Gauhati High Court
8: Ful Nehar Begum vs On The Death Of Rakesh Chandra Dey ... on 27 October, 2021
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GAHC010055722021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/76/2021
ON THE DEATH OF AHMED ALI MAZUMDER HIS LEGAL HEIRS AND ORS.
REPRESENTING
1.1: MUKLISHA KHATUN
W/O LT. AHMED ALI MAZUMDER
R/O VILL-TARAPUR PART-VI
P.S.-SILCHAR
DIST-CACHAR
ASSAM
1.2: KHAIR UDDIN MAZUMDER
S/O LT. AHMED ALI MAZUMDER
R/O VILL-TARAPUR PART-VI
P.S.-SILCHAR
DIST-CACHAR
ASSAM
1.3: NASIR UDDIN MAZUMDER
S/O LT. AHMED ALI MAZUMDER
R/O VILL-TARAPUR PART-VI
P.S.-SILCHAR
DIST-CACHAR
ASSAM
1.4: JASHIM UDDIN MAZUMDER
S/O LT. AHMED ALI MAZUMDER
R/O VILL-TARAPUR PART-VI
P.S.-SILCHAR
DIST-CACHAR
ASSAM
1.5: UMETUN NESSA
W/O FAIJUR RAHMAN BARLASKAR
R/O VILL-TARAPUR PART-VI
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P.S.-SILCHAR
DIST-CACHAR
ASSAM
1.6: SARIFA BEGUM
W/O ARMUJ ALI LASKAR
R/O VILL-TARAPUR PART-VI
P.S.-SILCHAR
DIST-CACHAR
ASSAM
1.7: GUL NEHAR BEGUM @ MOTOR BANU
W/O ABDUL WAHID BARLASKAR
R/O VILL-TARAPUR PART-VI
P.S.-SILCHAR
DIST-CACHAR
ASSAM
1.8: FUL NEHAR BEGUM
D/O LT. AHMED ALI MAZUMDER
R/O VILL-TARAPUR PART-VI
P.S.-SILCHAR
DIST-CACHAR
ASSAM
2: ON THE DEATH OF ABDUL BARI MAZUMDER
HIS LEGAL HEIRS
2.1: MOYUR UDDIN MAJUMDER
S/O LATE ABDUL BARI MAZUMDER
R/O VILL-TARAPUR PART-VI
P.S.-SILCHAR
DIST-CACHAR
ASSAM
2.2: MUSLIM UDDIN MAZUMDER
S/O LT. ABDUL BARI MAZUMDER
R/O VILL-TARAPUR PART-VI
P.S.-SILCHAR
DIST-CACHAR
ASSAM
2.3: SITARA BEGUM MAZUMDER
W/O BAKTIAR UDDIN MAZUMDER
R/O VILL-TARAPUR PART-VI
P.S.-SILCHAR
DIST-CACHAR
ASSA
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VERSUS
ON THE DEATH OF RAKESH CHANDRA DEY HIS LEGAL HEIRS AND ORS.
REPRESENTING
1.1:RAKHAL RANJAN DEY
S/O LT. RAKESH CHANDRA DEY
R/O VIVEKANANDA ROAD
SILCHAR
P.S.-BARAKPUR
DIST-CACHAR
ASSAM
PIN-788007
1.2:SMTI REKHASHREE DEY
W/O AMULYA CHANDRA DEY
R/O VIVEKANANDA ROAD
SILCHAR
P.S.-BARAKPUR
DIST-CACHAR
ASSAM
PIN-788007
1.3:SMTI. RATNA DHAR
W/O AMULYA DHAR
R/O GOBARDHANPARA
GUWAHATI
DIST-KAMRUP(M)
1.4:SMTI. RUPASHREE DY
W/O AMAR DEY
R/O GONGAPARA
RONGPUR PART-IV
PARGANA BARAKPAR
DIST-CACHAR
ASSAM
1.5:RAKHI DUTTA
W/O SAMBHU DUTTA
R/O SALGANGA
PARGANA
UDHARBOND
DIST-CACHAR
ASSAM
PIN-788031
2:ON THE DEATH OF ANNANDA MOHAN DEY
Page No.# 4/6
HIS LEGAL HEIRS
2.1:KHELA RANI DEY
W/O LT. ANNANDA MOHAN DEY
R/O SANTIPARA
RONGPUR PART-IV
PARGANA BARAKPUR
DIST-CACHAR
PIN-788009
2.2:AJOY DEY
S/O LT. ANNANDA MOHAN DEY
R/O SANTIPARA
RONGPUR PART-IV
PARGANA BARAKPUR
DIST-CACHAR
PIN-788009
3:ON THE DEATH OF NIRESH CHANDRA DEY
HIS LEGAL HEIRS
3.1:SMTI. MIRA DEY
W/O LT. NIRESH CHANDRA DEY
R/O SANTIPARA
RONGPUR PART-IV
PARGANA
BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788009
3.2:NILANJAN DEY
S/O LT. NIRESH CHANDRA DEY
R/O SANTIPARA
RONGPUR PART-IV
PARGANA
BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788009
3.3:DIPANJAN DEY
S/O LT. NIRESH CHANDRA DEY
R/O SANTIPARA
RONGPUR PART-IV
PARGANA
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BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-788009
3.4:SMTI. NIRA DEY
D/O LT. NIRESH CHANDRA DEY
R/O SANTIPARA
RONGPUR PART-IV
PARGANA
BARAKPUR
P.S.-SILCHAR
DIST-CACHAR
ASSAM
PIN-78800
Advocate for the Petitioner : MR. L R MAZUMDER
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
27.10.2021
Heard Mr. L R Mazumder, learned counsel appearing for the appellant.
The appeal is admitted for hearing upon the following two substantial questions of law:
1. Whether the finding of the appellate court was perversed to the extent that suit
land is an alluvial land in absence of such pleading in para 5 of the plaint and thereby
reversing the judgment and decree passed by the Ld, trial Court, appellate Court
travelled beyond pleading?
2. Whether the finding of the first Appellate Court was perversed to the extent that
defendants were in possession of the suit land from the beginnings, as they failed to
prove their possession of the suit land on the basis of exchange of land with the
plaintiff learned appellate Court was justified in reversing the judgment and decree
passed by the learned trial Court?
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The appellants shall 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 upon the respondents by registered
post with A/D and other usual process.
Call for the LCR.
List after 6 (six) weeks.
JUDGE
Comparing Assistant
