Page No.# 1/ vs Ratan Das And 54 Ors
2023 Latest Caselaw 3450 Gua

                                                        Page No.# 1/11

GAHC010160042023




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

                            Case No. : RSA/145/2023

         MD. ABDUL REJAK AND 22 ORS.
         AGED ABOUT 56 YEARS

         2: MD. ABDUS SAMAD
         AGED ABOUT 58 YEARS

         3: MD. ABUL HUSSAIN
         AGED ABOUT 48 YEARS

         4: MD. ABDUL SUKKUR
         AGED ABOUT 39 YEARS

         5: MD. ABDUL RASHID
          S/O LATE ASAB ALI

         6: MUSSTT. PANIA BIBI
         W/O LATE ASAB ALI

         7: MUSSTT. FAKRUN NESA
         ALL ARE SUCCESSOR OF LATE EKAB ALI

         8: MD. USMAN ALI
         AGED ABOUT 59 YEARS

         9: MD. ILIYAS ALI
         AGED ABOUT 55 YEARS

         10.1: ON THE DEATH OF TAIMUS ALI
          S/O EKAB ALI
          HIS LEGAL HEIR SALTUN NESSA
         AGED ABOUT 69 YEARS

         10.2: ABDUL MAJID
         AGED ABOUT 49 YEARS
                                                       Page No.# 2/11


10.3: ABDUL RUP
AGED ABOUT 47 YEARS

10.4: ABDUL HANNAN
AGED ABOUT 45 YEARS

10.5: ABDUL WAHID
AGED ABOUT 43YEARS

10.6: ABDUL BASIT
AGED ABOUT 41 YEARS

10.7: SOFIA BEGUM
AGED ABOUT 39 YEARS

10.8: SAIRA BEGUM
AGED ABOUT 38 YEARS

10.9: SULTANA BEGUM
AGED ABOUT 35 YEARS

10.10: FAIDA BEGUM
AGED ABOUT 31 YEARS

11: MD. ABDUL MANIK
AGED ABOUT 41 YEARS

12: MD. ABDUL JALIL
 S/O LATE RAHMAN ALI

RESIDENT OF RANGABAK PART VIII
PS PANCHGRAM DIST HAILAKANDI
ASSAM 78816

VERSUS

RATAN DAS AND 54 ORS
S/O LATE NABA KISHORE DAS
RESIDENT OF BAKRIHAWAR PART VIII, PO AND PS PANCHGRAM, DIST
HAILAKANDI, ASSAM 788802

2:SRI PRADIP DAS

S/O LATE NABA KISHORE DAS
RESIDENT OF BAKRIHAWAR PART VIII
PO AND PS PANCHGRAM
DIST HAILAKANDI
                                              Page No.# 3/11

ASSAM 788802

3:SRI PRANOY DAS

VILLAGE KATIGORAH (GOVINDAPUR) DIST CACHAR
ASSAM 788804

4:UJJALINI DAS
VILLAGE KATIGORAH (GOVINDAPUR) DIST CACHAR
ASSAM 788804

5:PRAMODINI DAS
VILLAGE KATIGORAH (GOVINDAPUR) DIST CACHAR
ASSAM 788804

6:BIVA RANI DAS

VILLAGE KATIGORAH (GOVINDAPUR) DIST CACHAR
ASSAM 788804

7:RENUBALA DAS
VILLAGE KATIGORAH (GOVINDAPUR) DIST CACHAR
ASSAM 788804

8:LAKHI RANI DAS

VILLAGE KATIGORAH (GOVINDAPUR) DIST CACHAR
ASSAM 788804

9:SMTI PINA RANI DAS
W/O LATE NABAKISHOR DAS

RESIDENT OF BAKRIHAWAR PART 8
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788802

10:MD. SURMAN ALI
 RESIDENT OF KALINAGAR PART III
 PS PANCHGRAM
 DIST HAILAKANDI
ASSAM 788801

11:MD. NAMAR ALI
 RESIDENT OF KALINAGAR PART III
 PS PANCHGRAM
 DIST HAILAKANDI
ASSAM 788801
                                   Page No.# 4/11


