Page No.# 1/ vs Md Abdul Rekib And 66 Ors
2021 Latest Caselaw 3124 Gua

                                                             Page No.# 1/10

GAHC010144642021




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

                           Case No. : RSA/126/2021

         MD EKLAS UDDIN BARBHUIYA AND ANR.
         S/O LATE MAKADDAS ALI BARBHUIYA, R/O VILL-NATHANPUR, PARGANA
         AND P.O.-KALAIN, P.S.-KATIGORAH, DIST-CACHAR, ASSAM

         2: MD ABDUL SUKKUR BARBHUIYA
          S/O LATE MAKMOD ALI BARBHUIYA
          R/O VILL- NATHANPUR
          PARGANA AND P.O.-KALAIN
          P.S.-KATIGORAH
          DIST- CACHAR
         ASSA

         VERSUS

         MD ABDUL REKIB AND 66 ORS.
         (NG)

         2:MD MUHIBUR RAHMAN
          (NG)

         3:MD ATAUR RAHMAN
          (NG)

         4:MD TERAB UDDIN
          S/O LATE TARMUJ ALI

         5:MUBEJAN BIBI
         W/O LATE TARMUJ ALI

         6:MD ABDUL RASHID BARBHUIYA
          S/O LATE MAKMOD ALI BARBHUIYA

         7:MD ABDUR RAHMAN BARBHUIYA
          S/O LATE MAKMOD ALI BARBHUIYA
                                                        Page No.# 2/10


8:MOIRONG BIBI
 D/O LATE MAKMOD ALI BARBHUIYA

9:SAMSUL HOQUE
 S/O LATE ABDUR RAHMAN AND LATE NURUN NESSA
 R/O VILL-NATHANPUR
 PARGANA
AND P.O.-KALAIN
 P.S.-KATIGORAH
 DIST-CACHAR
ASSAM

10:ABDUR NOOR BARBHUIYA
 S/O LATE JOWAID ALI BARBHUIYA AND LATE ALEKJAN BIBI

11:KAPIL UDDIN BARBHUIYA
 S/O LATE ABDUL SUKKUR BARBHUIYA

12:SALIMA KHATUN BARBHUIYA
 D/O LATE JOWAID ALI BARBHUIYA AND LATE ALEKJAN BIBI
VILL-NATHANPUR
 PARGANA AND P.O.-KALAIN
 P.S.-KATIGORAH
 DIST-CACHAR
ASSAM
 PIN-788805

13:HALIMA KHATUN BARBHUIYA
 D/O LATE JOWAID ALI BARBHUIYA AND LATE ALEKJAN BIBI
VILL-NATHANPUR
 PARGANA AND P.O.-KALAIN
 P.S.-KATIGORAH
 DIST-CACHAR
ASSAM
 PIN-788805

14:HASINA KHATUN BARBHUIYA
 D/O LATE JOWAID ALI BARBHUIYA AND LATE ALEKJAN BIBI
VILL-NATHANPUR
 PARGANA AND P.O.-KALAIN
 P.S.-KATIGORAH
 DIST-CACHAR
ASSAM
 PIN-788805

15:HABIBUR RAHMAN BARBHUIYA
 S/O LATE SIKANDAR ALI BARBHUIYA
                                                     Page No.# 3/10


16:ON THE DEATH OF ALA UDDIN BARBHUIYA
 HIS LEGAL HEIRS

16.1:RENU BEGUM
W/O LATE ALA UDDIN BARBHUIYA

16.2:ANOWAR HUSSAIN
 S/O LATE ALA UDDIN BARBHUIYA

16.3:DILUR HUSSAIN
 S/O LATE ALA UDDIN BARBHUIYA

16.4:RAJIB HUSSAIN (MINOR)
 S/O LATE ALA UDDIN BARBHUIYA (REPRESENTED BY RESPONDENT NO.
16.1)

16.5:RAJINA BEGUM (MINOR)
 D/O LATE ALA UDDIN BARBHUIYA (REPRESENTED BY RESPONDENT NO.
16.1)

16.6:AFJAL HUSSAIN (MINOR)
 S/O LATE ALA UDDIN BARBHUIYA (REPRESENTED BY RESPONDENT NO.
16.1)

16.7:MOIDUL HUSSAIN (MINOR)
 S/O LATE ALA UDDIN BARBHUIYA (REPRESENTED BY RESPONDENT NO.
16.1)

