Shankar Das vs Kumadini Das And Ors
2025 Latest Caselaw 2090 Gua

Gauhati High Court

Shankar Das vs Kumadini Das And Ors on 20 January, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                   Page No.# 1/3

GAHC010219452022




                                                            undefined

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

                         Case No. : I.A.(Civil)/3390/2022




         SHANKAR DAS
         S/O LATE PRAHLAD DAS
         RESIDENT OF KUMARHATI
         BARPETA TOWN
         MOUZA
         PS AND DIST BARPETA
         ASSAM


          VERSUS

         KUMADINI DAS AND ORS.
         D/O LATE GALIN DAS
         W/O CHITTARANJAN DAS
         RESIDENT OF KALAYAHATI
         SUNDARIDIA
         BARPETA
         MOUZA AND DIST BARPETA
         ASSAM 781314

         2:SARASWATI DAS

         D/O LATE GILIN DAS

         W/O LATE GUNESWAR DAS

         RESIDENT OF NAKHRA
         NOTUN BANIKUCHI
         MOUZA TIHU
         DIST NALBARI
         ASSAM 781371
         REPRESENTED BY THEIR ATTORNEY CHANDAN KUMAR DAS
                                            Page No.# 2/3

S/O LATE TARANI KANTA DAS
RESIDENT OF KUMARHATI BARPETA WARD NO. 5
MOUZA AND DIST BARPETA
ASSAM 781301

3:TARAK BHARALI

S/O LATE CHAKRADHAR BHARALI

RESIDENT OF KUMARHATI
BARPETA WARD NO. 5
MOUZA
PO AND DIST BARPETA
ASSAM 781301

4:KHAGEN BHARALI

S/O LATE CHAKRADHAR BHARALI

RESIDENT OF KUMARHATI
BARPETA WARD NO. 5
MOUZA
PO AND DIST BARPETA
ASSAM 781301

5:NABA BHARALI

S/O LATE CHAKRADHAR BHARALI

RESIDENT OF KUMARHATI
BARPETA WARD NO. 5
MOUZA
PO AND DIST BARPETA
ASSAM 781301

6:NIRU BHARALI
D/O LATE CHAKRADHAR BHARALI

RESIDENT OF KUMARHATI
BARPETA WARD NO. 5
MOUZA
PO AND DIST BARPETA
ASSAM 781301

7:SABITA BHARALI
D/O LATE CHAKRADHAR BHARALI

RESIDENT OF KUMARHATI
                                                                                Page No.# 3/3

            BARPETA WARD NO. 5
            MOUZA
            PO AND DIST BARPETA
            ASSAM 781301
            ------------
                 For the Applicant(s)            : Mr. N. Haque, Advocate

                 For the Respondent(s)           : Mr. H.P. Guwala, Advocate



                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

Date : 20.01.2025

This is an application for stay of the operation of the impugned judgment and decree dated 08.07.2022 passed by the Court of the learned Civil Judge, Barpeta in Title Appeal No. 12/2019.

2. It is seen that the accompanying appeal has been admitted. Further to that, this Court upon perusal of the application is of the opinion that the ends of justice would be met, if the impugned judgment and decree dated 08.07.2022 passed by the learned Civil Judge, Barpeta in Title Appeal No. 12/2019 is stayed till the disposal of the accompanying appeal.

3. Accordingly, the impugned judgment and decree dated 08.07.2022 passed by the Court of the learned Civil Judge, Barpeta in Title Appeal No. 12/2019 is stayed till the disposal of the appeal.

4. In view of the above, I.A. stands disposed of.

JUDGE Comparing Assistant