Saurov Baruah @ Saurav Baruah vs Dandeswar Phangsu And 2 Ors
2025 Latest Caselaw 1703 Gua

Gauhati High Court

Saurov Baruah @ Saurav Baruah vs Dandeswar Phangsu And 2 Ors on 3 January, 2025

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GAHC010273612024




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

                                   Case No. : RFA/77/2024

            SAUROV BARUAH @ SAURAV BARUAH
            S/O. SRI SURJYA BARUAH, PERMANENT R/O. 2B, LOHIT ORNATE TOWER,
            VIP ROAD, BORBARI, GUWAHATI-781036, DIST. KAMRUP (M), ASSAM.



            VERSUS

            DANDESWAR PHANGSU AND 2 ORS
            S/O. BHOGMAL PHANGSU, R/O. MOUPUR, SONAPUR, P/S. SONAPUR, DIST.
            KAMRUP (M), ASSAM.

            2:AHARI RAHANG
            W/O. SRI NAREN RAHANG
             R/O. MOUPUR
             SONAPUR
             P/S. SONAPUR
             DIST. KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MR. B BARMAN,

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

Date : 03.01.2025

Heard Mr. B. Barman, learned counsel for the appellant.

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2. This appeal, under Section 96(1), read with Order 41 Rule 1 of the CPC, is directed against the judgment and order dated 24.08.2024, passed in Title Suit No. 238/2024, passed by the learned Civil Judge (Senior Division) No. 1, Kamrup(M) at Guwahati.

3. It is to be noted here that vide impugned judgment and order dated 24.08.2024, the learned Civil Judge (Senior Division) No. 1, Kamrup(M) at Guwahati has dismissed the suit preferred by the appellant without cost.

4. Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment and order dated 24.08.2024.

5. Admit.

6. Let notice be issued to the respondents, returnable in four weeks.

7. Steps be taken upon the respondents by way of registered post with A/D as well as by usual process within a week from today.

8. Registry shall call for the record from the learned trial Court.

9. List the matter after four weeks.

JUDGE

Comparing Assistant