Page No.# 1/5 vs Shri. Madhusudan Hira And 10 Ors
2022 Latest Caselaw 281 Gua

                                                              Page No.# 1/5

GAHC010251652019




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

                          Case No. : RSA/132/2021

         ON THE DEATH OF PRAMUD RANJAN SARKAR, HIS LEGAL HEIRS SMTI
         BANDANA SARKAR AND 4 ORS
         D/O- PRAMUD RANJAN SARKAR, R/O- VILL.- GARAKHARI, DAKHIN
         DHARAMTUL, MOUZA- UTTARKHULA, P.O. DHARAMTUL, P.S. JAGIROAD,
         DIST.- MORIGAON, ASSAM, PIN- 782412.

         2: JAY KUMAR SARKAR
          S/O- LATE NAGARBASI SARKAR
          R/O- VILL.- GARAKHARI
          DAKHIN DHARAMTUL
          MOUZA- UTTARKHULA
          P.O. DHARAMTUL
          P.S. JAGIROAD
          DIST.- MORIGAON
         ASSAM
          PIN- 782412.

         3: ANIL SARKAR
          S/O- LATE SUBUDH CHANDRA SARKAR
          R/O- VILL.- GARAKHARI
          DAKHIN DHARAMTUL
          MOUZA- UTTARKHULA
          P.O. DHARAMTUL
          P.S. JAGIROAD
          DIST.- MORIGAON
         ASSAM
          PIN- 782412.

         4: PRAMUD CHANDRA SARKAR @ PROBUDH SARKAR
          S/O- LATE SUBUDH CHANDRA SARKAR
          R/O- VILL.- GARAKHARI
          DAKHIN DHARAMTUL
          MOUZA- UTTARKHULA
          P.O. DHARAMTUL
                                                        Page No.# 2/5

P.S. JAGIROAD
DIST.- MORIGAON
ASSAM
PIN- 782412.

5: SUBARNA SARKAR
 S/O- LATE SUKUMAR SARKAR
 R/O- VILL.- GARAKHARI
 DAKHIN DHARAMTUL
 MOUZA- UTTARKHULA
 P.O. DHARAMTUL
 P.S. JAGIROAD
 DIST.- MORIGAON
ASSAM
 PIN- 782412

VERSUS

SHRI. MADHUSUDAN HIRA AND 10 ORS
S/O- LATE MURARI HIRA, R/O- VILL.- PUB- DHARAMTUL, MOUZA-
UTTARKHULA, P.O. AND P.S. DHARAMTUL, DIST.- MORIGAON, ASSAM,
PIN- 782412.

2:NILA DHARJA HIRA
 S/O- LATE MURARI HIRA
 R/O- VILL.- PUB- DHARAMTUL
 MOUZA- UTTARKHULA
 P.O. AND P.S. DHARAMTUL
 DIST.- MORIGAON
ASSAM
 PIN- 782412.

3:ON THE DEATH OF HOMESWAR BAYAN
 HIS LEGAL HEIRS KATIDOI BAYAN @ DANGAR MAINA BAYAN
 S/O- LATE HOMESWAR BAYAN
 R/O- VILL.- PUB- DHARAMTUL
 MOUZA- UTTARKHULA
 P.O. AND P.S. DHARAMTUL
 DIST.- MORIGAON
ASSAM
 PIN- 782412.

4:LAKSHYADHAR BAYAN
 S/O- LATE HOMESWAR BAYAN
 R/O- VILL.- PUB- DHARAMTUL
 MOUZA- UTTARKHULA
 P.O. AND P.S. DHARAMTUL
 DIST.- MORIGAON
                                        Page No.# 3/5

ASSAM
PIN- 782412.

5:MAINAJAN BAYAN
 D/O- LATE HOMESWAR BAYAN
 R/O- VILL.- PUB- DHARAMTUL
 MOUZA- UTTARKHULA
 P.O. AND P.S. DHARAMTUL
 DIST.- MORIGAON
ASSAM
 PIN- 782412.

6:ELA BAYAN
 D/O- LATE HOMESWAR BAYAN
 R/O- VILL.- PUB- DHARAMTUL
 MOUZA- UTTARKHULA
 P.O. AND P.S. DHARAMTUL
 DIST.- MORIGAON
ASSAM
 PIN- 782412.

7:SMTI. MANGALI SARKAR
 D/O- LATE SUBUDH CHANDRA SARKAR
 R/O- VILL.- GARAKHARI
 DAKHIN DHARAMTUL
 MOUZA-UTTARKHULA
 P.O. DHARAMTUL
 P.S. JAGIROAD
 DIST.- MORIGAON
ASSAM
 PIN- 782412.

8:SUMANTA SARKAR
 S/O- LATE SUKUMAR SARKAR
 R/O- VILL.- SAKHINI
 P.O. DURUNG
 P.S. KHETRI
 DIST.- KAMRUP(M)
ASSAM
 PIN- 782403.

9:SMTI. GITA SARKAR
WIFE OF SRI UPENDRA SARKAR
 RESIDENT OF VILL.- GARUMORA KHALANI
 P.O. JHARGAON
 P.S. JAGIROAD
 DIST.- MORIGAON
ASSAM
                                                                                             Page No.# 4/5

               PIN- 782411

              10:SMTI. LALITA RAI
              W/O- SHRI DENISH RAI
               RESIDENT OF VILL.- GORANGO PAR
               P.O. LAUPANI
               P.S. KACHUA
               DIST.- HOJAI
              ASSAM
               PIN- 782425.

              11:SMTI. VISHAKHA SARKAR
              W/O- SRI MANOJ BISWAS
               RESIDENT OF VILL.- GORANGO PAR
               P.O. LAUPANI
               P.S. KACHUA
               DIST.- HOJAI
              ASSAM
               PIN- 782425

Advocate for the Petitioner       : MR. T ISLAM

Advocate for the Respondent : MR. R ALI (R1, R2)




                                      BEFORE
                     HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                                  ORDER

Date : 28.01.2022 Heard Mr. T. Islam, learned counsel for the appellants and Mr. R. Ali, learned counsel for the respondent Nos. 1 and 2.

The appeal is admitted for hearing upon the following 4 substantial questions of law:

1. Whether the learned appellate Court committed error of law in declaring the right, title and interest over the suit land only on the basis of entries made in the revenue record?

2. Whether the judgment of the appellate Courts is vitiated for non-consideration of material and relevant piece of evidence bearing on the question of acquiring title to the suit land by the plaintiffs?

3. Whether the learned first appellate Court below was correct in holding that the plaintiffs acquired title to the suit land by right of inheritance?

4. Whether the finding of the learned appellate Court on issue Nos. 5, 13 and 15 are perverse?

Page No.# 5/5

The appellants shall be at liberty to raise other substantial questions of law at the time of hearing.

Issue notice upon the respondents, returnable by 6 weeks.

No formal notice need be issued to the respondent Nos. 1 and 2 as Mr. R. Ali, learned counsel has entered appearance and accepted notice on their behalf.

The appellants shall take steps for service of notice upon the remaining respondents by registered post with A/D as well as by usual manner.

Steps be taken within 3 days.

Extra copy of the memo of appeal be furnished to Mr. R. Ali, leaned counsel for the respondent Nos. 1 and 2 during the course of the day.

Call for the LCR.

List the matter after 6 weeks.

JUDGE

Comparing Assistant