Page No.# 1/5 vs Tankeswar Borah And 12 Ors
2023 Latest Caselaw 2325 Gua

                                Page No.# 1/5

GAHC010118852021




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

                           Case No. : RSA/85/2023

         BHANA BORA AND 2 ORS.
         W/O LATE MANIK BORA,
         RESIDENT OF SARBAIDONDHA GAON, PS JORHAT, DIST JORHAT, ASSAM

         2: SMTI MINA BORA
          D/O LATE MANIK BORA

         RESIDENT OF SARBAIDONDHA GAON
         PS JORHAT
         DIST JORHAT
         ASSAM

         3: SRI RAJA BORA
          S/O LATE MANIK BORA

         RESIDENT OF SARBAIDONDHA GAON
         PS JORHAT
         DIST JORHAT
         ASSA

         VERSUS

         TANKESWAR BORAH AND 12 ORS.
         S/O LATE NOGEN BORAH,
         RESIDENT OF SARBAIDONDHA SARUCHARI,MOUZA AND PS JORHAT,
         DIST JORHAT, ASSAM

         2:SMTI MAKAN DUTTA BORA
          D/O LATE SARULORA BORA @ KALITA

         RESIDENT OF SARBAIDONDHA GAON
         PS JORHAT
         DIST JORHAT
         ASSAM
                       Page No.# 2/5


3:SRI ANIL BORA

S/O LATE SARULORA BORA @ KALITA

RESIDENT OF SARBAIDONDHA GAON
PS JORHAT
DIST JORHAT
ASSAM

4:SRI RANJIT BORA
 S/O LATE SARULORA BORA @ KALITA

RESIDENT OF SARBAIDONDHA GAON
PS JORHAT
DIST JORHAT
ASSAM

5:SRI BUBAI KALITA @ BORA

S/O LATE BHOGAI KALITA

RESIDENT OF SARBAIDONDHA GAON
MOUZA SORUCHARAI
PS JORHAT
DIST JORHAT
ASSAM

6:SRI MUNIN KALITA
 S/O LATE BHOGAI KALITA

RESIDENT OF SARBAIDONDHA GAON
MOUZA SORUCHARAI
PS JORHAT
DIST JORHAT
ASSAM

7:SRI MAKHAN CHANDRA BARUAH
 S/O LATE SUREN BARUAH
RESIDENT OF SARBAIDONDHA GAON
 MOUZA SORUCHARAI
 PS JORHAT
 DIST JORHAT
ASSAM

8:SRI CHANDRA BORAH
 RESIDENT OF SARBAIDONDHA GAON
 MOUZA SORUCHARAI
                                        Page No.# 3/5

             PS JORHAT
             DIST JORHAT
             ASSAM

            9:SMTI BHANU BHUYAN
             D/O LATE SOMNATH BHUYAN
            RESIDENT OF SARBAIDONDHA GAON
             MOUZA SORUCHARAI
             PS JORHAT
             DIST JORHAT
            ASSAM

            10:SRI DARPA NATH BHUYAN
             S/O LATE SOMNATH BHUYAN
            RESIDENT OF SARBAIDONDHA GAON
             MOUZA SORUCHARAI
             PS JORHAT
             DIST JORHAT
            ASSAM

            11:SMTI RUMI BHUYAN KALITA
             W/O RUBUL KALITA
            RESIDNET OF BALIGAON
             PO KAKLIAMUKH
             JORHAT
            ASSAM

            12:SMTI RUBI BHUYAN SAIKIA
            W/O SRI BUBUL KALITA
            RESIDENT OF POTIA GAON
             PO MOUT GAON
             JORHAT
            ASSAM

            13:SRI MINITI BHUYAN GOGOI
            W/O BIPUL GOGOI
            RESIDENT OF RAJABARI
             JORHAT
            ASSA

Advocate for the Petitioner   : MR. T J MAHANTA

Advocate for the Respondent :




                                         BEFORE
                                    Page No.# 4/5

                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                     ORDER

02.06.2023

Heard Mr. T. J. Mahanta, learned counsel for the appellants.

This appeal is filed under Section 100 of the Code of Civil Procedure, 1908, challenging the judgment and decree dated 01.03.2021, passed in Title Appeal No.02/2018 by the learned Additional District Judge, Jorhat, and to restore the judgment and decree dated 18.05.2018 passed in Title Suit No.01/2012, passed by the learned Civil Judge, Jorhat.

Upon hearing the learned counsel for the appellants, this appeal is admitted in the following Substantial Questions of Law:-

"1. Whether the learned First Appellate Court erroneously held that the title and possession of the appellant over the suit land was not proved?

2. Whether the finding of the Appellate Court holding that the Suit is barred under Section 154 of Assam Land and Revenue Regulation, 1886, and therefore Civil Court has no jurisdiction under Section 9 of the Code of Civil Procedure, 1908 is sustainable in law in view that the suit of the plaintiff/appellant being a suit for declaration of right, title, interest and possession and consequential relief?"

Any other substantial question of law, those may be formulated at the time of hearing.

Issue notice to the respondent, returnable within 6(six) weeks.

The learned counsel for the appellant shall take steps for service of notice upon respondent by registered post with A/D as well as through usual process, Page No.# 5/5

within 3 (three) days.

List the matter after 6 (six) weeks.

JUDGE

Comparing Assistant