Moushami Nandy vs Sapna Dey Sarkar And 2 Ors
2024 Latest Caselaw 7846 Gua

Gauhati High Court

Moushami Nandy vs Sapna Dey Sarkar And 2 Ors on 28 October, 2024

                                                                         Page No.# 1/2

GAHC010180842024




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

                                  Case No. : RFA/62/2024

            MOUSHAMI NANDY
            W/O LATE PRADIP NANDY,
            D/O LATE ARUN RANJAN DEB,
            RESIDENT OF GNB ROAD, DOOMDOOMA TOWN, PO AND PS
            DOOMDOOMA, DIST TINSUKIA, ASSAM 786151

            VERSUS

            SAPNA DEY SARKAR AND 2 ORS
            W/O LATE SHUKHOMOY DEY SARKAR,
            RESIDENT OF RUPAI SIDING, NEARBY LEARNERS HIGH SCHOOL PO
            RUPAO, PS DOOMDOOMA, DIST TINSUKIA, ASSAM 786151

            2:SRI NARESH PRASAD

             S/O SRI DHARAMNATH PRASAD
             RESIDENT OF BORHAPJAN
             PO BORHAPJAN
             PS DOOMDOOMA
             DIST TINSUKIA
             ASSAM 786151

            3:THE CHIARMAN
             DOOMDOMA TOWN COMMITTEE
             DOOMDOOMA PO AND PS DOOMDOOMA
             DIST TINSUKIA
            ASSAM 78615

Advocate for the Petitioner : MS L RONGPIPI, MR. BHASKAR DUTTA, SENIOR
ADVOCATE,MR. SAILENDRA DEKA,MR JITENDRA DAS

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


                                    BEFORE
                       HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                    ORDER

28.10.2024

Heard Mr. B. Dutta, learned Senior Counsel assisted by Mr. J. Das, learned counsel for the petitioner.

2. In this appeal, under Section 96 read with Section 105 of the C.P.C., the petitioner has put to challenge the correctness or otherwise of the Judgment dated 25.06.2024 and Decree dated 02.07.2024, passed by the learned Civil Judge (Senior Division), Tinsukia, in Title Suit No. 11/2018.

3. It is to be noted here that vide Judgment dated 25.06.2024 and Decree dated 02.07.2024, the learned Civil Judge (Senior Division), Tinsukia has dismissed the Title Suit No. 11/2018, filed by the appellant.

4. Perused the memo of appeal as well as the grounds mentioned therein and also perused the impugned Judgment dated 25.06.2024 and Decree dated 02.07.2024, passed by the learned Civil Judge (Senior Division), Tinsukia, in Title Suit No. 11/2018.

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 Civil Judge (Senior Division), Tinsukia.

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

JUDGE Comparing Assistant