Gauhati High Court
Page No.# 1/8 vs On The Death Of Nizam Uddin ... on 24 November, 2021
Page No.# 1/8
GAHC010114102021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/121/2021
PANCHAM RAY GHATOWAR AND ORS.
S/O LATE NARENDRA RAY GHATOWAR, R/O VILL-MOHANPUR GRANT,
P.O.-MOHANPUR GRANT, P.S.-ALGAPUR, DIST- HAILAKANDI, ASSAM, PIN-
788150
2: NANDA GOPAL RAY
S/O LATE NARENDRA RAY GHATOWAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
3: NARESH RAY GHATOWAR
S/O LATE NARENDRA RAY GHATOWAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
4: SMT. ALOMONI GHATOWAR
D/O LATE NARENDRA RAY GHATOWAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
5: SMT. ASHA MONI GHATOWAR
D/O LATE NARENDRA RAY GHATOWAR
Page No.# 2/8
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
6: SMT. DURGA MONI GHATOWAR
D/O LATE NARENDRA RAY GHATOWAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
7: SMT. LAKHI MONI GHATOWAR
W/O LATE NARENDRA RAY GHATOWAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
8: ON THE DEATH OF ASHWINI RAY GHATOWAR
D/O LATE LATE CHARAN RAY GHATOWAR
HER LEAGL HEIRS
8.1: MANTOSH RAY GHATOWAR
S/O LATE ASHWINI RAY GHATOWAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
8.2: SANTOSH RAY GHATOWAR
S/O LATE ASHWINI RAY GHATOWAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
8.3: BOKUL RAY GHATOWAR
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S/O LATE ASHWINI RAY GHATOWAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-78815
VERSUS
ON THE DEATH OF NIZAM UDDIN BARBHUIYA, HIS LEGAL HEIRS AND
ORS.
REPRESENTING
1.1:MUSTT. GUL NEHAR BEGUM
W/O LATE NIZAM UDDIN BARBHUIYA
R/O VILL-MOHANPUR GRANT
PRAKASH BENU BASTI
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
1.2:MUSTT. SALEYA BEGUM BARBHUIYA
W/O MOTIBUR RAHMAN BARBHUIYA
R/O VILL-MOHANPUR GRANT
PRAKASH BENU BASTI
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
1.3:MUSTT. SALEMA BEGUM BARBHUIYA
D/O LATE NIZAM UDDIN BARBHUIYA
R/O VILL-MOHANPUR GRANT
PRAKASH BENU BASTI
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
1.4:BAHARUL ISLAM BARBHUIYA
S/O LATE NIZAM UDDIN BARBHUIYA
R/O VILL-MOHANPUR GRANT
PRAKASH BENU BASTI
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P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
1.5:MD MOINUL ISLAM BARBHUIYA
S/O LATE NIZAM UDDIN BARBHUIYA
R/O VILL-MOHANPUR GRANT
PRAKASH BENU BASTI
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
1.6:MD SABUL ISLAM BARBHUIYA
S/O LATE NIZAM UDDIN BARBHUIYA
R/O VILL-MOHANPUR GRANT
PRAKASH BENU BASTI
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
2:ON THE DEATH OF SAFAR ALI
HIS LEGAL HEIRS
2.1:MD RAHIM ALI BARBHUIYA
S/O LATE SAFAR ALI BARBHUIYA
R/O VILL-UTTAR MOHANPUR
P.O.-MOHANPUR
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-7887150
2.2:MD NAMOR ALI BARBHUIYA
S/O LATE SAFAR ALI BARBHUIYA
R/O VILL-UTTAR MOHANPUR
P.O.-MOHANPUR
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
2.3:MUSSTT. PARBIN BEGUM BARBHUIYA
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D/O LATE SAFAR ALI BARBHUIYA
R/O VILL-UTTAR MOHANPUR
P.O.-MOHANPUR
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-7887150
2.4:MUSTT. SULTANA BARBHIYAN
D/O LATE SAFAR ALI BARBHUIYA
R/O VILL-UTTAR MOHANPUR
P.O.-MOHANPUR
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-7887150
3:MD ROHIM UDDIN BARBHUIYA
S/O LATE NIZAM UDDIN BARBHUIYA
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
4:MD NAZIM UDDIN
S/O LATE ABDUL BARI BARBHUIYA
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-7887150
5:ON THE DEATH OF MOIN UDDIN
HIS LEGAL HEIRS
5.1:MD MOTIBUR RAHMAN MAZUMDAR
S/O LATE MOIN UDDIN MAZUMDAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
5.2:MD MOHIBUR RAHMAN MAZUMDAR
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S/O LATE MOIN UDDIN MAZUMDAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
5.3:MUSTT. SALEHA BEGUM MAZUMDAR
D/O LATE MOIN UDDIN MAZUMDAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-7887150
5.4:MUSTT. GUL NEHAR MAZUMDAR
D/O LATE MOIN UDDIN MAZUMDAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
5.5:MUSTT. GUL NESAR MAZUMDAR
D/O LATE MOIN UDDIN MAZUMDAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
5.6:MORIOM BIBI
D/O LATE MOIN UDDIN MAZUMDAR
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
6:M/S BURNIE TEA COMPANY
REPRESENTED BY ITS MANAGER
R/O VILL-MOHANPUR GRANT
P.O.-MOHANPUR GRANT
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P.S.-ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN-788150
7:GOVT. OF ASSAM
REPRESENTED BY COLLECTOR/DEPUTY COMMISSIONER
HAILAKANDI
P.O. AND P.S.-HAILAKANDI
ASSAM
PIN-78815
Advocate for the Petitioner : MR. L R MAZUMDER
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
24.11.2021
Heard Mr. L.R. Mazumder, learned counsel appearing for the appellants .
The appeal is admitted for hearing on the following substantial questions of law:
1. Whether plaintiffs having been failed to prove the fact that Exihibit-1 (khatian
dated 10-12-2004), Exihibit-2 (Jamabandi) and Exhibit- 3 (Revenue Payment Receipt
dated 06.04.1971) were produced before the court and every possible efforts were
made to bring those documents to the notice of the learned trial Court prior to the
argument/hearing of the case as per requirement of law which is apparent in the
paragraph 6 and 7 of the judgment of the trial Court, the learned First Appellate
Court is justified in affirming the judgment and decree dated 19-09-2019, passed by
the learned Munsiff No. 1, Hailakandi, in T.S. No. 92/2008?
2. Whether the learned First Appellate Court is justified in affirming the stand of the
court below where the learned trial Court was quite silent about the inadmissibility of
the unregistered sale deed of the defendants and acknowledged theirs title over the
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suit land?
3. Whether the learned First Appellate Court is justified in holding the view that
plaintiffs has no right, title and interest over the suit land?
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
Comparing Assistant
