Page No.# 1/3 vs Kumud Chandra Haloi
2025 Latest Caselaw 2656 Gua

Gauhati High Court

Page No.# 1/3 vs Kumud Chandra Haloi on 11 August, 2025

                                                                     Page No.# 1/3

GAHC010151962025




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

                              Case No. : RFA/46/2025

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

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

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

         4: MRIGANKA BHUYAN
          C/O. LILAVATI DAS

         R/O. NAHARANI PATH

         P/O. DISPUR

         MOUZA-BELTOLA

         DIST. KAMRUP (M)
         ASSAM
         GUWAHATI

         5: ANJAY KUMAR GUPTA
          S/O. J.P GUPTA
                                                                               Page No.# 2/3

            R/O. MANIPURI BASTI

            P/S. PALTAN BAZAR

            DIST. KAMRUP (M)
            ASSAM
            GUWAHATI

            6: BIKASH AGARWAL
             S/O. LT. B. L AGARWAL
            R/O. A.T. ROAD
             BHARALUMUKH
            GUWAHATI-9

            DIST. KAMRUP (M)
            ASSA

            VERSUS

            KUMUD CHANDRA HALOI
            S/O. LT. BISHNURAM HALOI, R/O. BIRINA PATH, P/O. KAHILIPARA, P/S.
            DISPUR, DIST. KAMRUP (M), ASSAM, PIN-781019.



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

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                           ORDER

11.08.2025 Heard Mr. P. Upadhay, learned counsel appearing for the appellant.

This Regular First Appeal under Section 96 of the Code of Civil Procedure, is directed against the Judgment and Order dated 07.01.2025, passed by the learned Civil Judge (Sr. Div.), Kamrup (M) at Guwahati, in Title Suit No. 130/2013.

It is to be noted herein that vide impugned Judgment and Order dated 07.01.2025, the learned Trial Court has decreed the suit in favour of the plaintiff.

Page No.# 3/3

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned Judgment and Order dated 07.01.2025, passed by the learned Civil Judge (Sr. Div.), Kamrup (M) at Guwahati, in Title Suit No. 130/2013.

Admit.

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

Steps upon the respondent 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