Page No.# 1/8 vs Md. Abdul Nur Choudhury And 30 Ors
2021 Latest Caselaw 2875 Gua

                                                                Page No.# 1/8

GAHC010047172019




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

                           Case No. : RSA/108/2021

         ON THE DEATH OF HABIBUR RAHMAN CHOUDHURY, HIS LEGAL HEIRS
         MD. AHMED HUSSAIN CHOUDHURY AND 5 ORS.
         S/O- LATE HABIBUR RAHMAN CHOUDHURY, R/O- VILL. AND P.O. TANTU-
         788163, P.S. LALA, DIST.- HAILAKANDI, ASSAM

         2: MUSTT. RAHIMA BEGUM CHOUDHURY
          D/O- LATE HABIBUR RAHMAN CHOUDHURY
          R/O- VILL. AND P.O. TANTU-788163
          P.S. LALA
          DIST.- HAILAKANDI
         ASSAM

         3: MUSTT. FATIMA BEGUM CHOUDHURY
          D/O- LATE HABIBUR RAHMAN CHOUDHURY
          R/O- VILL. AND P.O. TANTU-788163
          P.S. LALA
          DIST.- HAILAKANDI
         ASSAM

         4: MUSTT. MUSLIMA BEGUM CHOUDHURY
          D/O- LATE HABIBUR RAHMAN CHOUDHURY
          R/O- VILL. AND P.O. TANTU-788163
          P.S. LALA
          DIST.- HAILAKANDI
         ASSAM

         5: MD. ASROF HUSSAIN CHOUDHURY
          S/O- LATE HABIBUR RAHMAN CHOUDHURY
          R/O- VILL. AND P.O. TANTU-788163
          P.S. LALA
          DIST.- HAILAKANDI
         ASSAM

         6: MD. JAMIL HUSSAIN CHOUDHURY
                                                         Page No.# 2/8

S/O- LATE HABIBUR RAHMAN CHOUDHURY
R/O- VILL. AND P.O. TANTU-788163
P.S. LALA
DIST.- HAILAKANDI
ASSA

VERSUS

MD. ABDUL NUR CHOUDHURY AND 30 ORS
S/O- LATE ARJAD ALI CHOUDHURY, VILL.- BANGALPUR, P.O. TANTU-
788163, P.S. LALA, DIST.- HAILAKANDI, ASSAM

2:MD. ABDUL HAKIM CHOUDHURY
 S/O- LATE ARJAD ALI CHOUDHURY
VILL.- BANGALPUR
 P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
ASSAM

3:ON THE DEATH OF MD. JAMAL UDDIN CHOUDHURY
 HIS LEGAL HEIRS MUSTT. RAHENA BEGUM CHOUDHURY
 W/O- LATE JAMAL UDDIN CHOUDHURY
 VILL. AND P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
. ASSAM

4:MUSTT. MOMOTAJ BEGUM CHOUDHURY
 D/O- LATE JAMAL UDDIN CHOUDHURY
 VILL. AND P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
. ASSAM

5:MD. JAHANGIR ALOM CHOUDHURY
 S/O- LATE JAMAL UDDIN CHOUDHURY
 VILL. AND P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
. ASSAM

6:MD. ALOMGIR ALOM CHOUDHURY
 S/O- LATE JAMAL UDDIN CHOUDHURY
 VILL. AND P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
. ASSAM
                                     Page No.# 3/8


7:MD. MUJAKKIR ALOM CHOUDHURY
 S/O- LATE JAMAL UDDIN CHOUDHURY
 VILL. AND P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
. ASSAM

8:MD. MOYJUL HOQUE CHOUDHURY
 S/O- LATE ARJAD ALI CHOUDHURY
 VILL. AND P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
. ASSAM

9:MD. SIRAJ UDDIN CHOUDHURY
 S/O- LATE ARJAD ALI CHOUDHURY
VILL.- PASCHIMKITTARBOND
 PART-I
 (MONACHERRA GRANT TINIALI)
 P.O. TANTU
 788163
 DIST.- HAILAKANDI
ASSAM

10:MUSTT. MAYARJAN BIBI CHOUDHURY
 D/O- LATE ARJAD ALI CHOUDHURY

 VILL. AND P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
. ASSAM

11:MUSTT. ANGOORJAN BIBI
 D/O- LATE ARJAD ALI CHOUDHURY

 VILL. AND P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
. ASSAM

12:MUSTT. NURJAN BIBI
 D/O- LATE ARJAD ALI CHOUDHURY

 VILL. AND P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
. ASSAM
                                           Page No.# 4/8


13:CHANDAN NUNIA
 S/O- LATE RAMPROSAD NUNIA
VILL.- BANGALPUR
 P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
ASSAM

14:SMTI. CHAMPARANI NUNIA
W/O- LATE MADHAB NUNIA
VILL.- BANGALPUR
 P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
ASSAM

15:MANJU NUNIA
 S/O- LATE MADHAB NUNIA
VILL.- BANGALPUR
 P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
ASSAM

16:SMTI. RAKHI RANI NUNIA
 D/O- LATE MADHAB NUNIA
VILL.- BANGALPUR
 P.O. TANTU-788163
 P.S. LALA
 DIST.- HAILAKANDI
ASSAM

17:BIMALENDU KAR PURKAYASTA
 S/O- LATE KRISHNA KUMAR KAR PURKAYASTA
 R/O- B-1/124 KALYANI
 P.O. KALYANI
 DIST.- NOIDA
WEST BENGAL.

