Khabiron Nessa vs Chand Miah And 6 Ors
2024 Latest Caselaw 8538 Gua

Gauhati High Court

Khabiron Nessa vs Chand Miah And 6 Ors on 21 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                  Page No.# 1/3

GAHC010195892024




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

                           Case No. : RSA/209/2024

         KHABIRON NESSA
         W/O MD. JABBAR ALI,
         D/O LATE BANIZ SEIKH, RESIDENT OF VILLAGE HAHCHARI, PS
         CHAYGAON, DIST KAMRUP ASSAM

         VERSUS

         CHAND MIAH AND 6 ORS
         S/O LATE BANIZ SEIKH, RESIDENT OF VILLAGE HAHCHARI, PS
         CHAYGAON, DIST KAMRUP ASSAM

         2:AZMAL HAQUE
          S/O MD. CHAND MIAH

          RESIDENT OF VILLAGE HAHCHARI
          PS CHAYGAON
          DIST KAMRUP ASSAM

         3:SIRAJUL HAQUE
          S/O MD. CHAND MIAH

          RESIDENT OF VILLAGE HAHCHARI
          PS CHAYGAON
          DIST KAMRUP ASSAM

         4:MOINUL HAQUE
          S/O MD. CHAND MIAH

          RESIDENT OF VILLAGE HAHCHARI
          PS CHAYGAON
          DIST KAMRUP ASSAM

         5:MD. SONA MIAH
          S/O LAET BANIZ SHEIKH
                                                                        Page No.# 2/3


             RESIDENT OF VILLAGE HAHCHARI
             PS CHAYGAON
             DIST KAMRUP ASSAM

            6:MD. NURUL HAQUE
             S/O LATE KANDU SEIKH

             RESIDENT OF VILLAGE HAHCHARI
             PS CHAYGAON
             DIST KAMRUP ASSAM

            7:MD. SAHID ALI

             S/O LATE KANDU SEIKH

             RESIDENT OF VILLAGE HAHCHARI
             PS CHAYGAON
             DIST KAMRUP ASSA

Advocate for the Petitioner   : MR D GOSWAMI, MR. A ROB,MR K BHATTA,MR K
BARMAN,MR S AFRIDI

Advocate for the Respondent : MR. A IKBAL, FOR CAVEATOR,MR. R BARUAH




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                        ORDER

21.11.2024 Heard Mr. D. Goswami, learned counsel for the petitioner and Mr. A. Ikbal, learned counsel appearing for the respondent No.1.

This appeal has been preferred under Section 100 of the CPC against the judgment and award dated 15.07.2024 passed by Civil Judge (Sr. Division), Amingaon in TA No. 39/2018 setting aside the judgment and decree dated 10.08.2018 passed by the learned Civil judge (Jr. Division), Kamrup, Amingaon in TS No. 384/2014.

Page No.# 3/3

Issue notice to the respondents except respondent No.1 by registered A/D post and usual process, returnable within 3(three) weeks.

Call for the trial court records.

Registry to procure the same.

List the matter accordingly after 3(three) weeks.

JUDGE

Comparing Assistant