Smt. Bulu Devi Bezbaruah vs Smt. Girija Saikia
2022 Latest Caselaw 207 Gua

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GAHC010185182021




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

                                Case No. : I.A.(Civil)/2473/2021

            SMT. BULU DEVI BEZBARUAH
            W/O SRI HIRENDRA NATH BEZBARUAH, R/O SEUJPUR, DIBRUGARH, P.O.
            AND P.S. DIBRUGARH, DIST. DIBRUGARH, ASSAM.



            VERSUS

            SMT. GIRIJA SAIKIA
            W/O SRI BUDHIN SAIKIA, R/O CHIRING GAON RLY. COLONY, P.O. C.R.
            BUILDING, P.S. DIBRUGARH, DIST. DIBRUGARH, ASSAM., PIN-786003



Advocate for the Petitioner   : MR SISHIR DUTTA

Advocate for the Respondent : MR. P KATAKI




             Linked Case : RSA/174/2014

            BULU DEVI BEZBARUAH
            W/O SRI HIRENDRA NATH BEZBARUAH
            R/O SEUJPUR
            DIBRUGARH
            P.O. and P.S. DIBRUGARH
            DIST. DIBRUGARH
            ASSAM.


             VERSUS
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            GIRIJA SAIKIA
            W/O SRI BUDHIN SAIKIA
            R/O CHIRING GAON RLY. COLONY
            P.O. C.R. BUILDING
            P.S. DIBRUGARH
            DIST. DIBRUGARH
            ASSAM.


            ------------
            Advocate for : MR.C SHARMA
            Advocate for : appearing for GIRIJA SAIKIA



                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 21.01.2022.

Heard Mr. S. Dutta, learned Senior counsel appearing for the applicant. Also heard Mr. P. Kataki, learned counsel for the respondent.

This application pertains to RSA No. 174/2014. The trial court decreed the suit and the appeal filed against the same was also dismissed.

During pendency of this appeal, both sides have entered into a compromise agreement and now both sides have prayed that the appeal pending before this Court may be disposed of on compromise.

After hearing both sides, the judgment and decree dated 03.06.2011 passed by the learned Munsiff No.1, Dibrugarh in Title Suit No. 82/2008 and the appellate judgment and order dated 15.02.2014 passed by the Civil Judge, Dibrugarh in Title Appeal No. 31/2011 are set aside in terms of the compromise between the parties.

The suit stands decreed on compromise in terms of the memorandum of understanding between both sides.

The RSA No. 174/2014 stands decreed according to the terms of the Page No.# 3/3

compromise arrived at between the parties.

The RSA No. 174/2014 is disposed of in terms of the agreement.

The I/A stands disposed of.

JUDGE

Comparing Assistant