Fazal Ali @ Fazal Haque vs Asrab Ali And Ors
2025 Latest Caselaw 1378 Gua

Gauhati High Court

Fazal Ali @ Fazal Haque vs Asrab Ali And Ors on 23 July, 2025

                                                                 Page No.# 1/9

GAHC010235912023




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

                               Case No. : RSA/35/2025

         FAZAL ALI @ FAZAL HAQUE
         S/O LATE HASEN ALI, RESIDENT OF KALGACHIA, MOUZA RUPSHI, PO
         KALGACHI, DIST BARPETA, ASSAM



         VERSUS

         ASRAB ALI AND ORS
         S/O LATE HASEN ALI,
         RESIDENT OF KALGACHIA, MOUZA RUPSHI, PO KALGACHIA, PIN- 781319,
         DIST BARPETA, ASSAM

         2:MUSSTT. SAHERA KHATUN
         W/O LATE HELAL UDDIN

         RESIDENT OF KALGACHIA
         MOUZA RUPSHI
         PO KALGACHI
         DIST BARPETA
         ASSAM 781319

         3:MD. IMAN ALI
          S/O LATE HASEN ALI

         RESIDENT OF KALGACHIA
         MOUZA RUPSHI
         PO KALGACHI
         DIST BARPETA
         ASSAM 781319

         4:MD. AJGAR ALI
          S/O LATE HASEN ALI
                            Page No.# 2/9

RESIDENT OF KALGACHIA
MOUZA RUPSHI
PO KALGACHI
DIST BARPETA
ASSAM 781319

5:MUSST. RABIA KHATUN
 D/O LATE HASEN ALI

RESIDENT OF KALGACHIA
MOUZA RUPSHI
PO KALGACHI
DIST BARPETA
ASSAM 781319

6:MUSST. HALIMON NESSA
 D/O LATE HASEN ALI

RESIDENT OF KALGACHIA
MOUZA RUPSHI
PO KALGACHI
DIST BARPETA
ASSAM 781319

7:MD. MAJIBAR RAHMAN
 S/O LATE KURPAN ALI

RESIDENT OF KALGACHIA
MOUZA RUPSHI
PO KALGACHI
DIST BARPETA
ASSAM 781319

8:MD. JOYAN ALI
 S/O LATE RUPA MIAH
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

9:MD. ABU BAKKAR SIDDQUE
 S/O LATE AMZAD ALI

RESIDENT OF KALGACHIA
MOUZA RUPSHI
PO KALGACHI
DIST BARPETA
                             Page No.# 3/9

ASSAM 781319

10:MD. ABU BAKKAR
 S/O LATE KASIM UDDIN
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

11:MUSST. KARPULJAN NESSA
 D/O LATE BASER ALI

RESIDENT OF KALGACHIA
MOUZA RUPSHI
PO KALGACHI
DIST BARPETA
ASSAM 781319

12:MUSST. MAMIRAN NESSA
 D/O LATE HASEN ALI

RESIDENT OF KALGACHIA
MOUZA RUPSHI
PO KALGACHI
DIST BARPETA
ASSAM 781319

13:MD. INSU MIAH
 S/O LATE HAMED ALI

RESIDENT OF KALGACHIA
MOUZA RUPSHI
PO KALGACHI
DIST BARPETA
ASSAM 781319

14:HUSSAIN ALI
 S/O LATE HAMED ALI

RESIDENT OF KALGACHIA
MOUZA RUPSHI
PO KALGACHI
DIST BARPETA
ASSAM 781319

15:MD. JAHURUDDIN
 S/O LATE HAMED ALI
                                Page No.# 4/9


RESIDENT OF KALGACHIA
MOUZA RUPSHI
PO KALGACHI
DIST BARPETA
ASSAM 781319

16:MD. ABDUL KUDDUS TALUKDAR
 S/O LATE EKUDRAT ALI
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

17:MUSST. SORIFAN NESSA
 D/O LATE ABDUR RAHMAN
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

18:MD. ABDUL KUDDUS
 S/O LATE CHAN MIAH
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

19:MD. SOHIDUL ISLAM
 S/O LATE CHAN MIAH
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

20:MD. MOHIM ALI
 S/O LATE MONSER ALI

RESIDENT OF KALGACHIA
MOUZA RUPSHI
PO KALGACHI
DIST BARPETA
ASSAM 781319
                           Page No.# 5/9

21:MD. ABDUL KARIM
 S/O LATE ESAB ALI
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

22:MUSST. HAMELA KHATUN
 D/O LATE AMZAD ALI
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

23:MD. RAHIMUDDIN AHMED
 S/O LATE RIAZ ALI
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

24:MD. JAMIR UDDIN
 S/O LATE HAZRAT ALI
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

25:MD. HIKAM ALI
 S/O LATE ABDUL RAZZAK
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

