Page No.# 1/3 vs Kulesh Talukdar
2022 Latest Caselaw 3862 Gua

                                                         Page No.# 1/3

GAHC010198232022




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

                            Case No. : RSA/148/2022

         TINKU CHAWRA AND 3 ORS.
         S/O LATE MADGU CHAWRA,
         R/O KHATKHATI BAGICHA GAON,
         P.O.- MORAN (KHATKHATI),
         P.S.- MORANHAT,
         DIST.- CHARAIDEO, ASSAM.

         2: BITUL CHAWRA
          S/O LATE MADGU CHAWRA

         R/O KHATKHATI BAGICHA GAON

         P.O.- MORAN (KHATKHATI)

         P.S.- MORANHAT

         DIST.- CHARAIDEO
         ASSAM.

         3: RAMU CHAWRA
          S/O LATE MADGU CHAWRA

         R/O SUKANPHUKHURI
         WARD NO. 1

         P.O.- SEPON

         P.S.- MORANHAT

         DIST.- CHARAIDEO
         ASSAM.

         4: RABIN CHAWRA
          S/O LATE MADGU CHAWRA
                                                                   Page No.# 2/3


             R/O SUKANPHUKHURI
             WARD NO. 1

             P.O.- SEPON

             P.S.- MORANHAT

             DIST.- CHARAIDEO
             ASSAM

             VERSUS

             KULESH TALUKDAR
             S/O LATE MAHESWAR TALUKDAR,
             R/O SEPON BAZAR,
             P.O.-SEPON,
             P.S.- MORANHAT,
             DIST.- CHARAIDEO, ASSAM.



Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent :




                                        :: BEFORE ::
                        HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        O R D E R

27.09.2022

Heard Mr. B.K. Das, learned counsel appearing for the appellants.

The appeal is admitted for hearing upon the following substantial question of law:

Whether the respondent/plaintiff discharge burden u/s 101 of the Evidence Act and could proof the sale deeds Ext.2 (6.4.1993) Ext.5 Page No.# 3/3

(31.9.1993) and Ext.7 (4.8.1998) as registered u/s 68 of the Evidence Act and as such the impugned judgment and decree is perverse ?

However, the appellants shall be at liberty to raise any other substantial question of law at the time of hearing.

Issue notice.

The appellants shall take steps for service of notice upon the sole respondent by registered post with A/D and other usual process.

Call for the LCR.

List after six weeks.

JUDGE

Comparing Assistant