Gauhati High Court
Md Jay Nuddin Seikh vs On The Death Of Late Surat Zamal His ... on 27 March, 2023
Page No.# 1/5
GAHC010152512018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/15/2023
MD JAY NUDDIN SEIKH
SO- MD. ADBUL MAJIT, RO VILLAGE- DUTURI, PO-KAWATIKA, DISTRICT-
CHIRANG, BTAD, ASSAM , PIN-783310
VERSUS
ON THE DEATH OF LATE SURAT ZAMAL HIS LEGAL HEIRS AJIRAN BEWA
AND 8 ORS
WO LATE SURAT ZAMAL , RO VILLAGE- DUTURI, PO- KAWATIKA,
DISTRICT- CHIRANG, BTAD, ASSAM, PIN-783310
2:ALIMAN BEWA
WO LATE SURAT ZAMAL
RO VILLAGE- DUTURI
PO- KAWATIKA
DISTRICT- CHIRANG
BTAD
ASSAM
PIN-783310
3:MD ALIMUDDIN SK
SO LATE SURAT ZAMAL
RO VILLAGE- DUTURI
PO- KAWATIKA
DISTRICT- CHIRANG
BTAD
ASSAM
PIN-783310
4:HALIM SK
SO LATE SURAT ZAMAL
RO VILLAGE- DUTURI
Page No.# 2/5
PO- KAWATIKA
DISTRICT- CHIRANG
BTAD
ASSAM
PIN-783310
5:MAHARUDDIN SK
SO LATE SURAT ZAMAL
RO VILLAGE- DUTURI
PO- KAWATIKA
DISTRICT- CHIRANG
BTAD
ASSAM
PIN-783310
6:AJIMUDDIN SK
SO LATE SURAT ZAMAL
RO VILLAGE- DUTURI
PO- KAWATIKA
DISTRICT- CHIRANG
BTAD
ASSAM
PIN-783310
7:RAIJUL SK
SO LATE SURAT ZAMAL
RO VILLAGE- DUTURI
PO- KAWATIKA
DISTRICT- CHIRANG
BTAD
ASSAM
PIN-783310
8:RASHIDA BEGUM
DO LATE SURAT ZAMAL
RO VILLAGE- DUTURI
PO- KAWATIKA
DISTRICT- CHIRANG
BTAD
ASSAM
PIN-783310
9:MAJEDA KHATUN
DO LATE SURAT ZAMAL
RO VILLAGE- DUTURI
PO- KAWATIKA
DISTRICT- CHIRANG
BTAD
Page No.# 3/5
ASSAM
PIN-78331
Advocate for the Petitioner : MR A D CHOUDHURY
Advocate for the Respondent :
Linked Case : I.A.(Civil)/130/2019
MD JAY NUDDIN SEIKH
S/O MD. ABDUL MAZID @ ABDUL MAZID ALI @ MAJIT ALI
R/O VILL. DUTURI
P.O. KAWATIKA
DIST. CHIRANG
BTAD
ASSAM
PIN 783310
VERSUS
ON THE DEATH OF LATE SURAT ZAMAL HIS LEGAL HEIRS AJIRAN BEWA
AND 8 ORS
W/O LATE SURAT ZAMAL
R/O VILL. DUTURI
P.O. KAWATIKA
DIST. CHIRANG
BTAD
ASSAM
PIN 783310
2:ALIMAN BEWA
W/O LATE SURAT ZAMAL
R/O VILL. DUTURI
P.O. KAWATIKA
DIST. CHIRANG
BTAD
ASSAM
PIN 783310
3:MD. ALIMUDDIN SK
S/O LATE SURAT ZAMAL
R/O VILL. DUTURI
P.O. KAWATIKA
DIST. CHIRANG
BTAD
ASSAM
PIN 783310
Page No.# 4/5
4:HALIM SK
S/O LAT SURAT ZAMAL
R/O VILL. DUTURI
P.O. KAWATIKA
DIST. CHIRANG
BTAD
ASSAM
PIN 783310
5:MAHARUDDIN SK
S/O LATE SURAT ZAMAL
R/O VILL. DUTURI
P.O. KAWATIKA
DIST. CHIRANG
BTAD
ASSAM
PIN 783310
6:AJIMUDDIN SK
S/O LATE SURAT ZAMAL
R/O VILL. DUTURI
P.O. KAWATIKA
DIST. CHIRANG
BTAD
ASSAM
PIN 783310
7:RAIJUL SK
S/O LATE SURAT ZAMAL
R/O VILL. DUTURI
P.O. KAWATIKA
DIST. CHIRANG
BTAD
ASSAM
PIN 783310
8:RASHIDA BEGUM
D/O LATE SURAT ZAMAL
R/O VILL. DUTURI
P.O. KAWATIKA
DIST. CHIRANG
BTAD
ASSAM
PIN 783310
9:MAJEDA KHATUN
D/O LATE SURAT ZAMAL
R/O VILL. DUTURI
P.O. KAWATIKA
DIST. CHIRANG
BTAD
ASSAM
Page No.# 5/5
PIN 783310
------------
Advocate for : MR A D CHOUDHURY
Advocate for : appearing for ON THE DEATH OF LATE SURAT ZAMAL HIS
LEGAL HEIRS AJIRAN BEWA AND 8 ORS
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 27.03. 2023
Heard Mr. D. Choudhury, learned counsel for the appellant.
This appeal under Section 100 CPC has been filed by the appellant against
the judgment and decree dated 11.12.2015, passed by the learned Munsiff, Bijni
in T.S. No. 12 of 2014.
Call for the LCR.
Issue notice to the respondents.
The appellant shall take steps for service of notice upon the respondents
by registered post with A/D as well as by usual process, returnable within 4
weeks.
Steps be taken within 7 days.
List the matter after 4 weeks.
JUDGE
Comparing Assistant