18:RANJANA KAR PURKAYASTA
W/O- LATE ASHAOK BIJOY KAR PURKAYASTA
 1ST LINK ROAD
 GOLLY NO. 10
 SILCHAR TOWN
 P.O. LINK ROAD
 788005
 DIST. CACHAR
                                          Page No.# 5/8

ASSAM

19:ALOK KUMAR KAR PURKAYASTA
 S/O- LATE ASHAOK BIJOY KAR PURKAYASTA
 1ST LINK ROAD
 GOLLY NO. 10
 SILCHAR TOWN
 P.O. LINK ROAD
 788005
 DIST. CACHAR
ASSAM

20:TUSHAR KANTI MAJUMDAR
 S/O- LATE LOHIT MOHAN MAJUMDAR
 R/O- AMBICAPATTY
 SILCHAR TOWN
 P.O. AMBICAPATTY-788004
 DIST. CACHAR
ASSAM

21:ASHIM KAR PURKAYASTA
 S/O- LATE APURBA KAR PURKAYASTA
 R/O- HAILAKANDI TOWN
WARD NO. 2
 P.O. AND DIST. HAILAKANDI
ASSAM

22:ARINDAM KAR PURKAYASTA
 S/O- LATE ARABINDA KAR PURKAYASTA
 R/O- HAILAKANDI TOWN
WARD NO. 2
 P.O. AND DIST. HAILAKANDI
ASSAM

23:ANIRUDHA KAR PURKAYASTA
 S/O- LATE AMIO KAR PURKAYASTA
 R/O- HAILAKANDI TOWN
WARD NO. 2
 P.O. AND DIST. HAILAKANDI
ASSAM

24:SMTI. DEEPSHIKA KAR PURKAYASTA
 D/O- LATE AERUNJUTI KAR PURKAYASTA
 R/O- KATLICHERRA
 P.O. KATLICHERRA
 DIST. HAILAKANDI
ASSAM
                                           Page No.# 6/8

25:BINAYANDRA KAR PURKAYASTA
 S/O- LATE KRISHNA KUMAR KAR PURKAYASTA
 R/O- 1ST LINK ROAD
 LANE NO. 7
 SILCHAR TOWN
 P.O. LINK ROAD
 788005
 DIST. CACHAR
ASSAM

26:BABULAL RAJWAR
 S/O- LATE LOBHA RAJWAR
VILL.- BANGALPUR
 P.O. AND DIST. HAILAKANDI
ASSAM

27:MUSTT. FATARUN NESSA
W/O- KUTUB UDDIN
VILL.- BANGALPUR
 P.O. AND DIST. HAILAKANDI
ASSAM

28:MD. NAJIR UDDIN LASKAR
 S/O- LATE MUJAMIL ALI LASKAR
 R/O- VILL.- DAKSHIN JOSNABAD
 PART-II
 P.O. DAKSHIN JOSNABAD-788030
 DIST.- HAILAKANDI
ASSAM

29:MD. AZIR UDDIN LASKAR
 S/O- LATE MUJAMIL ALI LASKAR
 R/O- VILL.- DAKSHIN JOSNABAD
 PART-II
 P.O. DAKSHIN JOSNABAD-788030
 DIST.- HAILAKANDI
ASSAM

30:MD. JAHIR UDDIN LASKAR
 S/O- LATE MUJAMIL ALI LASKAR
 R/O- VILL.- DAKSHIN JOSNABAD
 PART-II
 P.O. DAKSHIN JOSNABAD-788030
 DIST.- HAILAKANDI
ASSAM

31:MD. KAMAL UDDIN LASKAR
 S/O- LATE MUJAMIL ALI LASKAR
                                                                                 Page No.# 7/8

             R/O- VILL.- DAKSHIN JOSNABAD
             PART-II
             P.O. DAKSHIN JOSNABAD-788030
             DIST.- HAILAKANDI
             ASSA

Advocate for the Petitioner   : MR. N DHAR

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

15.11.2021

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

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

1. Whether the impugned judgment and decree dated 20.11.2018 passed by the learned appellate court ignoring the evidence of PW-1 and documentary evidence i.e. Sale Deed dated 29.01.1962 (Ext. 7) in the case record and thereby rejecting the right, title, interest and claim of the appellants/plaintiffs over the suit land described in the Schedule I(a) of the plaint have resulted in to perversity and failures of justice?

2. Whether the impugned judgment and decree dated 22.11.2018 passed by the learned appellate court below ignoring the evidence of PW-1 and the documentary evidence, i.e. Sale Deed dated 30.07.2007 (Exhibit-10) and Sale Deed dated 01.06.1995 (Ext. 11) and thereby partially decreeing the suit in declaring right, title, interest and claim of the appellants/plaintiffs to the extent of 14 Bighas 7 Kathas 15 Chatak out of the total land measuring 18 Bighas 13 Khatas in Schedule-III of the plaint have resulted into perversity and failures of justice?

3. Whether the impugned judgment and decree dated 20.11.2018 passed by the Page No.# 8/8

learned appellate court below in Title Appeal No. 8 of 2018 ignoring the evidence of PW-11 and the documentary evidence i.e. Ext. 8, Ext. 9, Ext. 10, Ext. 11, Ext. 12, Ext. 13 and Ext. 14 in the case record and thereby affirming the judgment and decree dated 22.12.2017 passed by the learned trial court in Title Suit No. 106/2007 and on the other hand allowing the Title Appeal No. 10 of 2018 and thereby dismissing the judgment and decree dated 22.12.2017 passed by the learned trial Court in the said Title Suit No. 106/2007 which are contrary to each other have resulted into perversity and failures of justice?

The appellants will be at liberty to raise any other substantial questions of law at the time of hearing.

Issue Notice to the respondents.

Appellants shall take steps for service of notice by registered post with A/D and other usual process.

Call for the LCR.

List after 6 (six) weeks.

JUDGE

JUDGE

Comparing Assistant