Page No.# 1/4 vs Bhola Koiri And 4 Ors
2022 Latest Caselaw 547 Gua

                                                                Page No.# 1/4

GAHC010015192022




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

                           Case No. : RSA/16/2022

         SUNITA GHATOWAL AND 3 ORS
         W/O DHAN LAKHAN RAOTIA,
         VILLAGE DIRING PATHAR, PS BISWANATH CHARIALI, DIST BISWANATH,
         ASSAM,
         TO BE REPRESENTED BY HER ATTORNEY HOLDER SMTI RAHILI
         BAGLARI GOGOI, W.O SRI HEMANTA GOGOI, VILLAGE MADHUPUR, PO
         CHARIALI, PS BISWANATH CHARIALI, DIST BISWANATH, ASSAM

         2: SMTI ANITA GHATOWAL
         W/O SRI SIBU GHATOWAL

         VILLAGE TEHERI KHUNDA
         PS DHEKIAJULI
         DIST SONITPUR
         ASSAM

         TO BE REPRESENTED BY HER ATTORNEY HOLDER SMTI RAHILI
         BAGLARI GOGOI
         W.O SRI HEMANTA GOGOI
         VILLAGE MADHUPUR
         PO CHARIALI
         PS BISWANATH CHARIALI
         DIST BISWANATH
         ASSAM

         3: SMTI GITA GHATOWAL
         W/O SRI SANJAY GHATOWAL
         VILLAGE MAHAJULI BASTI

         PS BISWANATH CHARIALI
         DIST BISWANATH
         ASSAM

         TO BE REPRESENTED BY HER ATTORNEY HOLDER SMTI RAHILI
                                                        Page No.# 2/4

BAGLARI GOGOI
W.O SRI HEMANTA GOGOI
VILLAGE MADHUPUR
PO CHARIALI
PS BISWANATH CHARIALI
DIST BISWANATH
ASSAM

4: SMTI SABITRI GHATOWAL
W/O SRI RAMESH TANTI

VILLAGE MAHAJULI BASTI

PS BISWANATH CHARIALI
DIST BISWANATH
ASSAM

TO BE REPRESENTED BY HER ATTORNEY HOLDER SMTI RAHILI
BAGLARI GOGOI
W.O SRI HEMANTA GOGOI
VILLAGE MADHUPUR
PO CHARIALI
PS BISWANATH CHARIALI
DIST BISWANATH
ASSA

VERSUS

BHOLA KOIRI AND 4 ORS
S/O LATE BOLUWA KOIRI,
RESIDENT OF SADHANU T.E. MOUZA SHAKOMATHA, PS BISWANATH
CHARIALI, DIST BISWANATH, ASSAM

2:SRI CHANDAN KOIRI
 S/O LATE BOLUWA KOIRI

RESIDENT OF SADHANU T.E. MOUZA SHAKOMATHA
PS BISWANATH CHARIALI
DIST BISWANATH
ASSAM

3:SRI RAJIB KOIRI
 S/O SRIPADMA KOIRI
RESIDENT OF SADHANU T.E. MOUZA SHAKOMATHA
 PS BISWANATH CHARIALI
 DIST BISWANATH
ASSAM
                                                                         Page No.# 3/4

             4:SRI SANJIB KOIRI
              S/O SRI PADMA KOIRI
             RESIDENT OF SADHANU T.E. MOUZA SHAKOMATHA
              PS BISWANATH CHARIALI
              DIST BISWANATH
             ASSAM

             5:SRI SANKAR KOIRI
              S/O LATE BOLUWA KOIRI

             RESIDENT OF SADHANU T.E. MOUZA SHAKOMATHA
             PS BISWANATH CHARIALI
             DIST BISWANATH
             ASSA

Advocate for the Petitioner   : MR. R P HAZARIKA

Advocate for the Respondent :




                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 16.02.2022.

Heard Mr. R.P. Hazarika, the learned counsel appearing for the applicants.

The appeal is admitted for hearing upon the following substantial question of law.

(i) For that, the learned court of Civil Judge (Sonitpur) committed great error of facts and law while upholding the impugned judgment dated 03.12.2021 passed by the Trial Court of Munsiff, Biswanath Chariali in Title Suit No. 07 of 2019. Issue notice returnable within 6(six) weeks. The appellants shall take steps for service of notice upon the Page No.# 4/4

respondents by registered posts with AD as well as by other usual process.

Call for the LCR.

The applicants shall be at liberty to raise any other substantial question of law at the time of hearing.

List the matter after six weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant