4: Smti Pinki Paul vs On The Death Of Sukumar Chandra ...
2021 Latest Caselaw 3134 Gua

                                                                Page No.# 1/3

GAHC010079512021




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

                              Case No : I.A.(Civil)/2028/2021


         ON THE DEATH OF KANU DEB HIS LEGAL HEIRS AND ORS
         REPRESENTING

         1.1: SMTI. SANKARI DEB
         W/O LATE KANU DEB

         1.2: KUNAL DEB
         S/O LATE KANU DEB

         1.3: SMTI. MAMPI DEB
         D/O LATE KANU DEB
         W/O NIHAR RANJAN DEB
         R/O COLLEGE ROAD
         OPPOSITE WATER SUPPLY
         DHARAMNAGAR
         TRIPURA

         1.4: SMTI PINKI PAUL
         D/O LATE KANU DEB
         W/O SHRI RAJU PAUL
         R/O SHANKAR DIGHIR PAR
         SILCHAR

         2: BOLAI DEB @ DIPAK DEB
         S/O LATE KANU DEB

         3: GOPAL DEB
         ALL ARE SONS OF LATE KUMUD CHANDRA DEB AND R/O HOSPITAL ROAD
         SILCHAR TOWN
         PH. BOKARPAR
         P.S.-SILCHAR
         P.O.-SILCHAR
         DIST-CACHAR
                                                            Page No.# 2/3

VERSUS

ON THE DEATH OF SUKUMAR CHANDRA PAUL
HIS LEGAL HEIRS

1.1:SMTI. BINA PAUL
W/O LATE SUKUMAR CHANDRA PAUL
 R/O RADHA MADHAB NAGAR
 SILCHAR TOWN
 P.O.-BARAKPAR
 DIST-CACHAR
ASSAM
 1.2:BIVA PAUL
D/O LATE SUKUMAR CHANDRA PAUL
 R/O RADHA MADHAB NAGAR
 SILCHAR TOWN
 P.O.-BARAKPAR
 DIST-CACHAR
ASSAM
 1.3:BABY PAUL
W/O DIPAK CHANDRA PAUL
 D/O LATE SUKUMAR CHANDRA PAUL
 R/O RADHA MADHAB NAGAR
 SILCHAR TOWN
 P.O.-BARAKPAR
 DIST-CACHAR
ASSAM
 1.4:BISHNU PAUL
S/O LATE SUKUMAR CHANDRA PAUL
 R/O RADHA MADHAB NAGAR
 SILCHAR TOWN
 P.O.-BARAKPAR
 DIST-CACHAR
ASSAM
 1.5:BISWAJIT PAUL
S/O LATE SUKUMAR CHANDRA PAUL
 R/O RADHA MADHAB NAGAR
 SILCHAR TOWN
 P.O.-BARAKPAR
 DIST-CACHAR
ASSAM
 ------------
Advocate for : MR. D MOZUMDER
Advocate for : appearing for ON THE DEATH OF SUKUMAR CHANDRA PAUL
                                                                      Page No.# 3/3



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

Date : 26.11.2021

Heard Mr. S. Biswas, learned counsel appearing for the applicants.

In view of admission of RSA 125/2021, the operation of the judgment and decree dated 25.01.2021 passed by the learned Civil Judge No.2, Cachar, Silchar in Title Appeal No.48/2006 reversing the judgment and decree dated 15.09.2006 passed in Title Suit No.129/1993 by the learned Munsiff No.1, Silchar, Cachar shall remain stayed till disposal of the appeal.

This interlocutory application stands disposed of.

JUDGE

Comparing Assistant