Ratul Chandra Das vs Manoj Kr Sarma
2025 Latest Caselaw 1101 Gua

Gauhati High Court

Ratul Chandra Das vs Manoj Kr Sarma on 16 July, 2025

                                                                                Page No.# 1/2

GAHC010143682025




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

                                   Case No. : RFA/34/2025

            RATUL CHANDRA DAS
            SON OF JOGENDRA NATH DAS, RESIDENT OF BARPETA TOWN, GANAK
            KUCHI, MOUZA- BARPETA, ASSAM



            VERSUS

            MANOJ KR SARMA
            RESIDENT OF JAYANAGAR, H/NO. 22(A), NAMGHAR PATH, P/O.
            KHANAPARA, KAMRUP METRO, ASSAM



Advocate for the Petitioner   : MR. S BORUAH, MR. K SARMA

Advocate for the Respondent : ,




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

16.07.2025

Heard Mr. K. Sarma, learned counsel for the appellant/plaintiff.

This appeal under Order XLI Rule 1 read with Section 96 of the Code of Civil Procedure, 1908, is preferred by the appellant challenging the judgment and decree Page No.# 2/2

dated 29.04.2025 passed by the learned Civil Judge (Sr. Division), Barpeta, in Money Suit No.02/2021. It is to be noted here that vide impugned judgment and decree dated 29.04.2025, the learned Court below has dismissed the suit of the plaintiff.

Perused the memo of appeal and the grounds mentioned therein and perused the impugned judgment and decree dated 29.04.2025.

Admit.

Issue notice to the respondents, returnable within 4(four) weeks.

Step be taken by registered post with A/D and also by usual process within a week from today.

Registry shall call for the record from the learned Court below.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant