Page No.# 1/5 vs Madhusudan Hira And 10 Ors
2021 Latest Caselaw 3172 Gua

                                                               Page No.# 1/5

GAHC010126972020




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

                        Case No. : I.A.(Civil)/1542/2020

         ON THE DEATH OF PRAMUD RANJAN SARKAR, HIS LEGAL HEIRS SMTI
         BANDANA SARKAR AND 4 ORS
         D/O- LATE PRAMUD RANJAN SARKAR, R/O- VILL.- GARAKHARI, DAKHIN
         DHARAMTUL, MOUZA- UTTARKHULA, P.O. DHARAMTUL, P.S. JAGIROAD,
         DIST.- MORIGAON, ASSAM, PIN- 782412.

         2: JAY KUMAR SARKAR
          S/O- LATE NAGARBASI SARKAR
          R/O- VILL.- GARAKHARI
          DAKHIN DHARAMTUL
          MOUZA- UTTARKHULA
          P.O. DHARAMTUL
          P.S. JAGIROAD
          DIST.- MORIGAON
         ASSAM
          PIN- 782412.

         3: ANIL SARKAR
          S/O- LATE SUBUDH CHANDRA SARKAR
          R/O- VILL.- GARAKHARI
          DAKHIN DHARAMTUL
          MOUZA- UTTARKHULA
          P.O. DHARAMTUL
          P.S. JAGIROAD
          DIST.- MORIGAON
         ASSAM
          PIN- 782412.

         4: PRAMUD CHANDRA SARKAR @ PROBUDH SARKAR
          S/O- LATE SUBUDH CHANDRA SARKAR
          R/O- VILL.- GARAKHARI
          DAKHIN DHARAMTUL
          MOUZA- UTTARKHULA
          P.O. DHARAMTUL
                                                        Page No.# 2/5

P.S. JAGIROAD
DIST.- MORIGAON
ASSAM
PIN- 782412.

5: SUBARNA SARKAR
 S/O- LATE SUKUMAR SARKAR
 R/O- VILL.- GARAKHARI
 DAKHIN DHARAMTUL
 MOUZA- UTTARKHULA
 P.O. DHARAMTUL
 P.S. JAGIROAD
 DIST.- MORIGAON
ASSAM
 PIN- 782412

VERSUS

MADHUSUDAN HIRA AND 10 ORS.
S/O- LATE MURARI HIRA, R/O- VILL.- PUB- DHARAMTUL, MOUZA-
UTTARKHULA, P.O. AND P.S. DHARAMTUL, DIST.- MORIGAON, ASSAM,
PIN- 782412.

2:NILA DHARJA HIRA
 S/O- LATE MURARI HIRA
 R/O- VILL.- PUB- DHARAMTUL
 MOUZA- UTTARKHULA
 P.O. AND P.S. DHARAMTUL
 DIST.- MORIGAON
ASSAM
 PIN- 782412.

3:ON THE DEATH OF HOMESWAR BAYAN
 HIS LEGAL HEIRS KATIDOI BAYAN @ DANGAR MAINA BAYAN
 S/O- LATE HOMESWAR BAYAN
 R/O- VILL.- PUB- DHARAMTUL
 MOUZA- UTTARKHULA
 P.O. AND P.S. DHARAMTUL
 DIST.- MORIGAON
ASSAM
 PIN- 782412.

4:LAKSHYADHAR BAYAN
 S/O- LATE HOMESWAR BAYAN
 R/O- VILL.- PUB- DHARAMTUL
 MOUZA- UTTARKHULA
 P.O. AND P.S. DHARAMTUL
 DIST.- MORIGAON
                                    Page No.# 3/5

ASSAM
PIN- 782412.

5:MAINAJAN BAYAN
 D/O- LATE HOMESWAR BAYAN
 R/O- VILL.- PUB- DHARAMTUL
 MOUZA- UTTARKHULA
 P.O. AND P.S. DHARAMTUL
 DIST.- MORIGAON
ASSAM
 PIN- 782412.

6:ELA BAYAN
 D/O- LATE HOMESWAR BAYAN
 R/O- VILL.- PUB- DHARAMTUL
 MOUZA- UTTARKHULA
 P.O. AND P.S. DHARAMTUL
 DIST.- MORIGAON
ASSAM
 PIN- 782412.

7:SMTI. MANGALI SARKAR
 D/O- LATE SUBUDH CHANDRA SARKAR
 R/O- VILL.- GARAKHARI
 DAKHIN DHARAMTUL
 MOUZA-UTTARKHULA
 P.O. DHARAMTUL
 P.S. JAGIROAD
 DIST.- MORIGAON
ASSAM
 PIN- 782412.

8:SUMANTA SARKAR
 S/O- LATE SUKUMAR SARKAR
 R/O- VILL.- SAKHINI
 P.O. DURUNG
 P.S. KHETRI
 DIST.- KAMRUP(M)
ASSAM
 PIN- 782403.

9:SMTI. GEETA SARKAR
W/O- SHRI UPENDRA SARKAR

10:SMTI. LALITA RAI
W/O- SHRI DENISH RAI

11:SMTI. VISHAKHA SARKAR
                                                                                   Page No.# 4/5

             W/O- SRI MANOJ BISWAS
             BOTH ARE RESIDENTS OF VILL.- GORANGO PAR
             P.O. LAUPANI
             P.S. KACHUA
             DIST.- HOJAI
             ASSAM
             PIN- 782425

Advocate for the Petitioner     : MR. T ISLAM

Advocate for the Respondent : MR. R ALI (R-1,2)




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                            ORDER

Date : 29-11-2021

Heard Mr. T Islam, the learned counsel for the applicant. Also heard Mr. R Ali, the learned counsel appearing on behalf of the respondents no. 1 and 2. None appears for the other proforma respondents.

2. As it is an appeal against the judgment and decree obtained from the first Appellate Court by the respondents no. 1 and 2 there, the presence of the proforma respondents are not relevant for the purpose of adjudication of the instant application.

3. This is an application under Section 5 of the Limitation Act for condoning the delay of 90 (ninety) days in preferring the regular second appeal against the judgment and decree dated 06.04.2019 passed in Title Appeal No. 02/2017 whereby the delay had occurred in preferring the appeal. The applicant in the said application has submitted that the delay has occasioned due to the circumstances beyond the control of the applicant and in that regard in paragraphs 8 to 15 had given a detailed explanation as to why the delay had occurred.

4. After perusal of the said, it is found that there is sufficient cause for condoning the delay of 90 (ninety) days. Accordingly, the said delay is being condoned.

5. I.A. stands disposed of.

6. In view of the allowing the application for condonation of delay, the Registry is directed Page No.# 5/5

to register the regular second appeal and list it before the Court after two weeks.

7. Mr. T Islam, learned counsel undertakes to serve copies of the appeal memo along with any other applications filed upon the counsel appearing for the respondents no. 1 & 2.

JUDGE

Comparing Assistant