Radheshyam Goala vs Lokeswar Pathak And 2 Ors
2023 Latest Caselaw 781 Gua

                                                                     Page No.# 1/3

GAHC010150272019




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



                              Case No : I.A.(Civil)/2226/2019

         RADHESHYAM GOALA
         S/O LT. GHASIRAM GOALA R/O VILL- NAMBAR LALUNG GAON P.O.
         KATHIATOLI
         P.S. KAMPUR DIST. NAGAON
         ASSAM.


          VERSUS

         LOKESWAR PATHAK and 2 ORS
         S/O LT. BAPARAM PATHAK
         R/O VILL- UPARBAR LALUNG GAON
         MOUZA- KARBIATOLI
         P.S. KAMPUR
         DIST. NAGAON
         ASSAM.

         2:SMTI PRONOTI PATHAK
         W/O SRI LOKESWAR PATHAK R/O VILL- UPARBAR LALUNG GAON
          MOUZA- KARBIATOLI
          P.S. KAMPUR
          DIST. NAGAON
         ASSAM.
          3:JADURAM LEKHARU
         S/O LT. UMESWAR LEKHARU R/O VILL- KOTHALGURI GAON P.O. and P.S.
         KAMPUR
          MOUZA- KATHIATOLI DIST. NAGAON
         ASSAM.
          ------------
         Advocate for : MR. R L YADAV
         Advocate for : MRS. L N CHOUDHURY appearing for LOKESWAR PATHAK and 2
         ORS
                                                                      Page No.# 2/3


              Case No. : RSA/137/2019

                         RADHESHYAM GOALA
                         S/O LT. GHASIRAM GOALA R/O VILL- NAMBAR LALUNG
                         GAON P.O. KATHIATOLI, P.S. KAMPUR DIST. NAGAON,
                         ASSAM.



                         VERSUS

                         LOKESWAR PATHAK and 2 ORS
                         R/O VILL- UPARBAR LALUNG GAON, MOUZA- KARBIATOLI,
                         P.S. KAMPUR, DIST. NAGAON, ASSAM.

                         2:SMTI PRONOTI PATHAK
                         W/O SRI LOKESWAR PATHAK R/O VILL- UPARBAR LALUNG
                         GAON
                          MOUZA- KARBIATOLI
                          P.S. KAMPUR
                          DIST. NAGAON
                         ASSAM.

                         3:JADURAM LEKHARU
                          S/O LT. UMESWAR LEKHARU R/O VILL- KOTHALGURI
                         GAON P.O. and P.S. KAMPUR
                          MOUZA- KATHIATOLI DIST. NAGAON
                         ASSAM

          Advocate for the Petitioner   : MR.R L YADAV

          Advocate for the Respondent : MS.L N CHOUDHURY

                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

27.02.2023.

Heard learned counsel for the parties.

This application is filed under Order 41 Rule 5 read with Section 151 of the CPC, for stay of the operation of the judgment and decree dated 10.04.2014, Page No.# 3/3

passed by the learned Civil Judge, Nagaon in Title Appeal No. 65/2012, arising out of the judgment and decree dated 11.09.2012, passed by the learned Munsiff No. 1, Nagaon in Title Suit No. 244/2006.

As the connected second appeal has already been admitted, it is provided that the nature and character of the suit land shall not be changed by alienating or by transferring it to any other third party till disposal of the second appeal.

I.A. stands disposed of.

JUDGE

Comparing Assistant