Rafiul Hussain vs Hari Narayan Singh
2024 Latest Caselaw 7978 Gua

Gauhati High Court

Rafiul Hussain vs Hari Narayan Singh on 23 October, 2024

                                                                               Page No.# 1/2

GAHC010204552024




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

                                  Case No. : CRP(IO)/414/2024

            RAFIUL HUSSAIN
            S/O- LATE BADARUL HUSSAIN,
            R/O- H.NO-220, F.A ROAD MACHKHOWA, DIST- KAMRUP (M), PIN-781009,
            ASSAM



            VERSUS

            HARI NARAYAN SINGH
            S/O- LATE KRISHNA DEO SINGH,
            R/O- C/O- M/S NEHA GLASS AND PLYWOOD, A.T ROAD, MACHKHOWA,
            DIST- KAMRUP (M), PIN-781009, ASSAM



Advocate for the Petitioner   : MR. A IKBAL, MR. R BARUAH,MS S SIDDIQUA,MS. M NATH

Advocate for the Respondent : ,




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

23.10.2024

Heard Mr. A. Ikbal, learned counsel for the petitioner.

This petition under Article 227 of the Constitution of India, read with Section 151 of Page No.# 2/2

the Code of Civil Procedure, 1908, is directed against the judgment and order dated

20.06.2024 passed by the learned Civil Judge (Senior Division) No.1, Kamrup(M),

Guwahati, in Title Appeal No.15/2023. It is to be noted here that vide impugned

judgment and order dated 20.06.2024, the learned Civil Judge (Senior Division) No.1,

Kamrup(M), Guwahati, has allowed the Title Appeal No.15/2023 and thereby set aside the

ex-parte judgment and decree dated 31.05.2017 passed by the learned Munsiff No.1,

Kamrup(M), Guwahati, in Title Suit No.243/2016.

Perused the petition and the documents placed on record and also perused the

impugned judgment and order dated 20.06.2024, passed by the learned Civil Judge

(Senior Division) No.1, Kamrup(M), Guwahati and the ex-parte judgment and decree

dated 31.05.2017 passed by the learned Munsiff No.1, Kamrup(M), Guwahati, in Title Suit

No.243/2016.

Let notice be issued to the sole respondent, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week

from today.

Registry shall call for the record from the learned Courts below.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant