Laila Begum vs Akhtara Begum And 2 Ors
2022 Latest Caselaw 4671 Gua

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GAHC010189142022




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

                                   Case No. : RFA/42/2022

            LAILA BEGUM
            W/O KHAYAN UDDIN AHMED,
            RESIDENT OF GARIGAON, PO GARIGAON. PS JALUKBARI, DIST KAMRUP
            M ASSAM 781012

            VERSUS

            AKHTARA BEGUM AND 2 ORS
            W/O MD. AYEJ ALI,
            RESIDENT OF VILLAGE AGYATHURI (NEAR KABORSTAN) PO AND PS
            DADARA, DIST KAMRUP (R) ASSAM. 781031

            2:MD. HATEM ALI (HAJI)
             S/O LATE. SALEUDDIN AHMED
             RESIDENT OF GARIGAON
             (BHETABARI) PO GARIGAON
             PS JALUKBARI
             GUWAHATI 12
             DIST KAMRUP M ASSAM

            3:MRS. SAMZIDA BEGUM
             D/O LATE SAMIRUDDIN AHMED
            W/O MD. HATEM ALI

            RESIDENT OF GARIGAON
            (BHETABARI) PO GARIGAON
            PS JALUKBARI
            GUWAHATI 12
            DIST KAMRUP M ASSA

Advocate for the Petitioner   : K U AHMED

Advocate for the Respondent :
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                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 25.11.2022

Heard Mr. M. A. Sheikh, learned counsel for the appellant.

By this appeal under Section 96 of the CPC, the appellant has challenged the correctness and legality of the judgment and order, dated 01.08.2022 passed in T.S. No. 303/2020 and Misc.(J) Case No. 329/2020 by the learned Civil Judge No. 2, Kamrup (M).

Issue notice to the respondents by registered A/D post.

Steps be taken within five days.

Call for the records.

List this matter after six weeks.

JUDGE

Comparing Assistant