Page No.# 1/2 vs Monuj Kanti Paul E
2025 Latest Caselaw 2460 Gua

Gauhati High Court

Page No.# 1/2 vs Monuj Kanti Paul E on 29 January, 2025

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                 Page No.# 1/2

GAHC010045012024




                                                          undefined

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

                           Case No. : RFA/63/2024

         SATI PUROKAYASTA @ SATHI PURKAYASTHA AND 3 ORS
         W/O LATE KAMALAKHYA PUROKAYASTA RESIDENT OF VIVEKANANDA
         ROAD, HAILAKANDI TOWN, WARD NO. 12, PO, PS AND DIST HAILAKANDI,
         ASSAM

         2: SMTI SUSMITA PUROKAYASTA @ SUSHMITA PURKAYASTHA
         W/O LATE KRISHNENDU PUROKAYASTA
         RESIDENT OF VIVEKANANDA ROAD
          HAILAKANDI TOWN
         WARD NO. 12
          PO
          PS AND DIST HAILAKANDI
         ASSAM

         3: SRI SUBHAM PUROKAYASTA @ SUVOM PURKAYASTHA
          S/O LATE KRISHNENDU PUROKAYASTA
         RESIDENT OF VIVEKANANDA ROAD
          HAILAKANDI TOWN
         WARD NO. 12
          PO
          PS AND DIST HAILAKANDI
         ASSAM

         4: MISS SNEHA PUROKAYASTA
          D/O LATE KRISHNENDU PUROKAYASTA
         RESIDENT OF VIVEKANANDA ROAD
          HAILAKANDI TOWN
         WARD NO. 12
          PO
          PS AND DIST HAILAKANDI
         ASSAM
         TO BE REP. BY HER MOTHER
          PET NO.
                                                                         Page No.# 2/2

            VERSUS

            MONUJ KANTI PAUL E
            S/O SRI AMORANDRA PAUL, VILLAGE ALGAPUR PART I, PO KALIBARI
            BAZAR, PS ALGAPUR, DIST HAILAKANDI, ASSAM

Advocate for the Petitioner   : MS. P BHATTACHARYA, MR T GOGOI

Advocate for the Respondent : MR. A M BARBHUIYA, MS A BEGUM,S. M. ZINNA,MS S R
MAZARBHUIYA




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

29.01.2025

Heard Mr. T. Gogoi, learned counsel for the appellant and Mr. A. M. Barbhuiya, learned counsel for the respondent.

This application has been preferred under Section 96 of the CPC against the judgment and order dated 01.08.2023 passed in TS No.07/2021 passed by the learned Civil Judge (Senior Divisiion), Hailakandi.

Appeal is admitted.

Call for the trial court record pertaining to TS No.07/2021.

Registry to procure the same.

List the matter after receipt of LCR.

JUDGE

Comparing Assistant