Page No.# 1/2 vs Gitanjali Sarmah And 2 Ors
2023 Latest Caselaw 1369 Gua

                                                           Page No.# 1/2

GAHC010179662022




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

                        Case No. : I.A.(Civil)/2720/2022


         BINA CHUTIA AND ANR
         W/O LATE INDRESWAR CHUTIA
         VILL.- BARIKACHUBURI BAMUNGAON
         MOUZA- MAHABHAIRAB
         P.O. AND P.S.- TEZPUR
         DIST.- SONITPUR
         ASSAM.

         2: ALBIN CHUTIA
         S/O LATE INDRESWAR CHUTIA
         VILL.- BARIKACHUBURI BAMUNGAON
          MOUZA- MAHABHAIRAB
          P.O. AND P.S.- TEZPUR
          DIST.- SONITPUR
         ASSAM.
         VERSUS

         GITANJALI SARMAH AND 2 ORS
         W/O LATE ANIL SARMAH BARUAH
         R/O HOUSE NO. 3 RODALI PATH
         JANAKPUR CHARIALI
         KAHILIPARA
         GUWAHATI- 781019
         KAMRUP (M)
         ASSAM.

         2:RISHIK SARMAH
         S/O LATE ANIL SARMAH BARUAH
          R/O HOUSE NO. 3 RODALI PATH
          JANAKPUR CHARIALI
          KAHILIPARA
          GUWAHATI- 781019
          KAMRUP (M)
                                                                           Page No.# 2/2

           ASSAM.
           3:RISHITA SARMAH
           D/O LATE ANIL SARMAH BARUAH
           R/O HOUSE NO. 3 RODALI PATH
           JANAKPUR CHARIALI
           KAHILIPARA
           GUWAHATI- 781019
           KAMRUP (M)
           ASSAM.
           ------------
           Advocate for : MR. B K BHAGAWATI
           Advocate for : appearing for GITANJALI SARMAH AND 2 ORS



                                       BEFORE
                THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                 ORDER

31. 03. 2023 Heard Mr. PS Deka, learned Senior counsel for the applicants. The is an application under Order 41 Rule 5 of the Code of Civil Procedure, 1908 for stay of operation/ execution of the judgment and decree dated 02.07.2022 passed in TA No. 3/2021 by the learned Civil Judge, Sonitpur, Tezpur affirming the judgment and decree dated 12.03.2021 passed by the learned Munsiff No. 1, Tezpur in TS No. 15/2012.

As the connected second appeal is admitted for hearing, the operation/ execution of the judgment and decree dated 02.07.2022 passed in TA No. 3/2021 by the learned Civil Judge, Sonitpur, Tezpur affirming the judgment and decree dated 12.03.2021 passed by the learned Munsiff No. 1, Tezpur in TS No. 15/2012 shall remain suspended till the disposal of the second appeal.

IA stands disposed of.

JUDGE

Comparing Assistant