Gauhati High Court
Smti Jotsna Paul And Anr vs Pear Uddin Mazumder And Ors on 24 November, 2021
Page No.# 1/5
GAHC010087032021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/122/2021
SMTI JOTSNA PAUL AND ANR
W/O SHRI NRIPENDRA PAUL, R/O UTTAR KRISHNAPUR PART-II, P.O.-
UTTAR KRISHNAPUR, PORGONA BARAKPAR, P.S.-SILCHAR, DIST-
CACHAR, ASSAM
VERSUS
PEAR UDDIN MAZUMDER AND ORS
S/O LATE ABDUL REZAK MIA MAZUMDER, R/O MADHURBOND, SILCHAR
TOWN, P.O.-SILCHAR-1, P.S.-SILCHAR, DIST-CACHAR, SILCHAR
2:ON THE DEATH OF ATAUR RAHMAN CHOUDHURY
HIS LEGAL HEIRS
2.1:MUSSTT. FUJLATUNNESSA CHOUDHURY
W/O LATE ATAUR RAHMAN CHOUDHURY
R/O KATHAL ROAD
AMBICAPUR PART-X
PORGAONA
BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
2.2:MD. FAKAR UDDIN CHOUDHURY
R/O KATHAL ROAD
AMBICAPUR PART-X
PORGAONA
BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
Page No.# 2/5
2.3:MUSSTT. SUPTA BEGUM CHOUDHURY
R/O KATHAL ROAD
AMBICAPUR PART-X
PORGAONA
BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
2.4:MUSSTT. ROSE CHOUDHURY
R/O KATHAL ROAD
AMBICAPUR PART-X
PORGAONA
BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
2.5:MUSSTT. GUDDU CHOUDHURY
R/O KATHAL ROAD
AMBICAPUR PART-X PORGAONA
BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
3:ASHIQUE UDDIN LASKAR
S/O LATE ABUBAKKAR MIA LASKAR
R/O UTTAR KRISHNAPUR PART X
P.O.-UTTAR KRISHNAPUR
PARGONA-BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
4:SHYMOL CHAKRABORTY
S/O NOT KNOWN
R/O UTTAR KRISHNAPUR PART-II
P.O.-UTTAR KRISHNAPUR
PARGONA-BARAKPUR
P.S.-SILCHAR
DIST- CACHAR
ASSAM
5:BISHNU MAYAKAMI
S/O NOT KNOWN
R/O UTTAR KRISHNAPUR PART-II
Page No.# 3/5
P.O.-UTTAR KRISHNAPUR
PARGONA-BARAKPUR
P.S.-SILCHAR
DIST- CACHAR
ASSAM
6:RANJIT PAIKHYA
S/O SHRI RAGHUNATH PAIKHYA
R/O UTTAR KRISHNAPUR PART-II
P.O.-UTTAR KRISHNAPUR
PARGONA-BARAKPUR
P.S.-SILCHAR
DIST- CACHAR
ASSA
Advocate for the Petitioner : MR. D MOZUMDER
Advocate for the Respondent :
Linked Case : I.A.(Civil)/2005/2021
SMTI JOTSNA PAUL AND ANR
W/O SHRI NRIPENDRA PAUL
R/O UTTAR KRISHNAPUR PART-II
P.O.-UTTAR KRISHNAPUR
PORGONA BARAKPAR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
VERSUS
PEAR UDDIN AND ORS
S/O LATE ABDUL REZAK MIA MAZUMDER
R/O MADHURBOND
SILCHAR TOWN
P.O.-SILCHAR-1
P.S.-SILCHAR
DIST-CACHAR
SILCHAR
2:ON THE DEATH OF ATAUR RAHMAN CHOUDHURY
Page No.# 4/5
HIS LEGAL HEIRS
2.1:MUSSTT. FUJLATUNNESSA CHOUDHURY
W/O LATE ATAUR RAHMAN CHOUDHURY
R/O KATHAL ROAD
AMBICAPUR PART-X
PORGAONA
BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
2.2:MD. FAKAR UDDIN CHOUDHURY
R/O KATHAL ROAD
AMBICAPUR PART-X
PORGAONA
BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
2.3:MUSSTT. SUPTA BEGUM CHOUDHURY
R/O KATHAL ROAD
AMBICAPUR PART-X
PORGAONA
BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
2.4:MUSSTT. ROSE CHOUDHURY
R/O KATHAL ROAD
AMBICAPUR PART-X
PORGAONA
BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
2.5:MUSSTT. GUDDU CHOUDHURY
R/O KATHAL ROAD
AMBICAPUR PART-X PORGAONA
BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
3:ASHIQUE UDDIN LASKAR
S/O LATE ABUBAKKAR MIA LASKAR
R/O UTTAR KRISHNAPUR PART X
P.O.-UTTAR KRISHNAPUR
PARGONA-BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
Page No.# 5/5
ASSAM
------------
Advocate for : MR. D MOZUMDER
Advocate for : appearing for PEAR UDDIN AND ORS
BEFORE
HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
24.11.2021
Heard the learned counsel Mr. S. Biswas, appearing for the appellants.
The appeal is admitted for hearing on the following substantial question of law:
1. Whether the findings of the learned Court below on issue No. 3 and 4 based on
the doctrine of lis pendens as envisaged in Section 52 of the Transfer of Property Act, 1882 is
justified?
2. Whether findings on issue No. 5 regarding legality of the judgment and decree
passed in T.S. No. 443/2006 is perverse for non-consideration of the pleadings and the
evidence available on record?
The appellant will be at liberty to raise any other substantial questions of law at the
time of hearing.
Issue notice to the respondents.
The appellant is directed to take steps for service of notice upon the respondents by
registered post with A/D and also by usual process.
List this matter after 6(six) weeks.
JUDGE
Comparing Assistant
