Gauhati High Court
Page No.# 1/5 vs Sri Amulya Barua @ Sri Amulya ... on 18 November, 2021
Page No.# 1/5
GAHC010195452021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1963/2021
SMTI BINA KALITA AND 2 ORS
W/O LT. LOHIT KALITA, R/O VILL. KENDUGURI, P.O. KENDUGURI, MOUZA
DIPILA, DIST. DARRANG, ASSAM
2: KUSHAL KALITA
S/O LT. LOHIT KALITA
R/O VILL. KENDUGURI
P.O. KENDUGURI
MOUZA DIPILA
DIST. DARRANG
ASSAM
3: INDRA KALITA
S/O LT. DAYARAM KALITA
R/O VILL. KENDUGURI
P.O. KENDUGURI
MOUZA DIPILA
DIST. DARRANG
ASSA
VERSUS
SRI AMULYA BARUA @ SRI AMULYA KALITA AND 4 ORS
S/O LT. GODA KALITA, VILL. KENDUGURI P.O. KENUGURI 784148, DIST.
DARRANG, ASSAM
2:DEVA KALITA
W/O MUNU BARMAN
D/O LT. GODA KALITA
C/O SARBESWAR TERANG
NARENGI PATTHAR KUARI P.O. SATGAON
GHY-781026
DIST. KAMRUP (M) ASSAM
Page No.# 2/5
3:RUHUNI KALITA
W/O LT. GODA KALITA
D/O LT. GODA KALITA
PRESENTLY RESIDING AT VILLAGE BHERUA
P.O. DUNI-784148
DIST. DARRANG
ASSAM
4:PRANATI KALITA
W/O SRI PRASANNA KALITA
D/O LT. GODA KALITA
PRESENTLY RESIDING AT VILL. NAMKHOLA BAHMOLLA
P.O. NAMKHOLA
DIST DARRANG
ASSAM
5:DANDUKA KALITA
W/O HARESHAR KALITA VILL. CHENGAPARA
MOUZA DIPILA
P.O. SIPAJAR
DIST. DARRANG
ASSA
Advocate for the Petitioner : MR. N DHAR
Advocate for the Respondent :
Linked Case : RSA/116/2021
SMTI BINA KALITA AND 2 ORS
W/O LT. LOHIT KALITA
R/O VILL. KENDUGURI
P.O. KENDUGURI
MOUZA DIPILA
DIST. DARRANG
ASSAM
2: KUSHAL KALITA
S/O LT. LOHIT KALITA
R/O VILL. KENDUGURI
P.O. KENDUGURI
MOUZA DIPILA
DIST. DARRANG
Page No.# 3/5
ASSAM
3: INDRA KALITA
S/O LT. DAYARAM KALITA
R/O VILL. KENDUGURI
P.O. KENDUGURI
MOUZA DIPILA
DIST. DARRANG
ASSAM
VERSUS
SRI AMULYA BARUA @ SRI AMULYA KALITA AND 4 ORS
S/O LT. GODA KALITA
VILL. KENDUGURI P.O. KENUGURI 784148
DIST. DARRANG
ASSAM
2:DEVA KALITA
W/O MUNU BARMAN
D/O LT. GODA KALITA
C/O SARBESWAR TERANG
NARENGI PATTHAR KUARI P.O. SATGAON
GHY-781026
DIST. KAMRUP (M) ASSAM
3:RUHUNI KALITA
W/O LT. GODA KALITA
D/O LT. GODA KALITA
PRESENTLY RESIDING AT VILLAGE BHERUA
P.O. DUNI-784148
DIST. DARRANG
ASSAM
4:PRANATI KALITA
W/O SRI PRASANNA KALITA
D/O LT. GODA KALITA
PRESENTLY RESIDING AT VILL. NAMKHOLA BAHMOLLA
P.O. NAMKHOLA
DIST DARRANG
ASSAM
5:DANDUKA KALITA
W/O HARESHAR KALITA VILL. CHENGAPARA
MOUZA DIPILA
P.O. SIPAJAR
DIST. DARRANG
ASSAM
------------
Advocate for : MR. N DHAR
Advocate for : appearing for SRI AMULYA BARUA @ SRI AMULYA KALITA AND
4 ORS
Page No.# 4/5
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 18-11-2021
Heard Mr. N. Dhar, the learned counsel appearing for the appellant.
The appeal is admitted for hearing upon the following substantial question of
law:
1. Whether the impugned judgment and decree passed by the learned
courts below ignoring the evidence of PW1 and the registered Gift deed
dated 05.03.1981, i.e Exhibit-7 vis-à-vis Section 90 of the Evidence Act, have
resulted into perversity and failures of justice?
2. Whether the impugned judgment and decree passed by the learned
courts below ignoring the evidence of P.W.2 and P.W.4 regarding prove of the
Gift deed dated 05.03.1981 i.e Exhibit-7 under section 68 of the Evidence
Act, have resulted into perversity and failures of justice?
3. Whether the impugned judgment and decree passed by the learned
courts below ignoring the evidence of P.W.1 and the documentary evidence
in respect of said suit land i.e Exhibit 2 and 3 in the case records and
thereby declaring the right of the defendants, have resulted into perversity
and failures of justice?
The appellant is at liberty to raise any other substantial question of law at the
time of hearing.
Issue notice to the respondents. The appellant shall take steps for service of
notice upon the respondents by registered posts with AD as well as by other usual
process.
Page No.# 5/5
Call for the LCR.
List the matter after six weeks on a date to be fixed by the Registry.
JUDGE
Comparing Assistant
