Sri Amulya Debnath vs Anil Ch. Deb Nath And 6 Ors
2024 Latest Caselaw 3193 Gua

Gauhati High Court

Sri Amulya Debnath vs Anil Ch. Deb Nath And 6 Ors on 10 May, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                               Page No.# 1/3

GAHC010122222016




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

                          Case No. : Test.App./3/2016

         SRI AMULYA DEBNATH
         S/O LATE RAI MOHAN DEBNATH, R/O KANAKPUR PAT-II, KALIKRISHNA
         ROAD, P.O. RANGIRKHARI, SILCHAR-05, DIST. CACHAR, ASSAM.



         VERSUS

         ANIL CH. DEB NATH and 6 ORS
         S/O LT. GAURANGA CH. DEB NATH, R/O KANAKPUR ROAD, HRIDAY
         SARANI, P.O. RANGIRKHARI, SILCHAR-5, DIST. CACHAR.

         2:SMT. MILAN DEBI NATH
         W/O AMULAYA DEBNATH
          D/O LT. GAURANGA CH. DEBNATH
          R/O TARAPUR NEW COLONY
          SILCHAR -3
          DIST. CACHCAR
         ASSAM.

         3:SUNIL CH. DEBNATH

          S/O LT. GAURANGA CH. DEBNATH
          R/O KANAKPUR ROAD
          HRIDAY SARANI
          P.O. RANGIRKHARI
          SILCHAR-5
          DIST. CACHAR

         4:PHULAN DEVI DEBNATH
         W/O AMULAYA DEBNATH
          D/O LT. GAURANGA CH. DEBNATH
          R/O KANAKPUR PART-II
          KALIKRISHNA ROAD
                                                                         Page No.# 2/3

              SILCHAR -5
              P.O. RANGIRKHARI
              DIST. CACHAR.

             5:GAUTAM DEB NATH

              S/O LATE GAURANGA CH. DEB NATH
              R/O KANAKPUR ROAD
              HRIDAY SARANI
              P.O. RANGIRKHARI
              SILCHAR-5
              DIST. CACHAR

             6:UTTAM DEBNATH

              S/O LATE GAURANGA CH. DEB NATH
              R/O KANAKPUR ROAD
              SILCHAR
              DIST. CACHAR

             7:UTPAL DEB NATH

              S/O LT. GAURANGA CH. DEB NATH
              R/O KANAKPUR ROAD
              SILCHAR DIST. CACHAR

For the appellant (s)        : Mr. K. Biswakarma Advocate

For the respondent (s)    : Mr. S. K. Ghosh, Advocate

                                  BEFORE
                   HON'BLE MR. JUSTICE DEVASHIS BARUAH
                                 ORDER

10.05.2024 This is an Appeal under Section 299 of the Indian Succession Act, 1925 challenging the judgment and order dated 23.05.02016 passed by the learned Additional District Judge (FTC), Cachar at Silchar whereby the Test Case Suit No.1/2007 was dismissed.

2. The Appeal is admitted.

3. Call for the LCR.

Page No.# 3/3

4. Mr. S. K. Ghosh, the learned counsel duly represents all the respondents including the newly substituted respondent Nos.1 (a), 1 (b), 1(c) and 1 (d).

5. List the matter for hearing immediately upon receipt of the LCR.

6. It is seen from the records that the appellant has not filed the fresh Memo of Parties as directed vide the order dated 01.05.2024 in I.A.(C) No.233/2018. The counsel for the appellant is directed to do so within 16.05.2024 failing which this Court would pass appropriate direction in so far as the respondent Nos.1 (a), 1 (b), 1(c) and 1 (d) are concerned.

JUDGE

Comparing Assistant