Dilip Kumar Kankaria vs On The Death Of Usha Devi Agarwal
2022 Latest Caselaw 4237 Gua

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GAHC010082892022




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

                                  Case No. : CRP/48/2022

            DILIP KUMAR KANKARIA
            S/O- LATE KANCHAN LAL KANKARIA, C/O- GIFT HOUSE, MALIRAM
            LOHIA MARKET, H.B. ROAD, FANCY BAZAR, GUWAHATI-781001.



            VERSUS

            ON THE DEATH OF USHA DEVI AGARWAL, HER LEGAL HEIRS RAJKUMAR
            AGARWAL AND ANR
            RESIDENT OF M.L. MARKET, HB ROAD, FANCY BAZAR, GUWAHATI-
            781001.

            2:GAURAB AGARWAL
             RESIDENT OF M.L. MARKET
             HB ROAD
             FANCY BAZAR
             GUWAHATI-781001

Advocate for the Petitioner   : MR G N SAHEWALLA

Advocate for the Respondent : MR G JALAN




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

02.11.2022.

Heard Ms. S. Todi, learned counsel for the petitioner. Also heard Mr. G.

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Jalan, learned counsel for the respondents.

This revision petition filed assailing two judgments i.e. Judgment and Decree dated 30.03.2019 passed by the learned Munsiff No. 1, Kamrup (M) in Title Suit No. 469/2012 and appellate Judgment and Decree dated 29.01.2022 passed by the learned Civil Judge No. 2, Kamrup (M) at Guwahati in Title Appeal No. 10/2019, whereby the Judgment and Decree dated 30.03.2019 was affirmed. This is a rent suit and the present revision petition is filed by the tenant.

Mr. Jalan, learned counsel has expressed urgency in this matter and submits that both the Court had concurrently found the present petitioner to be defaulter.

Be that as it may, as this matter relates to landlord and tenant dispute and is a revision, matter be listed for Hearing on 15.11.2022.

Interim order passed earlier shall continue till the next date of listing.

JUDGE

Comparing Assistant