Citation : 2024 Latest Caselaw 7434 Gua
Judgement Date : 1 October, 2024
Page No.# 1/4
GAHC010192432024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RFA/59/2024
ANITA GORE @ GOUR AND ORS
W/O LATE LOLIT GORE,
RESIDENT OF VILLAGE LAMABARI HAT KHOLA, PO AND PS MAZBAT,
DIST UDALGURI, BTR, ASSAM
2: SRI RAMESH GORE @ GOUR
S/O LATE LOLIT GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
3: SRI UMESH GORE @ GOUR
S/O LATE LOLIT GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
4: SRI MAHESH GORE @ GOUR
S/O LATE LOLIT GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
TO BE REP BY PET NO. 1
5: SRI BHOLA GORE @ GOUR
Page No.# 2/4
S/O LATE FAGU GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSA
VERSUS
SUKUMONI GORE AND ORS
W/O MATKU GORE,
RESIDENT OF VILLAGE LAMABARI HAT KHOLA, PO AND PS MAZBAT,
DIST UDALGURI, BTR, ASSAM
2:SMTI JAMUNA GORE
W/O SRI BIKASH GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
3:SMTI JOYMOTI GORE
D/O MATKU GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
4:SMTI MOLI GORE
D/O MATKU GORE
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
5:SRI BIKASH GORE
S/O UNKNOWN
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
Page No.# 3/4
ASSAM
6:SRI RAMLAL PANIKA
S/O LATE BOLBHADAR PANIKA
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
7:SRI RATAN PANIKA
S/O SRI SIDHARTH PANIKA
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
8:SMTI SULOSA GORE
D/O SRI MAHABIR PANIKA
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
9:SMTI HOMA GORE
D/O SRI MAHABIR PANIKA
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSAM
10:SRI BIJOY PANIKA
S/O SRI MAHABIR PANIKA
RESIDENT OF VILLAGE LAMABARI HAT KHOLA
PO AND PS MAZBAT
DIST UDALGURI
BTR
ASSA
Advocate for the Petitioner : MR. S CHAUHAN, MR N ALAM,MR. P MAZUMDER,MR. A R
Page No.# 4/4
SHOME
Advocate for the Respondent : ,
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
01.10.2024
Heard Mr. S. Chauhan, learned counsel for the appellants.
2. In this appeal, under Section 96 of the C.P.C., the appellants have put to challenge the correctness or otherwise of the Judgment and Decree dated 12.07.2024, passed by the learned Civil Judge (Senior Division), Udalguri in Title Suit No. 02/2021.
3. It is to be noted here that vide Judgment and Decree dated 12.07.2024, the learned Civil Judge (Senior Division), Udalguri has decreed the counter claim of the respondents/defendants.
4. Perused the petition as well as the documents placed on the record and also perused the impugned Judgment and Decree dated 12.07.2024, passed by the learned Civil Judge (Senior Division), Udalguri in Title Suit No. 02/2021.
5. Admit.
6. Let notice be issued to the respondents, 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
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