Smti Madhumita Laskar vs Alal Ahmed Laskar And 4 Ors
2023 Latest Caselaw 1588 Gua

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GAHC010099482020




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

                            Case No. : RSA/16/2023

         SMTI MADHUMITA LASKAR
         W/O KAJAL SADIAL, (D/O MD. CHAND MIA LASKAR AND DOLU BIBI), R/O
         KANDIGRAM, MADHURBAND, P.O. AND P.S. SILCHAR, PIN 788001, DIST.
         CACHAR, ASSAM.



         VERSUS

         ALAL AHMED LASKAR AND 4 ORS
         S/O MD. CHAND MIA LASKAR, A R/O MADHURBOND PART-X, SILCHAR,
         PH BARAKPAR, P.O. AND P.S. SILCHAR, PIN 788001, DIST. CACHAR ,
         ASSAM.

         2:ANWAR HUSSAIN MAJUMDER
          S/O SAMSUR UDDIN MAJUMDER
          OF MADHURBOND PART-X
          SILCHAR
          PH BARAKPAR
          P.O. AND P.S. SILCHAR
          PIN 788001
         ALSO BERAKHAL
          RAMNAGAR
          P.O. TARAPUR
          P.S. SILCHAR
          DIST. CACHAR
         ASSAM
          PIN 781003

         3:MUSSTT. SOFATUN NESSA
         W/O HAJI SAMJID ALI LASKAR
          OF KHURGAON
          MADHURBOND
          SILCHAR
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             P.O. AND P.S. SILCHAR
             PIN 788001
             DIST. CACHAR
             ASSAM.

            4:SAHAB UDDIN BARBHUIYA
             S/O MAHI UDDIN BARBHUIYA
             OF BERAKHAL
             RAMNAGAR
             P.O. TARAPUR
             P.S. SILCHAR
             DIST. CACHAR
            ASSAM
             PIN 781003

            5:HAJI SAMSU MIA MAJUMDER
             S/O LATE MANU MIA LASKAR
             OF MADHURBOND PART X
             SILCHAR
             P.O. AND P.S. SILCHAR
             PIN 788001
             DIST. CACHAR
            ASSAM

Advocate for the Petitioner   : MR. S D PURKAYASTHA

Advocate for the Respondent : MR. M H RAJBARBHUIYAN




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

Date : 21.4.2023

Heard Mr. S. D. Purkayastha, learned counsel for the appellant and Mr. M. H. Rajborbhuyan, learned counsel for the respondents

This second appeal is against the judgment and decree dated 17.6.2019 passed by the learned Court of Civil Judge, No.1 Cachar at Silchar dismissing the appeal being Title Appeal No. 38/2013 and the same is admitted on the following substantial questions of law:

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Whether the impugned judgment and decrees passed by both the learned courts below in deciding the issue No. 6 is perverse inasmuch as the DW 1/DW 2 who are the brothers of the appellant, themselves had

admitted that plaintiff is entitled for 1/11 th share of the land of their mother's property.

Issue notice returnable after four weeks.

Call for the records.

As Mr. Rajborbhuyan, learned counsel for the respondents accepts notice, no formal notice need be issued. However extra copies be served.

JUDGE

Comparing Assistant