Page No.# 1/2 vs Labanya Das And 3 Ors
2022 Latest Caselaw 3325 Gua

                                                         Page No.# 1/2

GAHC010168532022




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

                          Case No. : RSA/133/2022

         ANIL CHANDRA DAS @ ANIL DAS AND ANR .
         S/O LATE BRAJARAM KALITA @ DAS,
         VILL.- DANGARKUCHI, MOUZA- GHILAZARI,
         DIST.- BARPETA, ASSAM.

         2: CHAKRA CHANDRA DAS
          S/O LATE BRAJARAM KALITA @ DAS
         VILL.- DANGARKUCHI
          MOUZA- GHILAZARI
          DIST.- BARPETA
         ASSAM

         VERSUS

         LABANYA DAS AND 3 ORS
         S/O LATE HARE KRISHNA DAS,
         VILL. DANGARKUCHI, MOUZA- GHILAZARI,
         DIST.- BARPETA, ASSAM, PIN-

         2:RAJU DAS
          S/O LATE HARE KRISHNA DAS
         VILL. DANGARKUCHI
          MOUZA- GHILAZARI
          DIST.- BARPETA
         ASSAM
          PIN-

         3:DHRUBAJYOTI DAS
          S/O LATE HARE KRISHNA DAS
         VILL. DANGARKUCHI
          MOUZA- GHILAZARI
          DIST.- BARPETA
         ASSAM
          PIN-
                                                                          Page No.# 2/2

            4:PRANJAL DAS (MINOR)
             REP. BY HIS MOTHER SMTI. LABANYA DAS
             S/O LATE HARE KRISHNA DAS
            VILL. DANGARKUCHI
             MOUZA- GHILAZARI
             DIST.- BARPETA
            ASSAM
             PIN

Advocate for the Petitioner   : DR. B AHMED

Advocate for the Respondent :

                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

Date : 31.08.2022

Heard Mr. N Haque, learned counsel for the appellant.

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

"Whether the judgment passed by the learned First Appellate

Court thereby dismissing the suit of the plaintiff on the basis of Exhibit-Ka (unregistered deed of sale) dated 04.06.1975 is in accordance with Section 54 of the Transfer of Property Act as well as Section 17 of the Registration Act, 1908?"

Call for the LCR. Issue notice, returnable by 4 (four) weeks.

Steps by Registered Post with A/D as well as through usual process within 3 (three) days.

JUDGE

Comparing Assistant