Page No.# 1/4 vs Page No.# 2/4
2024 Latest Caselaw 5013 Gua

Gauhati High Court

Page No.# 1/4 vs Page No.# 2/4 on 22 July, 2024

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                     Page No.# 1/4

GAHC010063242024




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

                             Case No. : RSA/130/2024

         MOYNA RAM DAS AND 4 ORS.
         S/O LATE NIROD MOHAN DAS,
         VILL.- MATIJURI, P.S. AND DIST.- HAILAKANDI, PIN- 788155.

         2: AKAL RAM DAS
          S/O LATE NIROD MOHAN DAS

         VILL.- MATIJURI
         P.S. AND DIST.- HAILAKANDI
         PIN- 788155.

         3: RAJU DAS
          S/O LATE MONI RAM DAS

         VILL.- MATIJURI
         P.S. AND DIST.- HAILAKANDI
         PIN- 788155.

         4: ATUL DAS
          S/O LATE MONI RAM DAS

         VILL.- MATIJURI
         P.S. AND DIST.- HAILAKANDI
         PIN- 788155.

         5: ANITA DAS
          S/O LATE MONIRAM DAS

         VILL.- MATIJURI
         P.S. AND DIST.- HAILAKANDI
         PIN- 788155

         VERSUS
                                                             Page No.# 2/4

ABIRAM DAS AND 10 ORS.
S/O LATE ADAR RAM DAS,
VILL.- MATIJURI, P.S. AND DIST.- HAILAKANDI, PIN- 788155.

2:MINU RANI DAS
 S/O LATE MANJU MOHAN DAS

VILL.- MATIJURI
P.S. AND DIST.- HAILAKANDI
PIN- 788155.

3:MAMON DAS
 D/O LATE MANJU MOHAN DAS

VILL.- MATIJURI
P.S. AND DIST.- HAILAKANDI
PIN- 788155.

4:PINKI DAS
 D/O LATE MANJU MOHAN DAS

VILL.- MATIJURI
P.S. AND DIST.- HAILAKANDI
PIN- 788155.

5:SUMIT DAS
 S/O LATE MANJU MOHAN DAS

VILL.- MATIJURI
P.S. AND DIST.- HAILAKANDI
PIN- 788155.

6:SAMIR DAS
 S/O LATE MANJU MOHAN DAS

VILL.- MATIJURI
P.S. AND DIST.- HAILAKANDI
PIN- 788155.

7:AMIT DAS
 D/O LATE MANJU MOHAN DAS

VILL.- MATIJURI
P.S. AND DIST.- HAILAKANDI
PIN- 788155.

8:HIMANGSHU DAS
 S/O NOT KNOWN
                                                                        Page No.# 3/4


            R/O HAILAKANDI TOWN WARD NO. 11
            P.S. AND DIST.- HAILAKANDI
            PIN- 788151.

            9:SUDHIR DAS @ PACHU DAS
             S/O NOBAKUMAR DAS

            VILL.- MATIJURI (KAZIRKUNA)
            P.S. AND DIST.- HAILAKANDI
            PIN- 788155.

            10:RAJAN DAS
             S/O LATE CHANDAN DAS

            VILL.- MATIJURI (KAZIRKUNA)
            P.S. AND DIST.- HAILAKANDI
            PIN- 788155.

            11:SONDYA RANI DAS
             W/O LATE CHANDAN DAS

            VILL.- MATIJURI (KAZIRKUNA)
            P.S. AND DIST.- HAILAKANDI
            PIN- 788155

Advocate for the Petitioner   : MR. S K GHOSH

Advocate for the Respondent :




                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 22.07.2024 Heard Mr. S. K. Ghosh, learned counsel for the appellants.

The regular second appeal is admitted for hearing upon the following three substantial questions of law:

1. Whether the learned courts below erred in law in decreeing the suit of the plaintiffs with respect Schedule-1A land Page No.# 4/4

without considering the Ext-A whereby the father of the defendants No. 1 and 2 purchased the tenancy right from the father of the plaintiff on 11.04.1969 though the said Ext-A which were duly proved by the defendants?

2. Whether the learned Courts below erred in law in decreeing the suit of the plaintiffs partly decreeing the suit of the eviction of the appellants from the Schedule-1(A) land without deciding the point for determination as regard as to whether the appellants are non-evictable tenant or not from the suit schedule land more so when both the courts below held that the defendants acquired tenancy right?

3. Whether the learned lower appellate Court erred in law in passing the impugned judgment without complying the provisions of Order XLI Rule 31 of the Code of Civil Procedure?

Issue notice to the respondents.

The appellant shall take steps upon respondents by registered post with A/D within 4(four) weeks.

List this matter after 4(four) weeks.

JUDGE

Comparing Assistant