Page No.# 1/4 vs Dipankar Roy
2022 Latest Caselaw 154 Gua

                                                                    Page No.# 1/4

GAHC010229572021




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

                             Case No. : RSA/11/2022

         ON THE DEATH OF PRAFULLA DAS, HIS LEGAL HEIRS ROMA DAS AND 7
         ORS.
         W/O- LATE PRAFULLA DAS, R/O- VILL.- KANAKPUR PART-II, SILCHAR, P.O.
         AND P.S. SILCHAR, PIN- 788005, DIST. CACHAR, ASSAM

         2: PRASENJIT DAS
          S/O- LATE PRAFULLA DAS
          R/O- VILL.- KANAKPUR PART-II
          SILCHAR
          P.O. AND P.S. SILCHAR
          PIN- 788005
          DIST. CACHAR
         ASSAM

         3: SMT. SIMA DAS
          D/O- LATE PRAFULLA DAS
          R/O- VILL.- KANAKPUR PART-II
          SILCHAR
          P.O. AND P.S. SILCHAR
          PIN- 788005
          DIST. CACHAR
         ASSAM

         4: SMT. JHUMA DAS
          D/O- LATE PRAFULLA DAS
          R/O- VILL.- KANAKPUR PART-II
          SILCHAR
          P.O. AND P.S. SILCHAR
          PIN- 788005
          DIST. CACHAR
         ASSAM

         5: SMT. RUMI DAS
          D/O- LATE PRAFULLA DAS
                                                                     Page No.# 2/4

             R/O- VILL.- KANAKPUR PART-II
             SILCHAR
             P.O. AND P.S. SILCHAR
             PIN- 788005
             DIST. CACHAR
             ASSAM

            6: SMT. RINA DAS
             D/O- LATE PRAFULLA DAS
             R/O- VILL.- KANAKPUR PART-II
             SILCHAR
             P.O. AND P.S. SILCHAR
             PIN- 788005
             DIST. CACHAR
            ASSAM

            7: ON THE DEATH OF ROMA DAS @ RITA DAS
             HER LEGAL HEIRS SUMAN DAS
             S/O- LATE PRAFULLA DAS AND LATE RITA DAS
             R/O- VILL.- KANAKPUR PART-II
             SILCHAR
             P.O. AND P.S. SILCHAR
             PIN- 788005
             DIST. CACHAR
            ASSAM

            8: MANGAL DAS
             S/O- LATE PRAFULLA DAS AND LATE RITA DAS
             R/O- VILL.- KANAKPUR PART-II
             SILCHAR
             P.O. AND P.S. SILCHAR
             PIN- 788005
             DIST. CACHAR
            ASSA

            VERSUS

            DIPANKAR ROY
            S/O- LATE MAHENDRA LAL ROY, R/O- BILPAR, ASHRAM ROAD, P.O. AND
            P.S. SILCHAR, PIN- 788005, DIST. CACHAR, ASSAM



Advocate for the Petitioner   : MR. S D PURKAYASTHA

Advocate for the Respondent :
                                                                          Page No.# 3/4




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 18.01.2022

Heard Mr. S.D. Purkayastha, learned counsel for the appellant.

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

1. Whether the impugned judgment and decree passed by the first appellant court setting aside & reversing the judgment and decree of the learned trial court and declaring the right, title, interest and possession of the plaintiff over the suit land and recover of khas possession over the same, is sustainable in law?

2. Whether impugned judgment and decree passed by the first appellant court is not sustainable in law for not considering that the appellants/defendants are protected under Section 52 & 53-A of Transfer of Property Act, 1882 in respect of the suit schedule-I land and that they are also entitled to retain possession of the suit schedule-II land under Section 53-A of Transfer of Property Act, 1882 on the strength of the Ext.C dated 31.01.2001?

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.

Page No.# 4/4

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

Call for the LCR.

JUDGE

Comparing Assistant