Page No.# 1/3 vs On The Death Of Bogendra Chutia His Legal ...
2025 Latest Caselaw 1676 Gua

Gauhati High Court

Page No.# 1/3 vs On The Death Of Bogendra Chutia His Legal ... on 1 August, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                              Page No.# 1/3

GAHC010127322025




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

                           Case No. : RSA/115/2025

         PALASH CHUTIA AND 5 ORS.
         S/O. LT. AKANMAN CHUTIA

         2: KRISHNA CHUTIA
          S/O. LT. AKANMAN CHUTIA

         3: APLAP CHUTIA
          S/O. LT. AKANMAN CHUTIA

         4: BIPLAP CHUTIA
          S/O. LT. AKANMAN CHUTIA

         5: BINUD CHUTIA
          S/O. LT. AKANMAN CHUTIA
         ALL ARE R/O VILL.- BALIGAON
          P/O. DHAKUAKHANA
          DIST. LAKHIMPUR
         ASSA

         VERSUS

         ON THE DEATH OF BOGENDRA CHUTIA HIS LEGAL HEIRS KUHUMI
         CHUTIA AND 6 ORS
         W/O. LT. BOGENDRA CHUTIA

         2:DIPAK CHUTIA
          S/O. LT. BOGENDRA CHUTIA

         3:GHANA CHUTIA
          S/O. LT. BOGENDRA CHUTIA

         4:DEBAJIT CHUTIA
          S/O. LT. BOGENDRA CHUTIA
                                                                             Page No.# 2/3

            5:TUKHESWAR CHUTIA
             S/O. LT. BOGENDRA CHUTIA

            6:JITUL CHUTIA
             S/O. LT. BOGENDRA CHUTIA

            7:MALABIKA (BINU) CHUTIA
             D/O. LT. BOGENDRA CHUTIA
            ALL ARE R/O. VILL.- BALI GAON
             O/O. DHAKUAKHANA
             MOUZA- DHAKUAKHANA
             DIST. LAKHIMPUR
            ASSAM

Advocate for the Petitioner   : MR. A BORUA, MR. T J MAHANTA,MS. P BHATTACHARYA

Advocate for the Respondent : ,




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 01.08.2025

Heard Ms. P. Bhattacharya, learned counsel for the appellants.

The regular second Appeal is admitted for hearing upon the following three substantial questions of law:

i. Whether the learned both the courts below decided the suit in favour of the plaintiffs/respondents by not considering the provisions of section 58 of the Indian Evidence Act? ii. Whether the impugned judgments and decrees passed by both the courts below are perverse in view of the non-consideration of the evidence adduced by the plaintiffs/respondents with regard to the adverse possession?

iii. Whether the learned both courts below decided the suit in favour of the plaintiffs/respondents by misconstruing the law applicable in respect of the plea of adverse possession?

Page No.# 3/3

Issue notice to the respondents.

The appellants shall take steps for service of notice upon the respondents by registered post with A/D.

Also call for the Trial Court record.

List after 4(four) weeks.

JUDGE

Comparing Assistant