Page No.# 1/2 vs Kamaleswari Rabha And 4 Ors
2023 Latest Caselaw 1542 Gua

                                                                 Page No.# 1/2

GAHC010074392023




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

                            Case No. : RFA/16/2023

         LABA RABHA AND ANR.
         S/O LATE KALIA RABHA JATIA,
         KAHILIPARA ROAD, PO ASSAM SACHIBALAYA, GUWAHATI 6, PS
         KAHILIPARA, DIST KAMRUP M ASSAM

         2: SRI KUSHA RABHA
          S/O LATE KALIA RABHA JATIA

         KAHILIPARA ROAD
         PO ASSAM SACHIBALAYA
         GUWAHATI 6
         PS KAHILIPARA
         DIST KAMRUP M ASSA

         VERSUS

         KAMALESWARI RABHA AND 4 ORS.
         W/O LATE PARESH RABHA
         RESIDENT OF JATIA, KAHILIPARA ROAD, PO ASSAM SACHIBALAYA,
         GUWAHATI 6, PS KAHILIPARA, DIST KAMRUP M ASSAM

         2:THE STATE OF ASSAM
          REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM
          DEPARTMENT OF REVENUE
          DISPUR
          GUWAHATI 6

         3:THE DEPUTY COMMISSIONER
          KAMRUP (M) HENGRABARI
          GUWAHATI

         4:THE CIRCLE OFFICER
          DISPUR REVENUE CIRCLE
         PO BASISTHA
                                                                               Page No.# 2/2

              GUWAHATI

              5:SMTI SOMESWARI RABHA
              W/O PARIKHIT KALITA
              RESIDENT OF JANAKPUR PATH
               KAHILIPARA
               GUWAHATI 6
               KAMRUP M ASSA

Advocate for the Petitioner    : MR K TALUKDAR

Advocate for the Respondent :




                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                          ORDER

Date : 19-04-2023

Heard Mr. B.C. Talukdar, learned counsel for the appellant. This appeal has been filed under section 96 read with Order 41 Rule 1 of the Code of Civil Procedure against the judgment & decree dated 17.11.2020 passed by the learned Civil Judge No. 2 Kamrup (M) at Guwahati in T.S No. 96/2017 decreeing the suit land in favour of the respondent/plaintiff.

Issue notice to the respondent/plaintiff returnable within 4(four) weeks. The learned counsel for the appellant shall take steps for service of notice on the respondent/plaintiff by registered post with AD within a period of 7 days from today.

List it after 4(four) weeks.

JUDGE

Comparing Assistant