Page No.# 1/2 vs Kamla Ladha
2024 Latest Caselaw 5745 Gua

Gauhati High Court

Page No.# 1/2 vs Kamla Ladha on 9 August, 2024

                                                                  Page No.# 1/2

GAHC010157082024




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

                                   Case No. : RFA/49/2024


            RAGNI SINGH AND ANR
            W/O VIVEK SINGH,
            RESIDENT OF 5A, HEMLOTA APARTMENT, NEXT TO AGP OFFICE, AMBARI,
            GUWAHATI 781001

            2: SHRI VIVEK SINGH
             S/O SRI BHUWANPATI SINGH

            RESIDENT OF 5A
            HEMLOTA APARTMENT
            NEXT TO AGP OFFICE
            AMBARI
            GUWAHATI 78100

            VERSUS

            KAMLA LADHA
            W/O SHRI SITA RAM LADHA,
            RESIDENT OF M-4/21, MODEL TOWN III, NORTH WEST, DELHI 110009
            THROUGH THE ATTORNEY SHRI PAWAN KUMAR LAHOTI,
            S/O SH. CHIRANJI LAL LAHOTI,RESIDENT OF KANAK KUNJ APARTMENT,
            JAMUNA LAL, BAJAJ ROAD,
            KHALPARA,
            SILIGURI, WEST BENGAL 734005




Advocate for the Petitioner   : SACHIT SHARMA,

Advocate for the Respondent : ,
                                                                                Page No.# 2/2


                                   BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

09.08.2024

Heard Mr. S. Sharma, learned counsel for the appellants.

This appeal under Section 96 of the Code of Civil Procedure, 1908, is preferred by the appellants, namely, Ragni Singh and Vivek Singh, against the judgment and order dated 30.05.2024 passed by the learned Civil Judge (Senior Division) No.2, Kamrup(M), Guwahati, in Title Suit No.451/2023.

It is to be noted here that vide impugned judgment and order dated 30.05.2024, the learned Trial Court has dismissed the counter claim filed by the appellants.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and order dated 30.05.2024.

Let notice be issued to the respondent, 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