Gauhati High Court
Page No.# 1/5 vs Pankaj Sarda And 5 Ors on 3 September, 2024
Page No.# 1/5
GAHC010140822024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/121/2024
SITA DEVI AND 2 ORS.
W/O- LATE LAL MOHAN SAHANI, R/O- JANIGANJ, P.O. AND P.S. SILCHAR,
DIST.- CACHAR, ASSAM.
2: SAMPAT LAL SAHANI
S/O- LATE LAL MOHAN SAHANI
R/O- JANIGANJ
P.O. AND P.S. SILCHAR
DIST.- CACHAR
ASSAM.
3: DHAN LAL SAHANI
S/O- LATE LAL MOHAN SAHANI
R/O- JANIGANJ
P.O. AND P.S. SILCHAR
DIST.- CACHAR
ASSAM
VERSUS
PANKAJ SARDA AND 5 ORS.
S/O- SRI GHANASHYAM SARDA, R/O- JANIGANJ BAZAR, SILCHAR,
CACHAR.
2:PAWAN SARDA
S/O- SRI GHANASHYAM SARDA
R/O- JANIGANJ BAZAR
SILCHAR
CACHAR.
3:SMT. BASANTI SINGH
W/O- LATE BINDESWARI SINGH
ORIGINALLY RESIDENT OF VILL- JOGWA
P.O. NARKATIA
Page No.# 2/5
P.S. MIRGANJ
DIST.- GOPALGANJ
BIHAR
NOW RESIDENT OF JANIGANJ
SILCHAR TOWN
P.S. SILCHAR
DIST.- CACHAR.
4:RAMA SANKAR SINGH
ORIGINALLY RESIDENT OF VILL- JOGWA
P.O. NARKATIA
P.S. MIRGANJ
DIST.- GOPALGANJ
BIHAR
NOW RESIDENT OF JANIGANJ
SILCHAR TOWN
P.S. SILCHAR
DIST.- CACHAR.
5:SANTOSH KUMAR SINGH
ORIGINALLY RESIDENT OF VILL- JOGWA
P.O. NARKATIA
P.S. MIRGANJ
DIST.- GOPALGANJ
BIHAR
NOW RESIDENT OF JANIGANJ
SILCHAR TOWN
P.S. SILCHAR
DIST.- CACHAR.
6:SMT. SUNITA SINGH
ORIGINALLY RESIDENT OF VILL- JOGWA
P.O. NARKATIA
P.S. MIRGANJ
DIST.- GOPALGANJ
BIHAR
NOW RESIDENT OF JANIGANJ
SILCHAR TOWN
P.S. SILCHAR
DIST.- CACHAR
Advocate for the Petitioner : MR G N SAHEWALLA, MR. P DEKA,MR. A CHETIA,MS. S
KATAKEY,MS. S. TODI,MR H K SARMA
Advocate for the Respondent : MR. S K GHOSH (R- 1, 2),
Page No.# 3/5
WITH
RSA/122/2024
ON THE DEATH OF SANKAR DAS HIS LEGAL HEIRS SMTI. REKHA DAS AND
ANR.
W/O- LATE SANKAR DAS
MALUGRAM
ADARNATH COLONY
SILCHAR
DIST.- CACHAR
ASSAM.
2: NABANITA DAS
D/O- LATE SANKAR DAS
MALUGRAM
ADARNATH COLONY
SILCHAR
DIST.- CACHAR
ASSAM.
VERSUS
PANKAJ SARDA AND 5 ORS.
S/O- SRI GHANASHYAM SARDA
R/O- JANIGANJ BAZAR
SILCHAR
CACHAR.
2:PAWAN SARDA
S/O- SRI GHANASHYAM SARDA
R/O- JANIGANJ BAZAR
SILCHAR
CACHAR.
3:SMT. BASANTI SINGH
W/O- LATE BINDESWARI SINGH
ORIGINALLY RESIDENT OF VILL- JOGWA
P.O. NARKATIA
P.S. MIRGANJ
DIST.- GOPALGANJ
BIHAR
NOW RESIDENT OF JANIGANJ
SILCHAR TOWN
P.S. SILCHAR
Page No.# 4/5
DIST.- CACHAR.
4:RAMA SANKAR SINGH
ORIGINALLY RESIDENT OF VILL- JOGWA
P.O. NARKATIA
P.S. MIRGANJ
DIST.- GOPALGANJ
BIHAR
NOW RESIDENT OF JANIGANJ
SILCHAR TOWN
P.S. SILCHAR
DIST.- CACHAR.
5:SANTOSH KUMAR SINGH
ORIGINALLY RESIDENT OF VILL- JOGWA
P.O. NARKATIA
P.S. MIRGANJ
DIST.- GOPALGANJ
BIHAR
NOW RESIDENT OF JANIGANJ
SILCHAR TOWN
P.S. SILCHAR
DIST.- CACHAR.
6:SMT. SUNITA SINGH
ORIGINALLY RESIDENT OF VILL- JOGWA
P.O. NARKATIA
P.S. MIRGANJ
DIST.- GOPALGANJ
BIHAR
NOW RESIDENT OF JANIGANJ
SILCHAR TOWN
P.S. SILCHAR
DIST.- CACHAR.
------------
Advocate for : MR G N SAHEWALLA
Advocate for : MR. S K GHOSH (R- 1
2) appearing for PANKAJ SARDA AND 5 ORS.
Page No.# 5/5
BEFORE
HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
ORDER
03.09.2024
1. Heard Mr. G.N. Sahewalla, learned Senior Counsel, assisted by Ms. S.
Todi, learned counsel for the appellants. Also heard Mr. S. Dutta, learned Senior
Counsel, assisted by Mr. S.K. Ghosh, learned counsel for the respondent Nos. 1
to 6.
2. During the course of hearing, it was felt that an additional substantial
question(s) of law is required to be framed in this appeal.
3. Accordingly, after hearing the learned counsel for both the sides and
after considering the materials on record, following additional substantial
question(s) of law is hereby formulated in addition to already formulated
3(three) substantial question(s) of law:-
i. "Whether the judgments of Executing Court as well as First Appellate
Court are perverse to the extent that it did not consider the materials on
record, including the exhibited documents except Exhibit-4,5 and 7 for
arriving at its finding.
4. The hearing is concluded.
5. The learned counsel for both the sides is requested to submit a written
gist of their respective argument to this Court within a week from today.
6. The Judgment is reserved.
JUDGE
Comparing Assistant
