Smti Purabi Rajbongshi vs Sri Bimal Gohain And 3 Ors
2023 Latest Caselaw 652 Gua

                                                                   Page No.# 1/3

GAHC010064362017




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

                          Case No. : Test.App./2/2023

         SMTI PURABI RAJBONGSHI
         Address - W/O LATE DHIREN RAJBONGSHI, R/O PADUMANI, MOUZA
         MURHADOI, P.O HATINGA, P.S. JAMUGURI, DIST. SONITPUR, ASSAM, PIN
         784182



         VERSUS

         SRI BIMAL GOHAIN and 3 ORS
         Address - S/O LATE RADHIKA GOHAIN, R/O HATINGA, RATNAPUR, MOUZA-
         MURHADOL, P.O. HATINGA, P.S. JAMUGURI, DIST. SONITPUR, ASSAM, PIN
         784182

         2:SMTI TILIKA BORAH

          W/O SHANTIRAM BORAH
          R/O LUKHURA KHONIA
          P.O. KAZIRANGA MADHYAPARA
          DIST. GOLAGHAT
          ASSAM
          PIN 785609

         3:SMTI PANKAJA BORAH

          W/O LATE CHENIRAM BORAH
          R/O PADUMANI
          MOUZA MURHADOL
          P.O. HATINGA
          P.S. JAMUGURI
          DIST. SONITPUR
          ASSAM
          PIN 784182
                                                                      Page No.# 2/3

            4:SMTI KRIANMAI BORAH
            W/O SHANTIRAM BORAH
             R/O LUKHURA KHONIA
             P.O. KAZIRANGA MADHYAPARA
             DIST. GOLAGHAT
            ASSAM
             PIN 78560

Advocate for the Petitioner   : MS. P SAHARIA

Advocate for the Respondent : MR B PUSHILAL




                                         BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

20. 02. 2023

Heard Mr. P Mahanta, learned counsel for the appellant.

This is an appeal under Section 299 of the Indian Succession Act, 1925 assailing the judgment and decree dated 30.01.2017 and 06.02.2017 respectively passed by the learned Additional District Judge No. 2, Sonitpur, Tezpur in TS (Probate) case No. 04.2014 granting the letter of administration in favour of the respondent No. 1 herein.

Admit the appeal. Call for the record.

Issue notice, returnable after four weeks.

As Mr. R Sarma, learned counsel accepts on behalf of the respondent No. 1, no formal notice needs to be issued. However, extra copy be furnished to him. Appellant to take steps for service of notice upon the rest of respondents by registered post with A/D as well as by usual process within a period of three Page No.# 3/3

days from today.

JUDGE

Comparing Assistant