Page No.# 1/5 vs Shams Uddin Barbhuiya And 11 Ors
2022 Latest Caselaw 151 Gua

                                                                Page No.# 1/5

GAHC010216732021




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

                           Case No. : RSA/10/2022

         LEGAL HEIRS OF SAIDUR RAHMAN MAZARBHUIYA HIS LEGAL HEIR
         MASTUFA AHMED MAZARBHUIYA AND 3 ORS.
         S/O- LATE SAIDUR RAHMAN MAZARBHUIYA, R/O- GONIRGRAM PART-IV,
         P.O. GANIRGRAM, DIST. CACHAR, ASSAM

         2: MD. TUFAIL AHMED MAZARBHUIYA
          S/O- LATE SAIDUR RAHMAN MAZARBHUIYA
          R/O- GONIRGRAM PART-IV
          P.O. GANIRGRAM
          DIST. CACHAR
         ASSAM

         3: MD. MURTAJA AHMED MAZARBHUIYA
          S/O- LATE SAIDUR RAHMAN MAZARBHUIYA
          R/O- GONIRGRAM PART-IV
          P.O. GANIRGRAM
          DIST. CACHAR
         ASSAM

         4: MASUMA KHATON MAZUMDAR
          D/O- LATE SAIDUR RAHMAN MAZARBHUIYA
         W/O- FARUK AHMED MAZUMDAR
          R/O- SREEPUR PART-II
          P.O. FULBARI
          P.S. KATIGORAH
          DIST. CACHAR
         ASSA

         VERSUS

         SHAMS UDDIN BARBHUIYA AND 11 ORS.
         S/O- LATE ABDUL MOTAHIR BARBHUIYA @ MOTAHIR ALI BARBHUIYA,
         R/O- GONIRGRAM PT-IV, PARGONA-JATRAPUR, P.S. KATIGORAH, DIST.
         CACHAR, ASSAM
                                                      Page No.# 2/5


2:KAMRUL ALI BARBHUIYA
 S/O- LATE ABDUL MOTAHIR BARBHUIYA @ MOTAHIR ALI BARBHUIYA
 R/O- GONIRGRAM PT-IV
 PARGONA-JATRAPUR
 P.S. KATIGORAH
 DIST. CACHAR
ASSAM

3:SHARIF UDDIN BARBHUIYA
 S/O- LATE ABDUL MOTAHIR BARBHUIYA @ MOTAHIR ALI BARBHUIYA
 R/O- GONIRGRAM PT-IV
 PARGONA-JATRAPUR
 P.S. KATIGORAH
 DIST. CACHAR
ASSAM

4:NAZMUL ISLAM BABHUIYA
 S/O- LATE ABDUL MOTAHIR BARBHUIYA @ MOTAHIR ALI BARBHUIYA
 R/O- GONIRGRAM PT-IV
 PARGONA-JATRAPUR
 P.S. KATIGORAH
 DIST. CACHAR
ASSAM

5:ON THE DEATH OF MONOWARA BEGUM
 HER LEGAL HEIRS NURJAMAN LASKAR
 S/O- MONOWARA BEGUM LASKAR AND LATE ABDUL REZAK LASKAR
 R/O- VILL.- BALIGHAT
 P.O. ARUNACHAL
 P.S. SILCHAR SADAR
 DIST. CACHAR
ASSAM

6:RUKAN AHMED LASKAR
 S/O- MONOWARA BEGUM LASKAR AND LATE ABDUL REZAK LASKAR
 R/O- VILL.- BALIGHAT
 P.O. ARUNACHAL
 P.S. SILCHAR SADAR
 DIST. CACHAR
ASSAM

7:PARVIN SULTANA LASKAR
 D/O- MONOWARA BEGUM LASKAR AND LATE ABDUL REZAK LASKAR
 R/O- VILL.- BALIGHAT
 P.O. ARUNACHAL
 P.S. SILCHAR SADAR
 DIST. CACHAR
                                                                  Page No.# 3/5

             ASSAM

            8:SAHIDA BEGUM LASKAR
             D/O- MONOWARA BEGUM LASKAR AND LATE ABDUL REZAK LASKAR
             R/O- VILL.- BALIGHAT
             P.O. ARUNACHAL
             P.S. SILCHAR SADAR
             DIST. CACHAR
            ASSAM

            9:FARDOUCHI LASKAR
             S/O- MONOWARA BEGUM LASKAR AND LATE ABDUL REZAK LASKAR
             R/O- VILL.- BALIGHAT
             P.O. ARUNACHAL
             P.S. SILCHAR SADAR
             DIST. CACHAR
            ASSAM

            10:JAHANARA BEGUM MAZUMDAR
             D/O- LATE ABDUL MOTAHIR BARBHUIYA @ MOTAHIR ALI BARBHUIYA
            W/O- NURUL HOQUE MAZUMDAR
             R/O- VILL.- KADAMTALA
             P.O. GONIRGRAM
             P.S. KATIGORAH
             DIST. CACHAR
            ASSAM

            11:TAZ UDDIN BARBHUIYA
             S/O- LATE ABDUL MOTAHIR BARBHUIYA @ MOTAHIR ALI BARBHUIYA
            VILL.- GONIRGRAM PART-IV
             PARGONA-JATRAPUR
             P.S. KATIGORAH
             DIST. CACHAR
            ASSAM

            12:MUSTT. REZIA BEGUM BARBHUIYA
             D/O- LATE ABDUL MOTAHIR BARBHUIYA @ MOTAHIR ALI BARBHUIYA
            W/O- AMINUL HOQUE BARBHUIYA
             R/O- VILL AND P.O. KASHIPUR
             P.S. SILCHAR SADAR
             DIST. CACHAR
            ASSA

Advocate for the Petitioner   : DR. B AHMED

Advocate for the Respondent :
                                                                           Page No.# 4/5




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 18.01.2022

Heard Mr. B. Ahmed, learned counsel for the appellant.

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

1. Whether the learned courts below erred in law in passing the impugned judgment and decree for recovery of possession of Schedule-II land from the defendant No. 2 as per provision of Section 44 of the Transfer of Property Act?

2. Whether defendant No. 3 is entitled to joint right, title and possession over the suit patta on the basis of purchase of Schedule-II land from the co-owners (defendant No. 1 and 2) of the suit patta as per Section 44 of the Transfer of Property Act?

3. Whether the learned courts below are correct in holding that the plaintiffs are entitled to recover possession over Schedule II land from the defendant No. 3 who proved his title by right of purchase through registered sale deed (Ext. D and E) from defendant No. 1 and 2 and got delivery of possession?

4. Whether the findings of the learned courts below that transfer of undivided property by co-sharer (defendant No. 1 and 2) to defendant No. 3 will not give the transferee (defendant No. 3) the right of possession over suit patta, is not perverse in view of Page No.# 5/5

Section 44 of the Transfer of Property Act as suit property is not a dwelling house?

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

Issue notice returnable in six weeks.

The appellant shall take step for service of notice upon the respondents by registered post with A/D and also other usual process.

Call for the LCR.

JUDGE

Comparing Assistant