Page No.# 1/5 vs Somra Munda And Ors
2022 Latest Caselaw 5004 Gua

                                                         Page No.# 1/5

GAHC010246352022




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

                            Case No. : RSA/189/2022

         MD. ABDUL BASER AND ANR.
         S/O SIRAJUL,
         R/O SATIPUKHURI,
         MOUZA- BARSOLA,
         P.O.- BARSOLA,
         P.S.- DHEKIAJULI,
         DIST.- SONITPUR, ASSAM.

         2: MD. JAKIR HUSSAIN
          S/O ABDUL BASER

         R/O SATIPUKHURI

         MOUZA- BARSOLA

         P.O.- BARSOLA

         P.S.- DHEKIAJULI

         DIST.- SONITPUR
         ASSAM

         VERSUS

         SOMRA MUNDA AND ORS.
         S/O LATE GOBAI MUNDA,
         PERMANENT RESIDENTS OF SATIPUKHURI,
         MOUZA- BARSOLA,
         P.O.- BARSOLA,
         P.S.- DHEKIAJULI,
         DIST.- SONITPUR, ASSAM, PIN-

         2:JOHAN MUNDA
          S/O LATE GOBAI MUNDA
                                      Page No.# 2/5


PERMANENT RESIDENTS OF SATIPUKHURI

MOUZA- BARSOLA

P.O.- BARSOLA

P.S.- DHEKIAJULI

DIST.- SONITPUR
ASSAM
PIN-

3:KINOO MUNDA
 S/O LATE GOBAI MUNDA

PERMANENT RESIDENTS OF SATIPUKHURI

MOUZA- BARSOLA

P.O.- BARSOLA

P.S.- DHEKIAJULI

DIST.- SONITPUR
ASSAM
PIN-

4.1:GHARAT MUNDA
W/O DANEL MUNDA

R/O NAITALI KUHIMARI

P.O.- NALTALI

DIST.- NAGAON
ASSAM
PIN-

4.2:RASHMI MUNDA
 MINOR
 REPRESENTED BY LEGAL GUARDIAN
 RESPONDENT NO. 1

D/O DANEL MUNDA

R/O NAITALI KUHIMARI
                                  Page No.# 3/5

P.O.- NALTALI

DIST.- NAGAON
ASSAM
PIN-

4.3:MASTER BITAM MUNDA
 MINOR
 REPRESENTED BY LEGAL GUARDIAN
 RESPONDENT NO. 1

S/O DANEL MUNDA

R/O NAITALI KUHIMARI

P.O.- NALTALI

DIST.- NAGAON
ASSAM
PIN-

5:ILIYAS MUNDA
 S/O LATE ANU MUNDA

R/O SATIPUKHURI

MOUZA- BARSOLA

P.O.- BARSOLA

P.S.- DHEKIAJULI

DIST.- SONITPUR
ASSAM
PIN-

6:AMRUSH MUNDA
 S/O LATE ANU MUNDA

R/O SATIPUKHURI

MOUZA- BARSOLA

P.O.- BARSOLA

P.S.- DHEKIAJULI

DIST.- SONITPUR
                                                                             Page No.# 4/5

             ASSAM
             PIN-

             7:RAKESH MUNDA
              S/O LATE ANU MUNDA

             R/O SATIPUKHURI

             MOUZA- BARSOLA

             P.O.- BARSOLA

             P.S.- DHEKIAJULI

             DIST.- SONITPUR
             ASSAM
             PIN

Advocate for the Petitioner   : MR. Z HAMMAD

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date:16.12.2022

Heard Mr. Z Hammad, learned counsel for the appellants.

By this appeal under Section 100 of the CPC, the appellants have prayed for setting aside and quashing of the Judgment and decree dated 08.09.2022 passed by the learned Civil Judge, Sonitpur, Tezpur in Title Appeal No. 12/2019 reversing the Judgment and decree dated 18.02.2019 passed by the learned Munsiff No.1, Sonitpur, Tezpur in Title Suit No. 92/2014.

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

(i) Whether the Ext. 2 (Jamabandi) and Ext. 3 (Mutation Certificate) which are revenue records, will confer any title to the Page No.# 5/5

plaintiffs/Respondents over the suit land whereas the title of the defendants have been denied by the impunged Judgment over the suit land relying on the same revenue records i.e. Ext.-Ka/

(ii) Whether the right, title and interest can be declared in favour of plaintiffs/Respondents over the suit land on the grant that the defendants/ appellants failed to prove their title by purchase of the suit land whereas the burden lies upon the plaintiffs/ Respondents to prove their own case by their substantive evidence?

(iii) Whether the photocopy of the Patta (Ext.-1) in respect of the suit land is admissible in evidence without comparing the same with original and without calling any official witness to prove the said patta?

The appellants will have liberty to raise any other substantial question of law that may arise at the time of hearing.

Call for the records.

Issue notice. Steps by registered post with A/D within 5 days.

List after 6(six) weeks.

JUDGE

Comparing Assistant