Page No.# 1/2 vs Karim Uddin Barbhuiya
2024 Latest Caselaw 8634 Gua

Gauhati High Court

Page No.# 1/2 vs Karim Uddin Barbhuiya on 25 November, 2024

                                                                     Page No.# 1/2

GAHC010205842024




                                                              undefined

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

                                  Case No. : RFA/68/2024

            ASSAM PRADESH CONGRESS COMMITTEE AND ANR
            HAVING ITS REGD OFFICE AT RAJIV BHAWAN, G.S ROAD, GUWAHATI-05,
            ASSAM.
            REP. BY ITS MEMBER DEBABRATA SAIKIA, WHO HAS BEEN AUTHORIZED
            ON THIS BEHALF VIDE REF. NO-APCC/LETTER/2022/1041 DATED 13TH
            APRIL, 2022 AND A R/O MLA HOSTEL BLOCK-C, QTR NO-6, DISPUR,
            GUWAHATI-06, ASSAM

            2: DEBABRATA SAIKIA
             S/O- LATE HITESWAR SAIKIA
             R/O- MLA HOSTEL
             BLOCK C
             QTR NO-6
             DISPUR
             GUWAHATI-06
            ASSA

            VERSUS

            KARIM UDDIN BARBHUIYA
            S/O- LATE RAHIM UDDIN BARBHUIYA,
            PERMANENT R/O- VILLAGE AND P.O KANAKPUR PART II, P.S- SILCHAR,
            DIST- CACHAR, PIN-788005, ASSAM AND CURRENTLY R/O COTTAGE NO-
            16, MLA HOSTEL, DISPUR, GUWAHATI-06, ASSAM



Advocate for the Petitioner : MR G BHARADWAJ, MR. B DEORI,MR A W AMAN,MR
SARFRAZ NAWAZ,MD F FARIDI

Advocate for the Respondent : ,
                                                                              Page No.# 2/2

                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

25.11.2024

Heard Mr. G. Bharadwaj, learned counsel for the appellants.

2. This appeal, under Section 96 of the C.P.C., is directed against the Judgment and Decree dated 27.06.2024, passed in Title Suit No. 665/2022, by the learned Civil Judge (Senior Division) No. 2, Kamrup (M) at Guwahati.

3. It is to be noted here that vide impugned Judgment and Decree dated 27.06.2024, the learned Civil Judge (Senior Division) No. 2, Kamrup (M) at Guwahati has dismissed the suit filed by the appellant, with cost.

4. Perused the memo of appeal as well as the grounds mentioned therein and also perused the impugned Judgment and Decree dated 27.06.2024, passed in Title Suit No. 665/2022, by the learned Civil Judge (Senior Division) No. 2, Kamrup (M) at Guwahati.

5. Having heard the submission of learned counsel for the appellant, this appeal is admitted.

6. Let notice be issued to the respondent, within a week from today, returnable in 4 weeks, by registered post with A/D and also by usual process.

7. The Registry shall call for the record from the learned trial court.

8. List the matter after 4 (four) weeks.

JUDGE Comparing Assistant