Page No.# 1/3 vs Diganta Sarma And 2 Ors
2024 Latest Caselaw 5645 Gua

Gauhati High Court

Page No.# 1/3 vs Diganta Sarma And 2 Ors on 7 August, 2024

                                                              Page No.# 1/3

GAHC010134092024




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

                         Case No. : Test.App./7/2024

         ON THE DEATH OF NARAYAN SARMA HIS LEGAL HEIRS DARSHANA
         SARMA AND ORS
         WIFE
         RESIDENT OF METUAKUCHI, SANTINAGAR, WARD NO. 20, PS BARPETA
         DIST BARPETA, ASSAM 781301

         2: RIPUNJAY SARMA

         SON
         RESIDENT OF METUAKUCHI
         SANTINAGAR
         WARD NO. 20
         PS BARPETA DIST BARPETA
         ASSAM 781301

         3: SRI BHANU DEVI
          D/O LATE MADHUSUDHAN SARMA

         RESIDENT OF METUAKUCHI
         SANTINAGAR
         WARD NO. 20
         PS BARPETA DIST BARPETA
         ASSAM 781301

         4: INDIRA DEVI
          D/O LATE MADHUSUDHAN SARMA

         RESIDENT OF METUAKUCHI
         SANTINAGAR
         WARD NO. 20
         PS BARPETA DIST BARPETA
         ASSAM 781301

         5: PRABITRA SARMA
                                                                        Page No.# 2/3

             S/O LATE MADHUSUDHAN SARMA

            RESIDENT OF METUAKUCHI
            SANTINAGAR
            WARD NO. 20
            PS BARPETA DIST BARPETA
            ASSAM 78130

            VERSUS

            DIGANTA SARMA AND 2 ORS
            S/O LATE MADHUSUDHAN SARMA,
            RESIDENT OF SUNDARIDIYA, KALAYAHATI PO AND PS BARPETA, DIST
            BARPETA, ASSAM 781301

            2:SHRI BHUBAN MOHAN SARMA @ BHUBAN SARMA

             D/O LATE MADHUSUDHAN SARMA

            RESIDENT OF METUAKUCHI
            SANTINAGAR
            WARD NO. 20
            PS BARPETA DIST BARPETA
            ASSAM 781301

            3:SMTI. HIMANI SARMA @ HIMANI DAS
             D/O LATE MADHUSUDHAN SARMA
            W/O BASUDEV DAS
            RESIDENT OF METUAKUCHI
             SANTINAGAR
            WARD NO. 20
             PS BARPETA DIST BARPETA
            ASSAM 78130

Advocate for the Petitioner   : MR. K R PATGIRI, MS K BARMAN,MS CHITRALEKHA DAS

Advocate for the Respondent : ,


                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

07.08.2024 Heard Mr. K.R. Patgiri, learned counsel for the appellants.

Page No.# 3/3

This appeal under Section 384 of the Indian Succession Act, 1925, is preferred against the judgment and order dated 24.04.2024 and the decree dated 04.05.2024 passed by the learned Additional District Judge, Barpeta, Title Suit (Probate) Case No.02/2022, wherein the application filed by the appellants under Section 276 of the Indian Succession Act praying for grating probate of the Will dated 23.02.2023 was dismissed.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and order dated 24.04.2024 as well as the decree dated 04.05.2024.

Let notice be issued to the respondents, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

Registry shall call for the record from the learned Trial Court.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant