Page No.# 1/3 vs Abul Kalam And 4 Ors
2025 Latest Caselaw 9475 Gua

Gauhati High Court

Page No.# 1/3 vs Abul Kalam And 4 Ors on 15 December, 2025

                                                                   Page No.# 1/3

GAHC010053572021




                                                            undefined

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

                            Case No. : RSA/49/2021

         FEDDUS ALI AND 3 ORS.
         R/O VILLAGE- KUTLIJAR, PO AND MOUZA-GHILAJARI, PS AND DIST.
         BARPETA, ASSAM, PIN-781316

         2: IDRISH ALI
          S/O FEDDUS ALI
          R/O VILLAGE- KUTLIJAR
          PO AND MOUZA-GHILAJARI
          PS AND DIST. BARPETA
         ASSAM
          PIN-781316

         3: WAHAB ALI
          S/O FEDDUS ALI
          R/O VILLAGE- KUTLIJAR
          PO AND MOUZA-GHILAJARI
          PS AND DIST. BARPETA
         ASSAM
          PIN-781316

         4: ABDUL LATIF
          S/O FEDDUS ALI
          R/O VILLAGE- KUTLIJAR
          PO AND MOUZA-GHILAJARI
          PS AND DIST. BARPETA
         ASSAM
          PIN-78131

         VERSUS

         ABUL KALAM AND 4 ORS.
         S/O LT. EUSOP ALI, R/O VILLAGE- KUTLIJAR, PO AND MOUZA-GHILAJARI,
         PS AND DIST. BARPETA, ASSAM, PIN-781316
                                                                            Page No.# 2/3

            2:WAHIDUR RAHMAN
             S/O LT. EUSOP ALI
             R/O VILLAGE- KUTLIJAR
             PO AND MOUZA-GHILAJARI
             PS AND DIST. BARPETA
            ASSAM
             PIN-781316

            3:SHAHIDUL ISLAM
             S/O LT. EUSOP ALI
             R/O VILLAGE- KUTLIJAR
             PO AND MOUZA-GHILAJARI
             PS AND DIST. BARPETA
            ASSAM
             PIN-781316

            4:ABU SAYAD
             S/O HAZARAT ALI
             R/O VILLAGE- PUTLARTARY
             PO AND MOUZA-BETBARI
             PS AND DIST. BARPETA
            ASSAM
             PIN-781327

            5:MAHIBUL ISLAM
             S/O HAZRAT ALI
             R/O VILLAGE- KUTLIJAR
             PO AND MOUZA-GHILAJARI
             PS AND DIST. BARPETA
            ASSAM
             PIN-78131

Advocate for the Petitioner   : K U AHMED, MR. M A SHEIKH,MS F INTAZ,MS P SARMA,MS
N HASAN

Advocate for the Respondent : MR M HUSSAIN (r-1,2,3), DR. B AHMED (r-1,2,3),MR. N HAQUE
(r-1,2,3),MR. S R BARBHUIYA (r-1,2,3)




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                         ORDER

15.12.2025 Page No.# 3/3

1. Learned counsel Mr. K. U. Ahmed is present for the appellant.

2. Learned counsel Mr. N. Haque is present for the respondent Nos. 1, 2 and 3.

3. Vide order dated 06.11.2025, this date was fixed for framing fresh substantial questions of law. Thereby, in addition to substantial questions of law framed on 19.04.2021, further substantial questions of law are formulated as follows:-

(ii) Whether the Lower Appellate Court had to comply with the provision of law under Order XLI Rule 31 of C.P.C. when passing the impugned judgment.

(iii) Whether the Lower Appellate Court failed to comply with the provision of law under Section 90 of the Indian Evidence Act, 1872 as the registered Deed is dated 19/01/1940.

4. Trial Court Records are received.

5. List this matter for hearing on 29.01.2026.

JUDGE

Comparing Assistant