Gauhati High Court
Page No.# 1/4 vs Jalal Uddin Barbhuiya And 3 Ors on 28 November, 2023
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/4
GAHC010241772023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/202/2023
MAINA MIA LASKAR AND 15 ORS.
S/O LATE ASADDAR ALI LASKAR
RESIDENT OF VILLAGE RANGAUTI, PS AND DIST HAILAKANDI, ASSAM
2: AYNUL HOQUE LASKAR @ AINUL HOQUE LASKAR
S/O LATE ASADDAR ALI LASKAR
RESIDENT OF VILLAGE RANGAUTI
PS AND DIST HAILAKANDI
ASSAM
3: KAMIRUN NESSA LASKAR @ KARUMUN NESSA
S/O LATE ASADDAR ALI LASKAR
RESIDENT OF VILLAGE RANGAUTI
PS AND DIST HAILAKANDI
ASSAM
4: BILA BEGUM
S/O LATE ASADDAR ALI LASKAR
RESIDENT OF VILLAGE RANGAUTI
PS AND DIST HAILAKANDI
ASSAM
5: MONIR UDDIN LASKAR
S/O LATE ASADDAR ALI LASKAR
RESIDENT OF VILLAGE RANGAUTI
PS AND DIST HAILAKANDI
ASSAM
6: NOOR UDDIN
S/O LATE MASAD ALI
RESIDENT OF VILLAGE RANGAUTI PART II
PS AND DIST HAILAKANDI
Page No.# 2/4
ASSAM
7: AMIR UDDIN LASKAR @ AMIR UDDIN
S/O LATE MASAD ALI
RESIDENT OF VILLAGE RANGAUTI PART II
PS AND DIST HAILAKANDI
ASSAM
8: ON THE DEATH OF ABDUL HAQUE LASKAR
HIS LEGAL HEIRS ANOWAR HUSSAIN LASKAR
S/O ABDUL HAQUE LASKAR
RESIDENT OF VILLAGE RANGAUTI
PS AND DIST HAILAKANDI
ASSAM
9: RINA BEGUM @ RAINA BEGUM LASKAR
D/O ABDUL HAQUE LASKAR
RESIDENT OF VILLAGE RANGAUTI
PS AND DIST HAILAKANDI
ASSAM
10: ON THE DEATH OF FAIZUL HOQUE LASKAR
HIS LEGAL HEIRS
DILWAR HUSSAIN LASKAR
S/O FAIZUL HOQUE LASKAR
VILLAGE BORBOND PART III
PS AND DIST HAILAKANDI
ASSAM
11: HAJIRA BEGUM @ HAJIRA BEGUM LASKAR
D/O LATE FAIZUL HOQUE LASKAR
VILLAGE BORBOND PART III
PS AND DIST HAILAKANDI
ASSAM
12: AFSANA BEGUM LASKAR
D/O LATE FAIZUL HOQUE LASKAR
VILLAGE BORBOND PART III
PS AND DIST HAILAKANDI
ASSAM
13: ASMINA BEGUM LASKAR
D/O LATE FAIZUL HOQUE LASKAR
Page No.# 3/4
VILLAGE BORBOND PART III
PS AND DIST HAILAKANDI
ASSAM
14: HUSNA BEGUM LASKAR
D/O LATE FAIZUL HOQUE LASKAR
VILLAGE BORBOND PART III
PS AND DIST HAILAKANDI
ASSAM
15: DILARA BEGUM LASKAR
D/O LATE FAIZUL HOQUE LASKAR
VILLAGE BORBOND PART III
PS AND DIST HAILAKANDI
ASSAM
16: HABARUN NESSA @ HABARUN NESSA LASKAR
W/O LATE FAIZUL HOQUE LASKAR
VILLAGE BORBOND PART III
PS AND DIST HAILAKANDI
ASSA
VERSUS
JALAL UDDIN BARBHUIYA AND 3 ORS.
S/O LATE SANUHAR ALI BARBHUIYA,
VILLAGE BORBOND PART III,PS AND DIST HAILAKANDI, ASSAM
2:JAMAL UDDIN BARBHUIYA
S/O LATE SANUHAR ALI BARBHUIYA
VILLAGE BORBOND PART III
PS AND DIST HAILAKANDI
ASSAM
3:SAFIYA BEGUM
D/O LATE SANUHAR ALI BARBHUIYA
VILLAGE BORBOND PART III
PS AND DIST HAILAKANDI
ASSAM
4:AFIA BEGUM BARBHUIYA
D/O LATE SANUHAR ALI BARBHUIYA
VILLAGE BORBOND PART III
PS AND DIST HAILAKANDI
Page No.# 4/4
ASSA
Advocate for the Petitioner : MR. A M BARBHUIYA
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
28.11.2023
Heard Mr. A.M. Barbhuiya, learned counsel for the appellants.
This appeal under Section 100 of the CPC has been filed for setting aside
and quashing the impugned judgment, dated 13.09.2023 and decree, dated
26.09.2023, passed by the learned District Judge, Hailakandi in Title Appeal
No.09/2000 upholding the judgment, dated 30.06.2000 and decree, dated
05.07.2000 passed by the learned Civil Judge, Senior Division, Hailakandi in Title
Suit No.12/1988 dismissing the suit.
Issue notice. Steps be taken by registered post with A/D as well as by usual
process within 3(three) days.
List on 12.12.2023.
JUDGE
Comparing Assistant
