Page No.# 1/3 vs Shilpi Rani Sharma And 5 Ors
2025 Latest Caselaw 2648 Gua

Gauhati High Court

Page No.# 1/3 vs Shilpi Rani Sharma And 5 Ors on 11 August, 2025

                                                                     Page No.# 1/3

GAHC010135182025




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

                            Case No. : RFA/47/2025

         NANDITA SHARMA AND 2 ORS.
         W/O. LT. SHIBENDU SHARMA

         2: RIKHITA SHARMA
          MINOR
          D/O. LT. SHIBENDU SHARMA

         3: NILAKSH SHARMA
          MINOR
          D/O. LT. SHIBENDU SHARMA
         ALL ARE R/O. TARAPUR
          SIBBARI ROAD
          PRAN KRISHNA MANDIR
          SILCHAR
          P/O. AND P/S. SILCHAR
          DIST. CACHAR
         ASSAM
          PIN-788003
         THE APPELLANT NO. 2 AND 3 ARE MINORS AND REP. BY THEIR NATURAL
         GUARDIAN MOTHER APPELLANT NO. 1

         VERSUS

         SHILPI RANI SHARMA AND 5 ORS.
         W/O. SRI PRADIP KUMAR SHARMA
         R/O. VILL.- TULARGRAM, SONAI, P/O. AND P/S. SONAI, DIST. CACHAR,
         ASSAM, PIN-788119.

         2:SUMA CHAKRABORTY
         W/O. SRI MILTON CHAKRABORTY

         R/O. TARAPUR
         SIBBARI ROAD
         SILCHAR
                                                                          Page No.# 2/3

             P/O. AND P/S. SILCHAR
             DIST. CACHAR
             ASSAM
             PIN-788003.

            3:JOYA BHATTACHARJEE
             S/O. SRI. GAUTAM BHATTACHARJEE

             R/O. PRADIPTA LANE
             JANIGANJ
             P/O. AND P/S. SILCHAR
             PIN-788001
             DIST. CACHAR
             ASSAM.

            4:SHIBANI SHARMA
            W/O. LT. KRISHNENDU SHARMA

            5:CHANDNI SHARMA
             MINOR
             D/O. LT. KRISHNENDU SHARMA

            6:NILADRI SHARMA
             MINOR
             S/O. LT. KRISHNENDU SHARMA
            ALL ARE R/O. TARAPUR
             SIBBARI ROAD
             PRAN KRISHNA MANDIR
             SILCHAR
             P/O. AND P/S. SILCHAR
             DIST. CACHAR
            ASSAM
             PIN-788003
            RESPONDENT NO. 5 AND 6 ARE MINORS AND REP. BY THEIR NATURAL
            GUARDIAN MOTHER I.E. THE RESPONDENT NO. 4

Advocate for the Petitioner   : MR. S D PURKAYASTHA, J P BAISHYA,MS S.S.BORA

Advocate for the Respondent : ,
                                                                                     Page No.# 3/3



                                    BEFORE
                       HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                            ORDER

11.08.2025 Heard Mr. S. D. Purkayastha, learned counsel appearing for the appellants.

This Regular First Appeal under Section 96 of the Code of Civil Procedure, is directed against the Judgment and Decree dated 12.03.2025 (preliminary decree signed on 24.03.2025), passed by the learned Civil Judge (Sr. Div.) No. 2, Cachar, Silchar, in Title Suit No. 42/2021.

It is to be noted herein that vide impugned Judgment and Order dated 12.03.2025, the learned Trial Court has decreed the suit, and thereby, passed preliminary decree.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned Judgment and Order dated 12.03.2025, passed by the learned Civil Judge (Sr. Div.) No. 2, Cachar, Silchar, in Title Suit No. 42/2021.

Admit.

Issue Notice to the respondents, returnable in 4 (four) weeks.

Steps upon the respondents be taken by a registered post with A/D and also by usual process, within a week from today.

Registry shall call for the records from the learned Court below.

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant