Page No.# 1/3 vs Gitanjali Sarmah And 2 Ors
2022 Latest Caselaw 3617 Gua

                                                                Page No.# 1/3

GAHC010179662022




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

                             Case No. : RSA/141/2022

         BINA CHUTIA AND ANR
         W/O LATE INDRESWAR CHUTIA,
         VILL.- BARIKACHUBURI BAMUNGAON,
         MOUZA- MAHABHAIRAB,
         P.O. AND P.S.- TEZPUR,
         DIST.- SONITPUR, ASSAM.

         2: ALBIN CHUTIA
          S/O LATE INDRESWAR CHUTIA

         VILL.- BARIKACHUBURI BAMUNGAON

         MOUZA- MAHABHAIRAB

         P.O. AND P.S.- TEZPUR

         DIST.- SONITPUR
         ASSAM

         VERSUS

         GITANJALI SARMAH AND 2 ORS
         W/O LATE ANIL SARMAH BARUAH,
         R/O HOUSE NO. 3 RODALI PATH, JANAKPUR CHARIALI, KAHILIPARA,
         GUWAHATI- 781019, KAMRUP (M), ASSAM.

         2:RISHIK SARMAH
          S/O LATE ANIL SARMAH BARUAH

         R/O HOUSE NO. 3 RODALI PATH
         JANAKPUR CHARIALI
         KAHILIPARA
         GUWAHATI- 781019
         KAMRUP (M)
                                                                      Page No.# 2/3

             ASSAM.

            3:RISHITA SARMAH
             D/O LATE ANIL SARMAH BARUAH

            R/O HOUSE NO. 3 RODALI PATH
            JANAKPUR CHARIALI
            KAHILIPARA
            GUWAHATI- 781019
            KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MR. B K BHAGAWATI

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 16/09/2022

Heard Mr. P.S. Deka, learned counsel for the petitioner.

This is an appeal filed under Section 100 of the CPC against the judgment and order dated 02.07.2022 passed in Title Appeal No.03/2021 passed by the learned Civil Judge, Sonitpur, Tezpur affirming the judgment and decree dated 12.03.2021 passed by the learned Munsiff No.1, Tezpur in T.S. No. 15/2012.

Issue notice to the respondents.

The appellant shall take steps for service of notice upon the respondents in both ways by registered post with A/D as well as usual process, returnable within 6 (six) weeks.

Steps be taken within seven days.

Call for the LCR.

Page No.# 3/3

List this matter after six weeks.

JUDGE

Comparing Assistant