Gauhati High Court
Page No.# 1/4 vs Satyendra Nath Prodhani And 10 Ors on 24 June, 2022
Page No.# 1/4
GAHC010104402021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/103/2022
ABDUL SALAM AND 2 ORS.
S/O- MD. AIJUDDIN SK., R/O- VILL.- LAKHIMARI PART-3
2: MD. FAJLUR RAHMAN
S/O- MD. FAIJUDDIN SK.
R/O- VILL.- KEDAR PART-3.
3: MD. NAJRUL ISLAM
S/O- MD. FAIJUDDIN SK.
R/O- VILL.- KEDAR PART-3
ALL ARE UNDER P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN- 783331
VERSUS
SATYENDRA NATH PRODHANI AND 10 ORS
S/O- LATE BIRENDRA NATH PRODHANI, R/O- VILL.- LAKHIMARI PART-I,
P.O. AND P.S. GOLAKGANJ, DIST. DHUBRI, ASSAM, PIN- 783331.
2:SMTI. KONAKLATA PORADHANI
W/O- LATE SURENDRA NATH PRODHANI
R/O- VILL.- LAKHIMARI PART-I
P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN- 783331.
3:BIPUL CH. PRODHANI
LEGAL HEIR OF LATE SURENDRA NATH PRODHANI
R/O- VILL.- LAKHIMARI PART-I
P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
Page No.# 2/4
ASSAM
PIN- 783331.
4:BISWAJIT PRODHANI
LEGAL HEIR OF LATE SURENDRA NATH PRODHANI
R/O- VILL.- LAKHIMARI PART-I
P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN- 783331.
5:BIRU PAKASHA PRODHANI
LEGAL HEIR OF LATE SURENDRA NATH PRODHANI
R/O- VILL.- LAKHIMARI PART-I
P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN- 783331.
6:SMTI. PURNIMA PRODHANI
LEGAL HEIR OF LATE SURENDRA NATH PRODHANI
R/O- VILL.- LAKHIMARI PART-I
P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN- 783331.
7:SMTI. PARUL BALA PRODHANI
D/O- LATE BIRENDRA NATH PRODHANI
R/O- VILL.- LAKHIMARI PART-I
P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN- 783331.
8:SMTI. BASANTI BALA PRODHANI
D/O- LATE BIRENDRA NATH PRODHANI
R/O- VILL.- LAKHIMARI PART-I
P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN- 783331.
9:SMTI. ANITA BALA PRODHANI
D/O- LATE BIRENDRA NATH PRODHANI
R/O- VILL.- LAKHIMARI PART-I
P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
Page No.# 3/4
ASSAM
PIN- 783331.
10:SMTI. KANIKA PRODHANI
D/O- LATE BIRENDRA NATH PRODHANI
R/O- VILL.- LAKHIMARI PART-I
P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN- 783331.
11:SMTI. BINITA PRODHANI
D/O- LATE BIRENDRA NATH PRODHANI
R/O- VILL.- LAKHIMARI PART-I
P.O. AND P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN- 783331
Advocate for the Petitioner : MR. A RAHMAN
Advocate for the Respondent :
BEFORE
HON'BLE MR. JUSTICE HITESH KUMAR SARMA
24-06-2022
Appellants are represented by Mr. A. Rahman, learned counsel.
The appeal is admitted for hearing on the following substantial
questions of law :
(1) Whether the learned Appellate Court was justified in allowing the
T.A. No.03/2018 by setting-aside the Judgment and decree dated
30.06.2018 passed in T.S. No.27/2013 holding that the schedule 'A'
and 'B' are joint undivided property. Although, the evidences
crystalline cleared that after the death of Jogeswar Barmani, the
predecessor of the plaintiff and the defendant No.1 & 2 got
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separated themselves and possessed their respective share of land
inherited from their deceased mother.
(2) Whether the learned Appellate Court was justified in allowing the
title appeal of the appellant, holding that the Ext-5 i.e. the Sale
Deed dated 14.11.2012 is void in respect of 'C' Schedule land.
Although, the defendant No.1 has the sealable and transferable right
over 'C' Schedule land and the same is executed lawfully.
(3) Whether the learned Appellate Court was justified in allowing the
T.A. no.03/2018 holding that the Ext-2 is the joint family property,
although the Ext-2 does not reveal from whom the predecessor of
the plaintiff and the defendant No.1 & 2 inherited the same.
Call for the LCR.
Issue notice upon the respondents under registered post with A/D as
well as under usual process, including Dasti mode.
Steps be taken within three days.
In the event, notice is served through Dasti mode, an affidavit to that
effect be filed before this Court on the next date fixed.
List the matter in the first week of August, 2022.
JUDGE
Comparing Assistant
