Surendra Nath Sarma vs Heir Of Hangsanath Sarma
2023 Latest Caselaw 4661 Gua

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GAHC010242252023




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

                                    Case No. : RSA/203/2023

            SURENDRA NATH SARMA
            S/O LATE MOHI KANTA SARMA
            RESIDENT OF DURGASAROBAR, PO BHARALUMUKH, GUWAHATI 781009,
            KAMRUP M ASSAM



            VERSUS

            HEIR OF HANGSANATH SARMA, HEMEN SARMA
            RESIDENT OF DURGASARBAR, PO BHARALUMUKH, DIST KAMRUP M
            ASSAM 781009



Advocate for the Petitioner   : MR K TALUKDAR

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/3339/2023

            SURENDRA NATH SARMA
            S/O LATE MOHI KANTA SARMA RESIDENT OF DURGASAROBAR
            PO BHARALUMUKH
            GUWAHATI 781009
            KAMRUP M ASSAM


             VERSUS
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            HEIRS OF HANGSANATH SARMA HEMEN SARMA B
            RESIDENT OF DURGASARBAR
            PO BHARALUMUKH
            DIST KAMRUP M ASSAM 781009


            ------------
            Advocate for : MR K TALUKDAR
            Advocate for : appearing for HEIRS OF HANGSANATH SARMA HEMEN SARMA
            B



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 17.11.2023

Heard Mr. P. Kalita, learned Sr. Counsel assisted by Mr. K. Talukdar, learned counsel for the appellant.

Since the connected appeal has already been admitted for hearing, the operation of the judgment and decree dated 01.08.2023 passed by the learned Civil Judge No. 1, Kamrup (M) in T.A. No. 42 dismissing the appeal and affirming the judgment and decree dated 30.05.2011 passed by the learned Munsiff No. 2, Kamrup in T.S. No. 68/2007 dismissing the suit with cost shall remain stayed.

The interlocutory application stands dispose of.

JUDGE

Comparing Assistant