Gauhati High Court
Page No.# 1/5 vs On The Death Of Madan Biswas on 10 June, 2022
Page No.# 1/5
GAHC010025822020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/536/2020
SRI TARA MOHAN BISWAS AND 2 ORS.
S/O- LATE KRISTA MOHAN BISWAS, R/O- VILL.- BARUAGURI, P.O.
DUNGERPARA, MOUZA- BOKANI, P.S. BHURAGAON, DIST.- MORIGAON,
ASSAM.
2: SRI JAGADISH SARKAR
S/O- LATE JATINDRA SARKAR
R/O- VILL.- BHARALIMARI
P.O. BHARALIMARI
MOUZA- BOKANI
DIST.- MORIGAON
ASSAM.
3: ON THE DEATH OF SRI MADAI SARKAR
HIS LEGAL HEIRS
REPRESENTED BY-
3.1: SMT. FULMALA SARKAR
W/O LATE MADAI SARKAR
VILLAGE-BHARALIMARI
PO BHARALIMARI
MOUZA BOKANI
DIST. MORIGAON
ASSAM
PIN-782121
3.2: SRI SANTOSH SARKAR
S/O LATE MADAI SARKAR
VILLAGE-MOHMARA
PO SONAPUR
DIST. KAMRUP(M)
PIN-782402
3.3: SRI PARITOSH SARKAR
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S/O LATE MADAI SARKAR
VILLAGE-BHARALIMARI
PO BHARALIMARI
MOUZA BOKANI
DIST. MORIGAON
ASSAM
PIN-782121
3.4: SRI ASUTOSH SARKAR
S/O LATE MADAI SARKAR
VILLAGE-DEOKHAL
KLANGPAR
DIST. KAMRUP(M)
ASSAM
PIN-782402
3.5: SRI BHAJAN SARKAR
S/O LATE MADAI SARKAR
12TH MILE
JORABAT
DIST. KAMRUP (M)
PIN-781026
3.6: SMT. MAMANI BISWAS
D/O LATE MADAI SARKAR
W/O SRI ARADHAN BISWAS
VILLAGE NO.1 BANGALGURI
JAGIROAD
DIST. MARIGAON
PIN-782410
3.7: SRI SADHAN SARKAR
S/O LATE MADAI SARKAR
VILL MOHMARA
PO SONAPUR
DIST. KAMRUP(M)
PIN-782402
3.8: SMT. KAMONI ADHIKARI
D/O LATE MADAI SARKAR
W/O SANJAY ADHIKARI
VILLAGE HARINSARA
DIST. BAKSA
PIN 78136
VERSUS
ON THE DEATH OF MADAN BISWAS, HIS LEGAL HEIRS REPRESENTING
Page No.# 3/5
AND 2 ORS.
MORIGAON, ASSAM.
1.1:SRI UMANANDA BISWAS
S/O- LATE MADAN BISWAS
R/O- VILL.- BARUNGURI
MOUZA- BOKANI
DIST.- MORIGAON
ASSAM
PIN- 782121.
1.2:SRI ASHANANDA BISWAS
S/O- LATE MADAN BISWAS
R/O- VILL.- BARUNGURI
MOUZA- BOKANI
DIST.- MORIGAON
ASSAM
PIN- 782121.
1.3:SRI PARAMANANDA BISWAS
S/O- LATE MADAN BISWAS
R/O- VILL.- BARUNGURI
MOUZA- BOKANI
DIST.- MORIGAON
ASSAM
PIN- 782121.
1.4:SMTI. BIMALA BISWAS
D/O- LATE MADAN BISWAS
R/O- VILL.- BARUNGURI
MOUZA- BOKANI
DIST.- MORIGAON
ASSAM
PIN- 782121.
1.5:SMTI MAMONI BISWAS
D/O- LATE MADAN BISWAS
R/O- VILL.- BARUNGURI
MOUZA- BOKANI
DIST.- MORIGAON
ASSAM
PIN- 782121.
1.6:SMTI. PHULMALA BISWAS
W/O- SRI JIBAN BISWAS
R/O- VILL.- LACHARIBORI
MOUZA- PAKARIA
DIST.- MORIGAON
Page No.# 4/5
ASSAM
PIN- 782121.
2:SRI MANINDRA SARKAR
S/O- LATE DEBANDRA SARKAR
R/O- VILL.- BARUNGURI
MOUZA- BOKANI
DIST.- MORIGAON
ASSAM
PIN- 782121.
3:SRI SACHINDRA SARKAR
S/O- LATE DEBANDRA SARKAR
R/O- VILL.- BARUNGURI
MOUZA- BOKANI
DIST.- MORIGAON
ASSAM
PIN- 782121
Advocate for the Petitioner : MR. J DEKA
Advocate for the Respondent : MS G PARMAWI
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 10.06.2022
Heard Mr. J. Deka, the learned counsel appearing on behalf of the
Applicants and Ms. A. Hussain, the learned counsel appearing on behalf of the
Opposite Party Nos.1 to 6.
This is an application under Section 5 of the Limitation Act, 1963 for
condoning the delay in filing the Regular Second Appeal against the judgment
and decree dated 30.08.2018 passed in Title Appeal No.24/2017. The delay in
filing the said appeal is 365 days and the ground for condoning the delay has
been given in Paragraph-6 to Paragraph-16.
I have perused the said application and also specifically those paragraphs.
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The learned counsel appearing of the Opposite Party No.1(i) to 1(vi) submits
that the said Opposite Party does not have any objection if the delay is
condoned.
Taking into consideration the statements made in Paragraph-6 to
Paragraph-16, this Court finds the said reasons assigned comes within the ambit
of sufficient cause for condonation of delay.
Accordingly, the instant application stands allowed thereby condoning the
delay of 365 days.
The Registry is directed to register the Regular Second Appeal in view of
the condonation of delay.
JUDGE
Comparing Assistant
