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Page No.# 1/4 vs On The Death Of Moziran Ness Her Legal ...
2024 Latest Caselaw 8481 Gua

Citation : 2024 Latest Caselaw 8481 Gua
Judgement Date : 20 November, 2024

Gauhati High Court

Page No.# 1/4 vs On The Death Of Moziran Ness Her Legal ... on 20 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                              Page No.# 1/4

GAHC010236232024




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

                           Case No. : RSA/214/2024

         GOLAM SARUAR KHAN AND ORS
         S/O LATE MUTAHAR KHAN
         RESIDENT OF REVENUE VILLAGE UDMARI, MOUZA TITAPANI, PO
         SAUPUR, DIST BARPETA ASSAM 781319

         2: MAZAD KHAN
          S/O LATE MUTAHAR KHAN
         RESIDENT OF REVENUE VILLAGE UDMARI
          MOUZA TITAPANI
          PO SAUPUR
          DIST BARPETA ASSAM 781319

         3: SHAHJAHAN KHAN
          S/O LATE MUTAHAR KHAN
         RESIDENT OF REVENUE VILLAGE UDMARI
          MOUZA TITAPANI
          PO SAUPUR
          DIST BARPETA ASSAM 781319

         4: BADSHA KHAN
          S/O LATE MUTAHAR KHAN
         RESIDENT OF REVENUE VILLAGE UDMARI
          MOUZA TITAPANI
          PO SAUPUR
          DIST BARPETA ASSAM 781319

         5: RAHUL AMIN KHAN
          S/O LATE MUTAHAR KHAN
         RESIDENT OF REVENUE VILLAGE UDMARI
          MOUZA TITAPANI
          PO SAUPUR
          DIST BARPETA ASSAM 781319

         6: GOZNABI KHAN
                                                      Page No.# 2/4

S/O LATE MUTAHAR KHAN
RESIDENT OF REVENUE VILLAGE UDMARI
MOUZA TITAPANI
PO SAUPUR
DIST BARPETA ASSAM 781319

7: KOHINOOR KHAN
 S/O LATE MUTAHAR KHAN
RESIDENT OF REVENUE VILLAGE UDMARI
 MOUZA TITAPANI
 PO SAUPUR
 DIST BARPETA ASSAM 781319

8: RAFIKUL ISLAM
 S/O LATE MUTAHAR KHAN
RESIDENT OF REVENUE VILLAGE UDMARI
 MOUZA TITAPANI
 PO SAUPUR
 DIST BARPETA ASSAM 781319

9: ABDUR ROUF
 S/O LATE MUTAHAR KHAN
RESIDENT OF REVENUE VILLAGE UDMARI
 MOUZA TITAPANI
 PO SAUPUR
 DIST BARPETA ASSAM 78131

VERSUS

ON THE DEATH OF MOZIRAN NESS HER LEGAL HEIRS SAKINA KHATUN
AND ORS
W/O SOBDER ALI,
RESIDENT OF VILLAGE UDMARI, MOUZA TITAPANI, PO SAUPUR, DIST
BARPETA ASSAM 781319

2:AYESHA KHATUN @ AYA KHATUN
W/O LATE SURMAN ALI

RESIDENT OF VILLAGE ADITPUR
PO SAUPUR
PS KALGACHIA
DIST BARPEA
ASSAM 781319

3:ON THE DEATH OF MUSTAFA MIYA
 HIS LEGAL REPRESENTATIVE ESHAK ALI

S/O LATE MUSTAFA MIYA
                                                                           Page No.# 3/4


            RESIDENT OF VILLAGE SANTOSHPUR PART II
            PO SANTOSHPUR
            PS ABHAYAPURI
            DIST BONGAIGAON
            ASSAM 783380

            4:RAZAK ALI
             S/O LATE MUSTAFA MIYA

            RESIDENT OF VILLAGE SANTOSHPUR PART II
            PO SANTOSHPUR
            PS ABHAYAPURI
            DIST BONGAIGAON
            ASSAM 783380

            5:MOMTAZ KHATUN
             S/O LATE MUSTAFA MIYA

            RESIDENT OF VILLAGE SANTOSHPUR PART II
            PO SANTOSHPUR
            PS ABHAYAPURI
            DIST BONGAIGAON
            ASSAM 78338

Advocate for the Petitioner   : MR. A.I. AHMED, MS B DEVI,MR P SAH,MR A I AHMED

Advocate for the Respondent : ,




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

20.11.2024 Heard Mr. A. I. Ahmed, learned counsel for the petitioner.

This appeal has been preferred under Section 100 of the CPC Act against the judgment and decree dated 25.07.2024 passed by the learned Civil Judge (Sr. Div.), Barpeta in Title Appeal No. 30/2005 affirming the judgment and decree dated 11.03.2005 passed by the learned Civil Judge (Jr. Divn.) No.1, Page No.# 4/4

Barpeta in Title Suit No. 34/2002.

Issue notice to the respondents by registered A/D post and usual process, returnable within 4(four) weeks.

Call for the trial court record of Title Suit No. 34/2002 from the court of learned Civil Judge (Jr. Divn.) No.1, Barpeta.

Registry to procure the same.

List the matter accordingly after 4(four) weeks.

JUDGE

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