12:MD. MAKMOD ALI
 RESIDENT OF KALINAGAR PART III
 PS PANCHGRAM
 DIST HAILAKANDI
ASSAM 788801

13:MD. ARJAD ALI
 RESIDENT OF KALINAGAR PART III
 PS PANCHGRAM
 DIST HAILAKANDI
ASSAM 788801

14:MD. ASHAID ALI
 RESIDENT OF KALINAGAR PART III
 PS PANCHGRAM
 DIST HAILAKANDI
ASSAM 788801

15:MD. AFAS ALI
 RESIDENT OF KALINAGAR PART III
 PS PANCHGRAM
 DIST HAILAKANDI
ASSAM 788801

16:SRI MANORANJAN DAS
 RESIDENT OF KALINAGAR PART III
 PS PANCHGRAM
 DIST HAILAKANDI
ASSAM 788801

17:SRI CHITTARANJAN DAS

RESIDENT OF KALINAGAR PART III
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788801

18:SRI ABOD RANJAN DAS

RESIDENT OF KALINAGAR PART III
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788801

19:SRI NIRANJAN DAS
 RESIDENT OF KALINAGAR PART III
 PS PANCHGRAM
                                  Page No.# 5/11

DIST HAILAKANDI
ASSAM 788801

20:SRI SUKUMAR DAS
 S/O LATE BHARAT RAM DAS

RESIDENT OF KALINAGAR PART III
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788801

21:SRI PRANAY CHANDRA DAS

S/O LATE PRATAP CHANDRA DAS

RESIDENT OF KALINAGAR PART III
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788801

22:MUSSTT. MAFURA BEGUM
 RESIDENT OF DAS COLONY
 INDIA SARANI ROAD
 DIST CACHAR
ASSAM 788005

23:MUSSTT. ZAFURA BEGUM
 RESIDENT OF DAS COLONY
 INDIA SARANI ROAD
 DIST CACHAR
ASSAM 788005

24:MUSSTT. CHALAIFA BEGUM
 RESIDENT OF DAS COLONY
 INDIA SARANI ROAD
 DIST CACHAR
ASSAM 788005

25:MUSSTT. NOOR KHATUN
 RESIDENT OF DAS COLONY
 INDIA SARANI ROAD
 DIST CACHAR
ASSAM 788005

26:SMTI DIPALI DAS

W/O LATE HARKRISHORE DAS
                                        Page No.# 6/11

RESIDENT OF DAS COLONY
INDIA SARANI ROAD
DIST CACHAR
ASSAM 788005

27:SRI BIDYUT DAS

S/O LATE HARKRISHORE DAS

RESIDENT OF DAS COLONY
INDIA SARANI ROAD
DIST CACHAR
ASSAM 788005

28:SRI TILU DAS
 RESIDENT OF SALCHAPRA (KURIA BASTI)
DIST CACHAR
ASSAM 788025

29:SRI SANJU DAS

RESIDENT OF SALCHAPRA (KURIA BASTI)
DIST CACHAR
ASSAM 788025

30:SRI RANJU DAS

S/O LATE PRAKASH CHANDRA DAS

RESIDENT OF SALCHAPRA (KURIA BASTI)
DIST CACHAR
ASSAM 788025

31:MD. AHMED ALI
 S/O LATE KHESA MIA
RESIDENT OF BAKRIHAWAR PART 8
 DIST CACHAR
ASSAM 788802

32:MD. YASEEN ALI

RESIDENT OF BAKRIHAWAR PART 8
DIST CACHAR
ASSAM 788802

33:MD SAKIB ALI
 RESIDENT OF BAKRIHAWAR PART 8
 DIST CACHAR
                                  Page No.# 7/11

ASSAM 788802

34:MD. NURUL ISLAM
 RESIDENT OF BAKRIHAWAR PART 8
 DIST CACHAR
ASSAM 788802

35:MD. FAKAR UDDIN
 RESIDENT OF BAKRIHAWAR PART 8
 DIST CACHAR
ASSAM 788802

36:MD. NAZRUL ISLAM
 S/O LATE RIYASAT ALI

RESIDENT OF BAKRIHAWAR PART 8
DIST CACHAR
ASSAM 788802

37:MD. HIFZUR RAHMAN LASKAR
 S/O LATE NIMAR ALI LASKAR

RESIDENT OF BAKRIHAWAR PART 8
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788802

38:MD. ABDUL REJAK
 S/O LATE MOPU MIA

RESIDENT OF BAKRIHAWAR PART 8
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788802

