Kanika Das Malakar vs Arabinda Das And 4 Ors
2025 Latest Caselaw 1821 Gua

Gauhati High Court

Kanika Das Malakar vs Arabinda Das And 4 Ors on 8 January, 2025

                                                                 Page No.# 1/3

GAHC010245192023




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

                             Case No. : RSA/184/2024

         KANIKA DAS MALAKAR
         W/O SRI BUDHIRAM DAS,
         RESIDENT OF VILLAGE RAIPAT, MOUZA PUB PAR, PS KAMALPUR, DIST
         KAMRUP (R) ASSAM



         VERSUS

         ARABINDA DAS AND 4 ORS.
         S/O LATE HARI CHARAN DAS,

         2:DIMBESWAR DAS
          S/O LATE HARI CHARAN DAS


         3:SRI BIPUL DAS

          S/O ARABINDA DAS

         RESIDENT OF VILLAGE SONAPUR
         PS KAMALPUR
         DIST KAMRUP ASSAM

         4:SRI DANGSRI RAM DAS

          S/O LATE BAGALU DAS

         RESIDENT OF VILLAGE RAIPAT
         MOUZA PUB PAR
         PS KAMALPUR DIST KAMRUP ASSAM

         5:SRI SARAT CHANDRA DAS
          S/O LATE PALU
                                                                        Page No.# 2/3


            RESIDENT OF VILLAGE RAIPAT
            MOUZA PUB PAR
            PS KAMALPUR DIST KAMRUP ASSA

Advocate for the Petitioner   : MR B K KAR, MS J CHAKRABORTY,MR. M DASGUPTA

Advocate for the Respondent : MR. R SARMAH,




             Linked Case : I.A.(Civil)/3106/2024

            KANIKA DAS MALAKAR
            W/O SRI BUDHIRAM DAS
            RESIDENT OF VILLAGE RAIPAT
            MOUZA PUB PAR
            PS KAMALPUR
            DIST KAMRUP (R) ASSAM


             VERSUS

            ARABINDA DAS AND 4 ORS.
            S/O LATE HARI CHARAN DAS


            2:DIMBESWAR DAS
            S/O LATE HARI CHARAN DAS


             3:SRI BIPUL DAS

            S/O ARABINDA DAS

            RESIDENT OF VILLAGE SONAPUR
            PS KAMALPUR
            DIST KAMRUP ASSAM

             4:SRI DANGSRI RAM DAS

            S/O LATE BAGALU DAS

            RESIDENT OF VILLAGE RAIPAT
            MOUZA PUB PAR
                                                                         Page No.# 3/3

            PS KAMALPUR DIST KAMRUP ASSAM

           5:SRI SARAT CHANDRA DAS
           S/O LATE PALU

           RESIDENT OF VILLAGE RAIPAT
           MOUZA PUB PAR
           PS KAMALPUR DIST KAMRUP ASSAM
           ------------
           Advocate for : MR B K KAR
           Advocate for : MR. R SARMAH appearing for ARABINDA DAS AND 4 ORS.



                                  BEFORE
                  HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                      ORDER

08.01.2025

Heard Ms. T. Pathak, learned counsel for the appellant.

This second appeal is directed against the Judgment & Order dated 14.07.2023 and Decree dated 25.07.2023 passed by the learned District Judge, Kamrup in connection with Title Appeal No. 4/2018.

Issue notice, returnable in 6 (six) weeks.

Steps be taken for service of notice upon the respondents by registered post with A/D within a period of 3 (three) days from today.

List after 6 (six) weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant