Harilal Das vs Mamtaz Khatun
2023 Latest Caselaw 135 Gua

                                                                  Page No.# 1/2

GAHC010228712022




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

                                 Case No. : RFA/2/2023

           HARILAL DAS
           S/O LATE DHARANI DAS,
           RESIDENT OF BILORTARI HATI, PO AND MOUZA BARPETA, PS AND DIST
           BARPETA, ASSAM

           VERSUS

           MAMTAZ KHATUN
           W/O SUKUR ALI,
           RESIDENT OF DAKSHIN SHITOLI,MOUZA MANDIA, PS BAGHBOR, DIST
           BARPETA, ASSAM,
           781308
           PRESENTLY RESIDING AT AZAD NAGAR (NEAR KALIMANDIR) BARPETA,
           PS AND DIST BARPETA, ASSAM 781315

Advocate for the Petitioner : MR. N K KALITA
Advocate for the Respondent :


                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

09.01.2023

Heard Mr. N. Gogoi, learned counsel appearing on behalf of Mr. N. K. Kalita, learned counsel for the appellant.

By this appeal under Section 96 read with Order XLI Rule 1 & 2 of the CPC, the appellant has prayed for setting aside and quashing the impugned Page No.# 2/2

judgment dated 30.07.2022 and decree dated 08.08.2022 passed by the learned Civil Judge, Barpeta in Money Suit No. 10/2018

The appeal is admitted.

Issue notice to the respondent by registered A/D and usual process. Call for the LCR.

List the matter in the 3rd week of March, 2023.

JUDGE

Comparing Assistant