16.8:MAKBUL HUSSAIN (MINOR)
 S/O LATE ALA UDDIN BARBHUIYA (REPRESENTED BY RESPONDENT NO.
16.1)

17:RAHIM UDDIN BARBHUIYA
 (NG)

18:SAHIB UDDIN BARBHUIYA
 S/O LATE SARAFAT ALI

19:ALTAFUN NESSA
 (NG)

20:HAJIRA BIBI
 D/O LATE SARAFAT ALI OF VILL- NATHANPUR
 PARGANA AND P.O.-KALAIN
 P.S.-KATIGORAH
 DIST- CACHAR
ASSAM
                                                        Page No.# 4/10


21:FAIZUL HOQUE
 S/O LATE MONTAZ ALI AND LATE GULABI BIBI OF VILL- BAIRABPUR
PART-VI
 P.O. AND PARGANA-KALAIN
 P.S.-KATIGORAH
 DIST-CACHAR
ASSAM
 PIN-788805

22:AFTAB UDDIN
 S/O LATE MONTEZ ALI AND LATE GULABI BIBI

23:ABDUL REJAK
 S/O LATE MONTAZ ALI AND LATE GULABI BIBI

24:FAIYAZ ALI
 S/O LATE MONTAZ ALI AND LATE GULABI BIBI

25:ABDUL MATIN BARBHUIYA
 S/O LATE MOZAID ALI AND NEPHEW AKMAL ALI

26:JOFURUN NESSA @ SAMURUN NESSA
 D/O LATE MOZAID ALI
W/O LATE AJIJUR RAHMAN @ KUTUS ALI OF VILL- NATHANPUR
 PARGANA AND P.O.-KALAIN
 P.S.-KATIGORAH
 DIST- CACHAR
ASSAM

27:LEBURUN NESSA
 D/O LATE MOZAID ALI
W/O LATE SIRAJ ISLAM
VIIL- BOROITOLI
 PARGANA AND P.O.- KALAIN
 P.S.-KATOGORAH
 DIST- CACHAR
ASSAM

28:ALFATUN NESSA
 D/O LATE MAKADDAS ALI
W/O LATE ASADDAR ALI
VILL AND P.O.-BANGARPAR
 PARGANA-BIKRAMPUR

29:SEPTARA BEGUM
 (NG)
                                                   Page No.# 5/10

30:ASOI BIBI
 D/O LATE MAKADDAS ALI OF NATHANPUR

31:FARIZ UDDIN
 S/O LATE AMIR ALI OF VILL-NATHANPUR
APRGANA AND P.O.-KALAIN
 P.S.-KATIGORAH
 DIST-CACHAR
ASSAM
 PIN-788805

32:RAYNA BEGUM
 D/O LATE AMIR ALI OF VILL-NATHANPUR
APRGANA AND P.O.-KALAIN
 P.S.-KATIGORAH
 DIST-CACHAR
ASSAM
 PIN-788805

33:TABARAK ALI @ SUNAFOR ALI
 S/O LATE ABDUL SUKKUR

34:RAMIZ UDDIN
 S/O LATE ABDUL SUKKUR

35:HUNAIN UDDIN
 S/O LATE ABDUL SUKKUR

36:BASUK UDDIN
 S/O LATE ABDUL SUKKUR

37:KALA MIA
 S/O LATE ABDUL SUKKUR

38:HASON MIA
 S/O LATE ABDUL SUKKUR (S/O LATE FATIR ALI)

39:AKRAM ALI
 S/O LATE AMIR ALI AND BROTHER OF LATE ASAB ALI

40:ARPAN ALI
 S/O LATE AMIR ALI AND BROTHER OF LATE ASAB ALI

41:TURPAN ALI
 S/O LATE AMIR ALI AND BROTHER OF LATE ASAB ALI

42:FURKAN ALI
 S/O LATE AMIR ALI AND BROTHER OF LATE ASAB ALI
                                                   Page No.# 6/10


43:BURHAN ALI
 S/O LATE AMIR ALI AND BROTHER OF LATE ASAB ALI

44:YASIN ALI
 S/O LATE YAKUB ALI AND SAYBAN BIBI

45:NAZIM UDDIN
 (NG)

46:SAFIQUE UDDIN
 (NG)

47:TAZIM UDDIN
 S/O LATE ABDUL NOOR

48:KABIR HUSSAIN
 S/O LATE HASIB ALI

49:HUSSAIN ALI
 S/O LATE HASIB ALI

50:FULBANU BIBI
 (NG)

