSAN




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                        ORDER

11.11.2021 Page No.# 3/3

Heard Mr. N. Dhar, learned counsel for the appellants.

After hearing the learned counsel at length it appears that an additional substantial question of law also is required to be framed in the instant proceedings which is -

"Whether the Courts below were justified in relying upon Exhibits-F & G which were mere photocopies and upon which objections were raised as regards their admissibility ?".

Mr. Dhar further submits that he would like to file the judgment dated 03.02.1984 passed in Title Suit No.149/1967 by way an affidavit. He shall do so within a period of 10 (ten) days from today.

List the matter on 02.12.2021 for further hearing.

JUDGE

Comparing Assistant