Gauhati High Court
Haris Ali @ Haris Uddin vs On The Death Of Sahib Ali His Legal Heirs ... on 21 February, 2025
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GAHC010076632019
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/221/2024
HARIS ALI @ HARIS UDDIN
S/O- LATE ABDUR RAHMAN, R/O- HADARGRAM, WARD NO. 22, P.O., P.S.
AND DIST.- KARIMGANJ, PIN- 788710.
VERSUS
ON THE DEATH OF SAHIB ALI HIS LEGAL HEIRS AND ORS(Deceased)
S/O- LATE ABDUR RAHMAN, R/O- HADAGRAM, WARD NO. 22, P.O., P.S.
AND DIST.- KARIMGANJ, PIN- 788710
1.1:NEKAI BIBI
(WIFE)
1.2:ABDUL MATIN
SON
1.3:ABDUL SAHID
SON
1.4:LUSNA BEGUM
DAUGHTER
ALL ARE R/O HADARGRAM
WARD NO. 22
KARIMGANJ TOWN
P.O. AND P.S.-KARIMGANJ
PIN-788710
2:SIRAJ UDDIN
S/O- LATE ABDUR RAHMAN
R/O- HADAGRAM
WARD NO. 22
P.O.
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P.S. AND DIST.- KARIMGANJ
PIN- 788710.
3:STRUCK OF.
VIDE HON'BLE COURT'S ORDER DTD.27/04/22 PASSED IN IA (C)
NO.707/2022.
4:MATABUR RAHMAN
S/O- LATE RAFIQUL HAQUE
R/O- HADAGRAM
WARD NO. 22
P.O.
P.S. AND DIST.- KARIMGANJ
PIN- 788710.
5:ALTAF HUSSAIN
S/O- LATE MUHIDUR RAHMAN
R/O- HADAGRAM
WARD NO. 22
P.O.
P.S. AND DIST.- KARIMGANJ
PIN- 788710.
6:JAYLUNA BIBI
W/O- LATE MUHIDUR RAHMAN
R/O- HADAGRAM
WARD NO. 22
P.O.
P.S. AND DIST.- KARIMGANJ
PIN- 788710.
7:RINA BEGUM
W/O- FAKAI AHMED
R/O- VILL.- NUNDAPUR
P.O. BHANGABAZAR
P.S. BADARPUR
DIST.- KARIMGANJ
PIN- 788701.
8:NURUN NEHAR KHANUM
D/O- LATE ABDUR RAHMAN
W/O- KUTUB ALI
R/O- LAMAJAUR
P.O. SARALIPUR
P.S. BADARPUR
DIST.- KARIMGANJ
PIN- 788701.
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9:BEGUM BAHAR
D/O- LATE ABDUR RAHMAN
R/O- HADARGRAM
WARD NO. 22
P.O.
P.S. AND DIST.- KARIMGANJ
ASSAM
PIN- 788710
Advocate for the Petitioner : MR. M H RAJBARBHUIYAN, MS. S RASUL
Advocate for the Respondent : MR D DEKA, MR. M A CHOUDHURY
Linked Case : I.A.(Civil)/701/2022
HARIS ALI @ HARIS UDDIN @ HARISH UDDIN
S/O- LATE ABDUR RAHMAN
R/O- HADARGRAM
WARD NO. 22
P.O.
P.S. AND DIST.- KARIMGANJ
PIN- 788710.
VERSUS
ON THE DEATH OF BEGUM BAHER
HER ONLY SON SABUL UDDIN
S/O LT. ABDUL SATTAR
R/O- HEDARGRAM
WARD NO. 22
P.O.
P.S. AND DIST.- KARIMGANJ
PIN- 788710
------------
Advocate for : MR. M H RAJBARBHUIYAN
Advocate for : appearing for ON THE DEATH OF BEGUM BAHER
HER ONLY SON SABUL UDDIN
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BEFORE
HONOURABLE MRS. JUSTICE MITALI THAKURIA
ORDER
21.02.2025
Heard Mr. M. H. Rajbarbhuiyan, learned counsel for the
appellant/applicant.
This appeal is filed under Section 100 of the Code of Civil Procedure,
1908, challenging the impugned Judgment and Decree dated 15.12.2018 and
02.01.2019, respectively, passed by the learned Civil Judge, Karimganj, in Title
Appeal No. 46/2018, which set aside the Judgment and Decree dated
25.05.2018 and 04.06.2018, respectively, passed by learned Munsiff No. 1,
Karimganj, decreeing Title Suit No. 92/2011 for partition of the suit land.
Upon hearing the learned counsel for the appellant/applicant, this appeal
is admitted in the following Substantial Questions of Law:-
"1. Whether the lower appellate Court was justified in taking into
consideration the Exhibit - A as the said Swaraplipi does not contain the area of
land in respect of each of the sharer?
2. Whether the lower appellate Court acted rightly and judicially in as
much the parties to the Exhibit - A did not act upon the said unregistered
Partition Deed thereby ought to have decreed the suit for partition?
3. Whether the learned lower appellate Court correctly appreciated the
evidence of the P.W.1 holding that the plaintiff is in possession of the Schedule -
4 and Schedule 8 land of Exhibit - A although the said schedules does not
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contain the area of land in possession of the plaintiff ?
Any other substantial question of law, those may be formulated at the
time of hearing.
Issue notice to the respondents, returnable within 6(six) weeks.
The learned counsel for the appellant/applicant shall take steps for service
of notice upon respondent Nos. 1 to 9 by registered post with A/D as well as
through usual process, within 7 (Seven) days.
List the matters after 6 (six) weeks.
JUDGE
Comparing Assistant
