Md.Majid vs Wahida Begum And Anr
2023 Latest Caselaw 391 Gua

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GAHC010003402023




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

                                 Case No. : Intest.Cas./1/2023

            MD.MAJID
            S/O LATE MD. ISA,
            R/O METRO MARKET, A.T ROAD, TINSUKIA, P.O. AND P.S.- TINSUKIA,
            DIST.- TINSUKIA, ASSAM.



            VERSUS

            WAHIDA BEGUM AND ANR.
            W/O LATE MD. ISSA,
            D/O MAQBUL ALI,

            2:ISHMAT JAHAN
             D/O LATE MD
             ISSA

            BOTH ARE RESIDENTS OF ISSA VUILDING
            TULSHIRAM ROAD
            LALBUNGLOW
            P.O. AND P.S.- TINSUKIA
            DIST.- TINSUKIA
            ASSAM

Advocate for the Petitioner   : MR. P J SAIKIA, SR. ADV

Advocate for the Respondent : FOR CAVEATOR




                                           BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

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03. 02. 2023

Heard Mr. PJ Saikia, learned Senior counsel for the appellant.

This is an appeal under Section 384 of the Indian Succession Act, 1925 against the judgment and order dated 07.12.2022 passed by the learned Additional District Judge, Tinsukia in Misc. (Succession) Case No. 28/2011.

Admit the appeal. Call for the records.

Issue notice, returnable after four weeks.

As Mr. PP Dutta, learned counsel accepts notice on behalf of all the respondents, no formal notice is required to be issued.

List the matter immediately on receipt of the LCRs.

JUDGE

Comparing Assistant