Page No.# 1/3 vs Subarna Kalita
2024 Latest Caselaw 5778 Gua

Gauhati High Court

Page No.# 1/3 vs Subarna Kalita on 12 August, 2024

                                                                      Page No.# 1/3

GAHC010137742024




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

                            Case No. : Test.App./8/2024

         MIRA KALITA AND 3 ORS.
         W/O LATE SHYAM KALITA,
         VILL.- NAHIRA, GOSAIPARA, P.O.- NAHIRA, P.S.- PALASBARI, DIST.-
         KAMRUP, ASSAM.

         2: SANGEETA KALITA
          D/O LATE SHYAM KALITA

         VILL.- NAHIRA
         GOSAIPARA
         P.O.- NAHIRA
         P.S.- PALASBARI
         DIST.- KAMRUP
         ASSAM.

         3: RANJEETA KALITA
          D/O LATE SHYAM KALITA

         VILL.- NAHIRA
         GOSAIPARA
         P.O.- NAHIRA
         P.S.- PALASBARI
         DIST.- KAMRUP
         ASSAM.

         4: PANKAJ KALITA
          S/O LATE SHYAM KALITA

         VILL.- NAHIRA
         GOSAIPARA
         P.O.- NAHIRA
         P.S.- PALASBARI
         DIST.- KAMRUP
         ASSAM
                                                                            Page No.# 2/3


            VERSUS

            SUBARNA KALITA
            D/O LATE NAGEN KALITA,
            VILLAGE AND P.O.- NAHIRA (GOSAIPARA), P.O.- NAHIRA (GOSAIPARA),
            DIST.- KAMRUP, ASSAM, PIN- 781132.



Advocate for the Petitioner   : MR. S SHARMA,

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

12.08.2024

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

2. In this appeal, under Section 299 of the Indian Succession Act, 1925, read with Section 96 of the C.P.C., the appellants have put to challenge the correctness or otherwise of the judgment dated 30.04.2024, passed by the learned Additional District & Sessions Judge, No. 1, Kamrup (M) at Guwahati, in Probate Title Suit No. 02/2014, under Section 276 of the Indian Succession Act, 1925.

3. It is to be noted here that vide judgment dated 30.04.2024, the learned trial court has dismissed the application filed by the appellants seeking grant of probate for obtaining Letter of Administration of last WILL, dated 12.04.2006, of the deceased, Shyam Kalita.

4. Perused the memo of appeal as well as the grounds mentioned therein and also perused the impugned judgment dated 30.04.2024.

5. Admit.

6. Let notice be issued to the respondent, within a week from today, returnable in 4 (four) weeks, by registered post with A/D and also by usual process.

Page No.# 3/3

7. The Registry shall call for the record from the learned trial court.

8. List the matter after 4 (four) weeks.

9. The interim prayer of the petitioners will be considered, after receiving the record from the learned trial court.

JUDGE Comparing Assistant