Sukram Swargiary vs Lakhi Kanta Mahiliary And 2Ors
2025 Latest Caselaw 2295 Gua

Gauhati High Court

Sukram Swargiary vs Lakhi Kanta Mahiliary And 2Ors on 24 January, 2025

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                    Page No.# 1/2

GAHC010236082024




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

                                   Case No. : RSA/210/2024

            SUKRAM SWARGIARY
            S/O LATE MAHENDRA SWARGIARY @ BHABLA SWARGIARY,
            RESIDENT OF VILLAGE CHOUDHURITUP PO KAREMURA, PS
            MUSHALPUR, DIST BAKSA BTR, ASSAM 781355



            VERSUS

            LAKHI KANTA MAHILIARY AND 2ORS
            S/O LATE BARUMAL MAHILARY
            RESIDENT OF VILLAGE BAGRIBARI, PO MUSHALPUR, DIST BAKSA,
            BTRA, ASSAM 781366

            2:SIMANJOY BASUMATARY
             S/O KANAK BASUMATARY

            RESIDENT OF VILLAGE MUSHALPUR
            DIST BAKSA
            BTR ASSAM 781377

            3:GAUTAM RAMCHIARY
             S/O LATE DANESWAR RAMCHIARY
            RESIDENT OF VILLAGE BAGRIBARI
             PS MUSHALPUR
             DIST BAKSA BTR
            ASSAM 78136

Advocate for the Petitioner   : MR. A PAUL,

Advocate for the Respondent : ,
                                                                      Page No.# 2/2

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

24.01.2025

Heard Mr. A. Paul, learned counsel for the appellant.

This application has been preferred under Section 100 of CPC against the impugned Judgment and order dated 17.08.2024 passed by the learned Civil Judge (Sr. Division), Baksa, Mushalpur in Money Appeal No. 01/2023 affirming the judgment and order dated 30.05.2023 and decree dated 10.06.2023 passed by the learned Munsiff, Baksa in Money Suit No. 04/2021.

Issue notice to the respondents by registered A/D post and usual process, returnable within 4(four) weeks. Steps be taken within three days.

Call for the scanned copy of trial court records.

Registry to procure the same.

List the matter accordingly after 4(four) weeks.

JUDGE

Comparing Assistant