51:NURJAHAN BIBI @ NURBAN BEGUM
 D/O LATE TARMUJ ALI

52:JARDARUN NESSA
 D/O LATE KALAMDHAR ALI

53:SAMSUL HOQUE
 S/O LATE ABDUL JALIL

54:HARIS UDDIN
 S/O LATE ABDUL JALIL

55:AIYRUN NESSA
W/O ABDUL REJAK

56:RAJU MIA
 S/O LATE BABUL REJAK

57:MOHIN UDDIN
 S/O LATE BABUL REJAK

58:ABDUL ROUF
 S/O LATE AMIR ALI
                                     Page No.# 7/10


59:ABDUL HAFIZ
 S/O LATE AMIR ALI
ALL ARE R/O VILL- NATHANPUR
 PARGANA AND P.O.-KALAIN
 P.S.-KATIGORAH
 DIST- CACHAR
ASSAM
 PIN-788805

60:ABDUL LATIF LASKAR
 S/O LATE SARAFAT ALI LASKAR

61:HUSSAIN AHMED
 S/O LATE LUKMAN ALI

62:SULTAN AHMED
 S/O LATE LUKMAN ALI

63:TABARAK AHMED
 S/O LATE LUKMAN ALI

64:PIYARUN NESSA
W/O LATE LUKMAN ALI

65:ABDUL MOTLIB
 S/O LATE MODORIS ALI

66:ABDUL REJAK
 S/O LATE MODORIS ALI

66.1:ON THE DEATH OF ABDUL KUDDUS
 S/O LATE TABARAK ALI
 HIS LEGAL HEIRS

66.2:JAINAB BIBI
W/O LATE ABDUL KUDDUS

66.3:SHAIBUN BIBI
W/O LATE ABDUL KUDDUS

66.4:MOIN UDDIN
 (NG)

66.5:ALIM UDDIN
 (NG)

66.6:SALIM UDDIN
                                                                        Page No.# 8/10

              (MINOR) REPRESENTED BY SHAIBUN BIBI

             66.7:PATARUN NESSA
              (NG)

             66.8:LAILA BEGUM
              (NG)

             66.9:JAHANARA BEGUM
              (NG)

             66.10:MAMTA BEGUM
              (NG)

             66.11:SAMSHIA BEGUM
              (NG)

             66.12:SABJIA BEGUM
              (MINOR) REPRESENTED BY SHAIBUN BIBI

             66.13:WAHIDA BEGUM
              (MINOR) REPRESENTED BY SHAIBUN BIBI
             ALL ARE R/O VILL- NATHANPUR
              PARGANA AND P.O.-KALAIN
              P.S.-KATIGORAH
              DIST- CACHAR
             ASSAM
              PIN-78880

Advocate for the Petitioner   : MR. S BANIK

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 26.11.2021

Heard Mr. S. Banik, learned counsel appearing for the appellants.

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

Page No.# 9/10

1. Whether, as pleaded by the plaintiff the cause of action having

arisen since 1st week of March, 2006, the date of illegal threatening by the principal defendants and on all subsequent dates could have been concluded by the learned Courts below in affirmative without any issue so framed under Order XIV of the Code of Civil Procedure, 1908 or any point for determination having been recorded under Order XLI Rule 31(a) of the Code of Civil Procedure, 1908 in this regard, respectively, by the learned trial Court and learned first appellate Court, the judgment and decree dated 19.10.2015 passed by the learned trial Court in T.S. No.184/2006 are liable to be set aside and quashed?

2. Whether no issue having been framed by the learned trial Court as to the legal consequence of the registered sale deeds so assailed (as described in Schedule 3 and 4 of the plaint in T.S. No.184/2006) in context with the place of registration and the learned first appellate Court also having failed to appreciate this core aspect of the matter, the judgment and decree dated 19.10.2015 passed by the learned trial Court in T.S. No.184/2006 are liable to be set aside and quashed?

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

Issue notice to the respondents.

The appellant shall take steps for service of notice on the respondents by registered post with A/D and other usual process.

Call for the LCR.

Page No.# 10/10

List after 6 (six) weeks on a date to be fixed by the Registry.

It is directed that within 6 (six) weeks, the appellants shall file an application under Order XLI Rule 5 CPC for staying the operation of the impugned order.

JUDGE

Comparing Assistant