Page No.# 1/3 vs Jagannath Bora
2025 Latest Caselaw 2596 Gua

Gauhati High Court

Page No.# 1/3 vs Jagannath Bora on 8 August, 2025

                                                                   Page No.# 1/3

GAHC010151952025




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

                            Case No. : RFA/44/2025

         TAPAN KUMAR CHAKRABORTY AND 5 OTHERS
         S/O. LT. TAPASH CHAKRABORTY, R/O. H/NO. 25, JANAKPUR, BIRUBARI,
         GUWAHATI, DIST. KAMRUP (M), ASSAM, PIN-781016.

         2: HASNA HUSSAIN
         W/O. AMANULLA PASHA
          R/O. W.NO. 3
          MAGALDAI TOWN
          DIST. DARRANG
         ASSAM.

         3: GITARTHA BHUYAN
          S/O. LILAVATI DAS
          R/O. NAHARANI PATH
          P/O. DISPUR
          DIST. KAMRUP (M)
         ASSAM
          GUWAHATI.

         4: MRIGANKA BHUYAN
          C/O. LIAVATI DAS
          R/O. NAHARANI PATH
          P/O. DISPUR
          MOUZA-BELTOLA
          DIST. KAMRUP (M)
         ASSAM.

         5: ANJAY KUMAR GUPTA
          S/O. J.P. GUPTA
          R/O. MANIPURI BASTI
          P/S. PALTAN BAZAR
          DIST. KAMRUP (M)
         ASSAM.
                                                                            Page No.# 2/3

            6: BIKASH AGARWAL
             S/O. LT. B.L AGARWAL
             R/O. A.T. ROAD
             BHARALUMUKH
             GUWAHATI-9
             DIST. KAMRUP (M0
            ASSAM

            VERSUS

            JAGANNATH BORA
            S/O. LT. KAMAL CHANDRA BORA, R/O. JANAKPUR (RUPALI PATH, P/O.
            KAHILIPARA, P/S. DISPUR, DIST. KAMRUP METRO, ASSAM-781019.
            PRESENTLY RESIDING AT C/O. SRI BHABANI PRASAD BORUAH,
            NABURAN PATHA, JATIA, DISPUR, KAHILIPARA, GUWAHATI.



Advocate for the Petitioner   : MS. JYOTI CHETRY, MR A UPADHYAY,MR P UPADHYAY

Advocate for the Respondent : ,



                                     BEFORE
                        HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

08.08.2025

Heard Mr. P. Upadhyay, learned counsel for the appellants.

This appeal under Section 96 of the Code of Civil Procedure, 1908 is directed against the judgment and decree dated 07.01.2025 passed by the learned Civil Judge (Sr. Division) No.1, Kamrup(M), Guwahati, in Title Suit No.131/2013. It is to be noted here that vide impugned judgment and decree dated 07.01.2025, the learned Civil Judge (Sr. Division) No.1, Kamrup(M), Guwahati, has decreed the suit in favour of the respondent/plaintiff.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and decree dated 07.01.2025.

Page No.# 3/3

Admit.

Issue notice to the 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 Court below.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant