5: Sri Akash Rabha vs Sri Santa Ram Rabha
2023 Latest Caselaw 4516 Gua

                                                             Page No.# 1/3

GAHC010217532018




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

          I.A.(Civil)/4388/2018

         ON THE DEATH OF MANESWAR RABHA HIS LEGAL HEIR SMT ALARI
         RABHA AND 7 ORS
         WIFE
         VILLAGE NO 2 NALAPARA
         NOWBHANGA
         PS BOKO
         DIST KAMRUP ASSAM

         1.1: SRI KABINDRA RABHA
         SON
         VILLAGE NO 2 NALAPARA
          NOWBHANGA
          PS BOKO
          DIST KAMRUP ASSAM

         1.2: SRI BHUPEN RABHA
         SON
         VILLAGE NO 2 NALAPARA
         NOWBHANGA
         PS BOKO
         DIST KAMRUP ASSAM

         1.3: SRI RAMESH RABHA
         SON
         VILLAGE NO 2 NALAPARA
         NOWBHANGA
         PS BOKO
         DIST KAMRUP ASSAM

         1.4: SMTI. NALINI RABHA
         DAUGHTER
         VILLAGE NO 2 NALAPARA
         NOWBHANGA
         PS BOKO
                                                             Page No.# 2/3

             DIST KAMRUP ASSAM

         1.5: SRI AKASH RABHA
         GRANDSON
         VILLAGE NO 2 NALAPARA
         NOWBHANGA
         PS BOKO
         DIST KAMRUP ASSAM

         2: SMTI. HIRA MONI RABHA
         VILLAGE NO 2 NALAPARA
         NOWBHANGA
         PS BOKO
         DIST KAMRUP ASSAM

         3: SMTI. ANJANA RABHA
         VILLAGE NO 2 NALAPARA
         NOWBHANGA
         PS BOKO
         DIST KAMRUP ASSAM
         VERSUS

         SRI SANTA RAM RABHA
         S/O LATE BAKEL RABHA
         VILLAGE NO 2 NALAPARA
         NOWBHANGA
         PS BOKO
         DIST KAMRUP ASSAM

         ------------
         Advocate for : MR. B K BHAGAWATI
         Advocate for : appearing for SRI SANTA RAM RABHA


                                  :: BEFORE ::
                  HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                  O R D E R

06.11.2023

Heard Mr. B.K. Bhagawati, learned counsel appearing for the applicants.

Page No.# 3/3

Since the connected appeal has been admitted for hearing, the judgment and decree dated 30.06.2018 passed by the learned Civil Judge, Kamrup (R) at Amingaon in Title Appeal No.78/2014 affirming the judgment and decree passed by the learned Trial Court in Title Suit No.20/2009, shall remain stayed till disposal of the appeal.

The I.A. stands disposed of.

JUDGE

Comparing Assistant