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Surajnath Kairi vs Suraj Nath Hazam And Ors
2023 Latest Caselaw 3521 Gua

Citation : 2023 Latest Caselaw 3521 Gua
Judgement Date : 1 September, 2023

Gauhati High Court
Surajnath Kairi vs Suraj Nath Hazam And Ors on 1 September, 2023
                                                              Page No.# 1/3

GAHC010193532023




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

                          Case No. : RSA/152/2023

         SURAJNATH KAIRI
         S/O LT. RAMPATI KAIRI R/O VILL. AND P.O. IRONGMARA MOUZA
         IRONGMARA GRANT PORGONA CHATLA P.S SILCHAR ASSAM PIN 788011



         VERSUS

         SURAJ NATH HAZAM AND ORS.
         S/O LT. SATYA NARAYAN R/O VILL AND P.O. IRONGMARA MOUZA
         IRONGMARA GRANT PORGONAH CHATLA HAWAR P.S. SILCHAR CACHAR
         ASSAM PIN 788011

         2.1:ON THE DEATH OF DEFENDANT NO. 2 DHANRAJ KAIRI HIS LEGAL
         HEIRS DURGAMONI KAIRI
          W/O LT. DHANRAJ KAIRI R/O VILL AND P.O. IRONGMARA MOUZA
         IRONGMARA GRANT PORGONAH CHATLA HAWAR P.S. SILCHAR CACHAR
         ASSAM PIN 788011

         2.2:ON THE DEATH OF THE DEFENDANT NO. 2 B CHANDRADEEP KAIRI
         HIS LEGAL HEIRS USHA RANI KAIRI
          W/O LT. CHANDRADEEP KAIRI R/O VILL AND P.O. IRONGMARA MOUZA
         IRONGMARA GRANT PORGONAH CHATLA HAWAR P.S. SILCHAR CACHAR
         ASSAM PIN 788011

         2.3:AMARDEEP KAIRI
          S/O DHANRAJ KAIRI R/O VILL AND P.O. IRONGMARA MOUZA
         IRONGMARA GRANT PORGONAH CHATLA HAWAR P.S. SILCHAR CACHAR
         ASSAM PIN 788011

         3.1:ON THE DEATH O F DEFENDANT NO. 3 UMA CHARAN KAIRI HIS
         LEGAL HEIRS SUSHILA KAIRI
          W/O LT UMA CHARAN KAIRI R/O VILL AND P.O. IRONGMARA MOUZA
         IRONGMARA GRANT PORGONAH CHATLA HAWAR P.S. SILCHAR CACHAR
                                                                                      Page No.# 2/3

              ASSAM PIN 788011

              3.2:AJIT KAIRI
               S/O LT. UMA CHARAN KAIRI R/O VILL AND P.O. IRONGMARA MOUZA
              IRONGMARA GRANT PORGONAH CHATLA HAWAR P.S. SILCHAR CACHAR
              ASSAM PIN 788011

              3.3:SUJIT KAIRI
               S/O LT. UMA CHARAN KAIRI R/O VILL AND P.O. IRONGMARA MOUZA
              IRONGMARA GRANT PORGONAH CHATLA HAWAR P.S. SILCHAR CACHAR
              ASSAM PIN 788011

              3.4:RAMJIT KAIRI
               S/O LT. UMA CHARAN KAIRI R/O VILL AND P.O. IRONGMARA MOUZA
              IRONGMARA GRANT PORGONAH CHATLA HAWAR P.S. SILCHAR CACHAR
              ASSAM PIN 788011

              4:SUDIP SUKLABAIDYA
               S/O LT. RAMPATI KAIRI R/O VILL AND P.O. IRONGMARA MOUZA
              IRONGMARA GRANT PORGONAH CHATLA HAWAR P.S. SILCHAR CACHAR
              ASSAM PIN 78801

Advocate for the Petitioner    : MR P UPADHYAY

Advocate for the Respondent :




                                       BEFORE
                      HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

Date : 01.09.2023

Heard Mr. P. Upadhyay, learned counsel for the appellant.

The appeal is admitted for hearing upon the following substantial question of law.

(i) Whether the learned First Appellate Court is justified in reversing the judgment of the learned Trial Court?

(ii) Whether the learned First Appellate Court having come to a finding that the suit property is not identifiable in the locality in regard to the Page No.# 3/3

issue No. 5, the suit ought to have been remanded back to the learned Trial Court for identification of the suit property?

Issue notice returnable in four weeks.

The appellant shall take step for service of notice upon the respondent by registered post with AD within three days.

Call for the LCR.

List the matter after four weeks.

JUDGE

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