39:MD. ISTAI ALI
 RESIDENT OF BAKRIHAWAR PART 8
 PS PANCHGRAM
 DIST HAILAKANDI
ASSAM 788802

40:MD. MASUK AHMED
 RESIDENT OF BAKRIHAWAR PART 8
 PS PANCHGRAM
 DIST HAILAKANDI
ASSAM 788802

41:MD. SABBIR AHMED
                                  Page No.# 8/11

S/O LATE TAYAB ALI

RESIDENT OF BAKRIHAWAR PART 8
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788802

42:MD. AYUB ALI

S/O LATE AJFAR ALI

RESIDENT OF BAKRIHAWAR PART 8
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788802

43:MD. MUDARIS ALI
 S/O AJFAR ALI
RESIDENT OF BAKRIHAWAR PART 8
 PS PANCHGRAM
 DIST HAILAKANDI
ASSAM 788802

44:MD. SUNAHAR ALI
 S/O LATE BAHADUR ALI

RESIDENT OF BAKRIHAWAR PART 8
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788802

45:MD. ABU BAKKAR MIA
 S/O ARAB ALI

RESIDENT OF BAKRIHAWAR PART 8
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788802

46:HIFJUR RAHMAN
 RESIDENT OF BAKRIHAWAR PART 8
 PS PANCHGRAM
 DIST HAILAKANDI
ASSAM 788802

47:MD. FARIZ UDDIN
 RESIDENT OF BAKRIHAWAR PART 8
 PS PANCHGRAM
                                 Page No.# 9/11

DIST HAILAKANDI
ASSAM 788802

48:MUSST. FATIMA BIBI
 S/O LATE ABDUL RAHIM
RESIDENT OF BAKRIHAWAR PART 8
 PS PANCHGRAM
 DIST HAILAKANDI
ASSAM 788802

49:MD. ABDUL MANNAN
 S/O LATE AHMED ALI

RESIDENT OF BAKRIHAWAR PART 8
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788802

50:MD. ABDUL REJAK
 S/O LATE ASAB ALI

RESIDENT OF BAKRIHAWAR PART 8
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788802

51:SRI HIRENDRA CHANDRA DAS

S/O LATE HARAP CHANDRA DAS

RESIDENT OF BAKRIHAWAR PART 8
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788802

52:SRI NIRANJAN DAS

S/O LATE JATINDRA CHANDRA DAS

RESIDENT OF BAKRIHAWAR PART 8
PS PANCHGRAM
DIST HAILAKANDI
ASSAM 788802

53:SRI NIRANJAN DAS

S/O LATE PROMODINI DEVI
RESIDENT OF BAKRIHAWAR PART 8
                                                                                 Page No.# 10/11

              PS PANCHGRAM
              DIST HAILAKANDI
              ASSAM 788802

              54:SRI MANMOHAN DAS
               S/O RAJMONI DAS

              RESIDENT OF BAKRIHAWAR PART 8
              PS PANCHGRAM
              DIST HAILAKANDI
              ASSAM 788802

              55:SRI MANMOHAN DAS

              S/O LATE SUKOMOI DEVI

              RESIDENT OF BAKRIHAWAR PART 8
              PS PANCHGRAM
              DIST HAILAKANDI
              ASSAM 78880

Advocate for the Petitioner   : MR. M H RAJBARBHUIYAN

Advocate for the Respondent :




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 30.08.2023

Heard Mr. M.H. Rajbarbhuyan, learned counsel for the appellant.

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

(a) Whether the impugned judgment and decree passed by learned lower appellate court reversing and dismissing judgment and decree passed by the learned court of Munsiff is right and proper where against the case of the present appellants/plaintiffs the respondents/defendants did not adduce any evidence nor documents to substitute their stand?

Page No.# 11/11

(b) Whether the learned lower appellate court was justified in dismissing appellants/plaintiffs' suit when the plaintiff no. 1 stated in clear terms that he received possession on the suit land as per the saleable title and quantum of land of his vendor vide deed no. 2557 dated 02/08/2011 and not on the total quantum of land mentioned in the said deed?

Issue notice.

The appellant shall take step for service of notice upon the respondents by registered post with AD within three days.

Call for the LCR.

List the matter after four weeks.

JUDGE

Comparing Assistant