26:MD. ABDUL HAI

S/O LATE ABDUL RAZZAK
RESIDENT OF KALGACHIA
MOUZA RUPSHI
PO KALGACHI
DIST BARPETA
ASSAM 781319
                                                 Page No.# 6/9


27:MD. RAHAM ALI
 S/O LATE ABDUL RAZZAK
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

28:MD. ABDUL GAFUR
 S/O LATE MONTAZ ALI

RESIDENT OF KALGACHIA
MOUZA RUPSHI
PO KALGACHI
DIST BARPETA
ASSAM 781319

29:MUSST. SAHREA KHATUN
 D/O LATE KADAM ALI
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

30:MUSST.. JAHANARA KHATUN
 D/O LATE ALI AMZAD
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
ASSAM 781319

31:MD. SAHDAT HUSSAIN
 S/O LATE ABDUL KASEMI
(BRANCH MANAGER
 ON BEHALF OF FLUROR INDIA RED ESTATE LIMITED
 KALGACHIA
)
RESIDENT OF KALGACHIA
 MOUZA RUPSHI
 PO KALGACHI
 DIST BARPETA
 ASSAM 781319

32:MD. SHAHAR ALI
 S/O LATE HAZRAT ALI
                                                                            Page No.# 7/9

            RESIDENT OF KALGACHIA
            MOUZA RUPSHI
            PO KALGACHI
            DIST BARPETA
            ASSAM 781319

            33:MD. HANNAN ALI
             S/O LATE MOZIBAR RAHMAN
            RESIDENT OF KALGACHIA
             MOUZA RUPSHI
             PO KALGACHI
             DIST BARPETA
            ASSAM 781319

            34:MD. SAIFUL ISLAM
             S/O LATE MOTIAR RAHMAN
            RESIDENT OF KALGACHIA
             MOUZA RUPSHI
             PO KALGACHI
             DIST BARPETA
            ASSAM 781319

            35:MD. AZMAT ALI
             S/O LATE WAHED ALI
            RESIDENT OF KALGACHIA
             MOUZA RUPSHI
             PO KALGACHI
             DIST BARPETA
            ASSAM 78131

Advocate for the Petitioner   : MR. N DHAR, N HASAN,MR A HUSSAIN,MR. B K SEN

Advocate for the Respondent : MR. N ALAM (R, MR K JAIN,S A BAKHTIAR,MR. N ALAM



                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

23.07.2025

Heard Mr. B.K. Sen, learned counsel for the appellant and also heard Mr. S.J. Rajbongshi, learned counsel appearing on behalf of Mr. N. Alam, learned counsel for the Page No.# 8/9

respondents.

Mr. Rajbongshi, learned counsel for the respondents submits that conducting counsel Mr. N. Alam is suffering from illness and as such, could not appear before the Court today and prays for adjournment of the matter.

Mr. Sen, learned counsel for the appellant submits that by this appeal under Section 100 of the Code of Civil Procedure, the appellant has challenged the judgment and order dated 14.03.2023 and decree dated 21.03.2023 passed by the learned Civil Judge, Barpeta, in Title Appeal No.11/2020. Mr. Sen further submits that vide impugned judgment and order dated 14.03.2023 and decree dated 21.03.2023, the learned Civil Judge, Barpeta, has allowed the Title Appeal No.11/2020 by setting aside the judgment and decree dated 26.06.2020 passed by the learned Munsiff No.1, Barpeta, in Title Suit No.163/2014.

Further, Mr. Sen submits that the learned First Appellate Court without considering Order XX Rule 18 of the Code of Civil Procedure and without declaring the right of the several parties to the suit and without passing a preliminary decree in the suit, has allowed the appeal and as such, the impugned judgment and decree, so passed by the learned First Appellate Court is perverse and unsustainable in law and that the substantial questions of law are going out of the aforementioned impugned judgment and decree and the same has been suggested in page No.9 of the memo of appeal and accordingly, Mr. Sen contended to admit the appeal and to issue notice to the respondents and to call for the record.

Having heard the submission of Mr. Sen, learned counsel for the appellant, I have carefully gone through the memo of appeal and the grounds mentioned therein and also gone through the suggested substantial question of law and the impugned judgment and order dated 14.03.2023 and decree dated 21.03.2023 passed by the learned Civil Judge, Barpeta, in Title Appeal No.11/2020 and also the judgment and decree dated 26.06.2020 passed by the learned Munsiff No.1, Barpeta, in Title Suit No.163/2014.

This second appeal is admitted on the following substantial question of law:-

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Whether the impugned judgment and decree passed by the learned First Appellate Court in Title Appeal No.11/2020 suffers from perversity for being passed without impleading all the co-sharers of the said suit land as required under Order XX Rule 9 and 18 and Order XXVI Rule 13 read with Section 54 of the Code of Civil Procedure, as the suit was filed for declaration of title, partition and recovery of possession over the suit land?

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

However, no formal notice is required to be issued to the respondents, since all the respondents are duly represented.

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

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant