Page No.# 1/4 vs Rina Begum And 9 Ors
2025 Latest Caselaw 2597 Gua

Citation : 2025 Latest Caselaw 2597 Gua
Judgement Date : 8 August, 2025

Gauhati High Court

Page No.# 1/4 vs Rina Begum And 9 Ors on 8 August, 2025

                                                                  Page No.# 1/4

GAHC010106602025




                                                           undefined

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

                            Case No. : RSA/106/2025

         NASIR UDDIN AND ANR.
         S/O. LT. ICHAQUE ALI

         2: ABDUL REJAK
          S/O. LT. ICHAQUE ALI
         BOTH ARE R/O. VILL.- TINSUKIA
          JURIA
          MOUZA-JURIA
          P/S. JURIA
          PIN-782001
          DIST. NAGAON
         ASSAM

         VERSUS

         RINA BEGUM AND 9 ORS.
         PRESIDENT, TINSUKIA GAON PANCHAYAT, MOUZA-JURIA, P/S. JURIA,
         DIST. NAGAON, PIN-782001, ASSAM.

         2:IMAN ALI
          S/O. LT. MUSLIMUDDIN
          R/O. VILL.- TINSUKIA
          MOUZA-JURIA
          P/S. JURIA
          PIN-782001
          DIST. NAGAON
         ASSAM.

         3:IBRAHIM ALI
          S/O. LT. KUDDUS ALI

         4:ALAL UDDIN
          S/O. LT. ABDUL JABBAR
                                Page No.# 2/4

5:EMAN ALI
 S/O. LT. EYACHIN ALI
ALL ARE R/O. VILL.- TINSUKIA
 MOUZA-JURIA
 P/S. JURIA
 PIN-782001
 DIST. NAGAON
ASSAM.

6:ALTAF ALI
 S/O. LT. AKKAS ALI
 R/O. VILL.- KAKOIBARI
 MOUZA-JURIA
 P/S. JURIA
 DIST. NAGAON
 PIN-782001
ASSAM.

7:BILAL ALI
 S/O. LT. ABDUL HAI
 R/O. VILL.- TINSUKIAI
 MOUZA-JURIA
 P/S. JURIA
 DIST. NAGAON
 PIN-782001
ASSAM.

8:REJIA KHATUN
W/O. LT. INTAZ ALI
 R/O. VILL.- DOLONI
 MOUZA-JURIA
 P/S. JURIA
 DIST. NAGAON
 PIN-782001
ASSAM.

9:MAJEDA KHATUN
W/O. JAMIR ALI
 R/O. VILL.- TINSUKIA
 MOUZA-JURIA
 P/S. JURIA
 DIST. NAGAON
 PIN-782001
ASSAM.

10:SAHIDA KHATUN
W/O. ABDUL KASEM
 R/O. VILL.- MOLAPATI
                                                                                    Page No.# 3/4

             NAGAON
             MOUZA-KASMARI
             DIST. NAGAON
             PIN-782001
             ASSAM

Advocate for the Petitioner   : MR. R BARUAH, MS. J SARMA,MS S SIDDIQUA,MR. A IKBAL

Advocate for the Respondent : ,



                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

08.08.2025

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

This second appeal under Section 100 of the Code of Civil Procedure, 1908 is directed against the judgment and decree dated 06.02.2025 passed by the learned Civil Judge (Sr. Division), Nagaon, in Title Appeal No.22/2019, thereby upheld the judgment and decree dated 29.04.2019 passed in Title Suit No.121/2009 by the learned Civil Judge (Jr. Division) No.1, Nagaon, wherein the counter-claim of the defendant No.1 was allowed.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and decree dated 06.02.2025 passed by the learned Civil Judge (Sr. Division), Nagaon (hereinafter 'First Appellate Court') and also the judgment and decree dated 29.04.2019 passed by the learned Civil Judge (Jr. Division) No.1, Nagaon (hereinafter 'Trial Court') and also the suggested substantial questions of law.

This appeal is admitted on the following substantial question of law:-

Whether the impugned judgment and decree, so passed by the learned First Appellate Court, suffers from perversity on account of non- consideration of the provision in Section 149 of the Muslim Law, Page No.# 4/4

which provides that the donee must get possession from the donor as a key condition for fulfillment of the gift under Muslim Law?

The Court may also consider framing of further substantial question of law, if found necessary, at the time of hearing after notifying both the parties.