Page No.# 1/3 vs Page No.# 2/3
2024 Latest Caselaw 3253 Gua

Gauhati High Court

Page No.# 1/3 vs Page No.# 2/3 on 13 May, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                    Page No.# 1/3

GAHC010109592019




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

                            Case No. : RSA/77/2024

         RAMENDRA NATH AND 4 ORS
         S/O- LATE BIPEN CHANDRA NATH, R/O- VILL.- BISHNUPUR, P.S. LALA,
         DIST.- HAILAKANDI, ASSAM.PIN 788163

         2: JOTIRMOY NATH
          S/O- LATE BIRENDRA NATH
          R/O- VILL.- BISHNUPUR
          P.S. LALA
          DIST.- HAILAKANDI
         ASSAM.

         3: BABLE NATH
          D/O- LATE BIPINDRA NATH
          R/O- VILL.- BISHNUPUR
          P.S. LALA
          DIST.- HAILAKANDI
         ASSAM.

         4: MRINALINI NATH @ MINU NATH
          D/O- LATE BIPINDRA NATH
          R/O- VILL.- BISHNUPUR
          P.S. LALA
          DIST.- HAILAKANDI
         ASSAM.

         5: DIPANKAR NATH
          S/O- LATE DIBAKAR NATH
          R/O- VILL.- BISHNUPUR
          P.S. LALA
          DIST.- HAILAKANDI
         ASSAM

         VERSUS
                                                                  Page No.# 2/3

     PROMIT NATH AND 5 ORS
     S/O- LATE SATYENDRA NATH, R/O- VILL.- BISHNUPUR, P.S. LALA, DIST.-
     HAILAKANDI, ASSAM.

     2:PANKAJ NATH
      S/O- LATE SATYENDRA NATH
      R/O- VILL.- BISHNUPUR
      P.S. LALA
      DIST.- HAILAKANDI
     ASSAM.

     3:PRADUYUT NATH
      S/O- LATE SATYENDRA NATH
      R/O- VILL.- BISHNUPUR
      P.S. LALA
      DIST.- HAILAKANDI
     ASSAM.

     4:AMIYO NATH
      S/O- BIRENDRA NATH
      R/O- VILL.- BISHNUPUR
      P.S. LALA
      DIST.- HAILAKANDI
     ASSAM.

     5:JUMUN NATH
      D/O- DIBAKAR NATH
      R/O- VILL.- BISHNUPUR
      P.S. LALA
      DIST.- HAILAKANDI
     ASSAM.

     6:SUKRITI NATH
     W/O- NARAYAN NATH
      R/O- VILL.- LALAPUR
      P.S. LALA
      DIST.- HAILAKANDI
     ASSAM

For the Petitioner(s)         : Mr. A. U. Choudhury, Advocate

For the Respondent(s)         : None appears.
                                                                        Page No.# 3/3

                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                       ORDER

Date : 13.05.2024

Heard Mr. A. U. Choudhury, the learned counsel appearing on behalf of the Appellants.

2. This is an appeal under Section 100 of the Code of Civil Procedure, 1908 challenging the judgment and order dated 16.05.2018 passed in Title Appeal No.24/2017.

3. The appeal is admitted by formulating the following substantial question of law:

"Whether the judgment and decree passed by the learned First

Appellate Court is in consonance with Order XLI Rule 31(d) of the Code of Civil Procedure, 1908 taking into account that the learned First Appellate Court failed to state the reliefs to which the plaintiffs/appellants were entitled to upon the reversal of the judgment passed by the learned Trial Court."

4. Issue notice making it returnable by 6 (six) weeks.

5. The Appellants are directed to take steps upon the Respondents by way of Registered Post with A/D as well as through usual process within 3 (three) days.

6. Let the LCR be called for.

7. List accordingly.

JUDGE Comparing Assistant