Gauhati High Court
Page No.# 1/5 vs Prasun Kanti Purkayasta And 14 Ors on 14 June, 2023
Page No.# 1/5
GAHC010126652023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/98/2023
ON THE DEATH OF AMITA DAS HER LEGAL HEIRS NIRJHAR KANTI DAS
AND ORS.
S/O LATE AMITA DAS,
RESIDENT OF WARD NO. 3, HAILAKANDI TOWN, PS AND DIST
HAILAKANDI, ASSAM 788151
2: SRI NILADRI SANKAR DAS
S/O LATE AMITA DAS
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788151
3: SMTI. CHAITALI DAS
D/O LATE AMITA DAS
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 78815
VERSUS
PRASUN KANTI PURKAYASTA AND 14 ORS.
S/O LATE PRATUL CHANDRA PURAKAYASTA,
RESIDENT OF WARD NO. 3, HAILAKANDI TOWN, PS AND DIST
HAILAKANDI, ASSAM 788151
2:SRI PROBAL KANTI PURKAYASTA
S/O LATE PRATUL CHANDRA PURAKAYASTA
Page No.# 2/5
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788151
3:SRI AMITAVO SHARMA @ BACHHU SHARMA
S/O LATE ASWANI KUMAR SHARMA
RESIDENT OF WARD NO. 4
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788155
4:SMTI SASWATI PURAKAYASTA
D/O LATE PRATUL CHANDRA PURAKAYASTA
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788151
5:SMTI. BROTOTI PURAKAYASTA
D/O LATE PROTUL CHANDRA PURAKAYASTA
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788151
6:MUSS USHA RANI PURKAYASTA
W/O LATE PROTUL CHANDRA PURAKAYASTA
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788151
7:SMTI SULEKHA DAS (DEY)
W/O LATE PRABHASH CHANDRA PURAKAYASTA
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788151
8:SMTI. PURNIMA PURAKAYASTA
W/O LATE PRABHASH CHANDRA PURAKAYASTA
RESIDENT OF WARD NO. 3
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HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788151
9:SMTI DOLI PURAKAYASTA
W/O LATE PRASANTA KUMAR PURAKAYASTA
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788151
10:SMTI. POULOMI PURAKAYASTA
D/O LATE PRASANTA KUMAR PURAKAYASTA
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788151
11:SMTI ARUNDHUTI PURAKAYASTA
D/O LATE PRABASH CHANDRA PURAKAYASTA
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788151
12:SMTI BASWATI ACHARJEE
W/O SHRI KALYAN BRATA ACHARJEE
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788151
13:SMTI. JAYATA CHAKRABORTY
W/O SHRI SUBIMAL CHAKRABORTY
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788151
14:SHRI KUMARISH PURAKAYASTA
S/O LATE KUMUD CHANDRA PURAKAYASTA
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 788151
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15:SHRI KISHORI MOHAN PURAKAYASTA
S/O LATE KUMUD CHANDRA PURAKAYASTA
RESIDENT OF WARD NO. 3
HAILAKANDI TOWN
PS AND DIST HAILAKANDI
ASSAM 78815
Advocate for the Petitioner : MR. A C SARMA
Advocate for the Respondent :
Page No.# 5/5
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
14.06.2023
Heard Mr. A C Sarma, learned senior counsel appearing for the appellants,
assisted by Mr. G. Bharadwaj, Advocate.
The appeal is admitted for hearing on the following substantial questions of law:
(1) Whether the suit is barred under Section 8 of Hindu Succession Act, 1956?
(2) Whether the learned lower appellate court erred in law denying the title of
the appellant over the suit land though the appellant/plaintiff is entitled to as
co-owner?
(3) Whether the judgment and decree passed by the lower appellate court is
perverse?
The appellant shall be at liberty to raise any other substantial question of law
at the time of hearing.
Issue Notice.
Appellants shall take steps for service of notice by registered post with A/D and
other usual process.
Call for the LCR.
List after four weeks.
JUDGE
Comparing Assistant
