Page No.# 1/3 vs Abdul Hoque And Ors
2025 Latest Caselaw 2092 Gua

Gauhati High Court

Page No.# 1/3 vs Abdul Hoque And Ors on 20 January, 2025

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                    Page No.# 1/3

GAHC010161262023




                                                             undefined

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

                            Case No. : RSA/82/2024

         GUTTO AND COMPANY PVT AND ANR.
         HAVING ITS OFFICE AT JANIGANJ BAZAR AT SILCHAR, DISTRICT
         CACHAR ASSAM

         2: THE MANAGER
          KALINAGAR TEA ESTATE
          P.O.- KALINAGAR
          P.S.- RAMKRISHNANAGAR
          PIN- 788710
          DIST.- KARIMGANJ
         ASSAM

         VERSUS

         ABDUL HOQUE AND ORS.
         S/O LATE MIACHAND ALI, VILL.- NAPITCHERRA, KALINAGAR TEA
         ESTATE, P.O.- BIDYANAGAR, P.S.- RAMKRISHNANAGAR, PIN- 788710,
         DIST.- KARIMGANJ, ASSAM.

         2:MONIR UDDIN
          S/O HAJI ABDUL MONAF
         VILL.- NAPITCHERRA
          KALINAGAR TEA ESTATE
          P.O.- BIDYANAGAR
          P.S.- RAMKRISHNANAGAR
          PIN- 788710
          DIST.- KARIMGANJ
         ASSAM.

         3:NOOR UDDIN @ BOSAMIA
          S/O ROKIB ALI

         VILL.- NAPITCHERRA
         KALINAGAR TEA ESTATE
                                                                        Page No.# 2/3

             P.S.- RAMKRISHNANAGAR
             DIST.- KARIMGANJ
             ASSAM.

            4:BADRUL HOQUE
             S/O ROMAN ALI
            VILLAGE BALIRBOND
             P.O. AND P.S. RAMKRISHNA NAGAR
             DISTRICT KARIMGANJ
            ASSAM

            5:AMALENDU DAS GUPTA
             S/O RASH BEHARI DAS GUPTA
            RETD. GENERAL MANAGER OF KALINAGAR TEA ESTATE
             P.O.- KALINAGAR
             DIST.- KARIMGANJ
            ASSAM

Advocate for the Petitioner : MR. S C BISWAS, MS. U NANDA,MR. R BARUAH,MR. A
IKBAL,MR. P S BISWAS,MR A IKBAL

Advocate for the Respondent : ,




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                      ORDER

20.01.2025

Heard Mr. A. Ikbal, learned counsel for the petitioner.

This petition has been preferred under Section 100 of CPC against the judgment and decree dated 03.04.2023 passed by the learned District Judge, Karimganj in Money Appeal No. 01/2019 upholding the judgment and decree dated 02.04.2019 passed by the learned Civil Judge in Money Suit No. 05/2012.

Issue notice to the respondent by registered A/D post and usual process, returnable within 4(four) weeks.

Page No.# 3/3

The appeal is admitted on the following substantial questions of law.

(i) Whether, both the Courts below were legally justified in decreeing the suit of the respondents in spite of the specific bar under Order XXI Rule 101 of the Code of Civil Procedure, 1908?

(ii) Whether, the Judgment and Decree passed by the learned courts below are vitiated because of perversity?

Any other substantial questions that may arise at the time of hearing.

Call for the records of Money Appeal No. 01/2019 and Money Suit No. 05/2012.

Registry to procure the same.

List the matter accordingly after 4(four) weeks.

JUDGE

Comparing Assistant