Sri Nipen Saikia vs Sri Nayanjyoti Boragohain
2023 Latest Caselaw 1173 Gua

                                                                      Page No.# 1/2

GAHC010121592019




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

                                  Case No. : RSA/21/2023

            SRI NIPEN SAIKIA
            S/O- SRI NAREN SAIKIA, VILL.- SINGIMARI (KHANDAJAN), P.O. MANIPUR,
            MOUZA- MORIGAON, P.S. AND DIST.- MORIGAON, ASSAM.



            VERSUS

            SRI NAYANJYOTI BORAGOHAIN
            S/O- LATE PRAFULLA BORAGOHAIN, VILL.- MORI GOHAIN GQAON,
            WARD NO. 5, P.S. AND MOUZA- MORIGAON, DIST.- MORIGAON, ASSAM.



Advocate for the Petitioner   : MR. I CHOUDHURY

Advocate for the Respondent :




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 22.03. 2023 Heard Mr. I. Choudhury, learned counsel for the appellant.

This appeal has been filed under Section 100 CPC against the judgment and order dated 19.02.2018, passed by the learned Civil Judge, Morigaon in Money Appeal No. 01/2017 whereby the learned Civil Judge reversed the judgment dated 06.07.2017, passed by the learned Munsiff No. 1, Morigaon in Page No.# 2/2

Money Suit No. 13/2015

Call for the LCR.

Issue notice to the sole respondent.

The appellant shall take steps for service of notice upon the respondent by registered post with A/D as well as usual process, returnable within 4 weeks.

Steps be taken within 7 days.

List the matter after 4 weeks.

JUDGE

Comparing Assistant