Gauhati High Court
Page No.# 1/6 vs Fariz Uddi Barbhuiya And 9 Ors on 23 July, 2025
Page No.# 1/6
GAHC010176482024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/105/2025
ABDUL KALAM CHOUDHURY AND 11 ORS
S/O. LT. KUTUB ALI CHOUDHURY
2: ABDUL KAYUM CHOUDHURY
S/O. LT. KUTUB ALI CHOUDHURY
3: ABDUL SUBHAN CHOUDHURY
S/O. LT. KUTUB ALI CHOUDHURY
VILL.- BAKRIHAWAR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
4: MOKROM ALI CHOUDHURY
S/O. LT. ROFIZ ALI CHOUDHURY
VILL.- BAKRIHAWAR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
5: ABDUL NOOR CHOUDHURY
S/O. BATU MIA CHOUDHURY
VILL.- BAKRIHAWAR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
6: NAZIM UDDIN CHOUDHURY
S/O. LT. HOBIB ALI CHOUDHURY
VILL.- BAKRIHAWAR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
Page No.# 2/6
7: SARAF UDDIN CHOUDHURY
S/O. LT. HOBIB ALI CHOUDHURY
VILL.- BAKRIHAWAR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
8: REHIMA BIBI
D/O. LT. MUDARIS ALI
VILL.- BAKRIHAWAR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
9: SAIFUL BIBI
D/O. LT. MUDARIS ALI
VILL.- BAKRIHAWAR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
10: TOZOMUL ALI
S/O. ROMAN ALI
VILL.- BAKRIHAWAR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
11: MOINUL HOQUE CHOUDHURY
S/O. ABDUL MUSSOBBIR CHOUDHURY
12: JAHIRUL HOQUE CHOUDHURY
S/O. ABDUL MUSSOBBIR CHOUDHURY
VILL.- UTTAR KANCHANPUR
PART-II
P/O. JANKIBAZAR
P/S. PANCHGARM
DIST. HAILAKAND
VERSUS
FARIZ UDDI BARBHUIYA AND 9 ORS
S/O. LT. MOZAID ALI BARBHUIYA, VILL.- UTTAR KANCHPUR, PT.-II, P/O.
JANKIBAZAR, P/S. PANCHGRAM, DIST. HAILAKANDI.
2:SAHAB UDDIN BARBHUIYA
S/O. LT. SIKONDAR ALI BARBHUIYA
Page No.# 3/6
VILL.- DOLIDAHAR
P/S. PANCHGRAM
DIST. HAILAKANDI.
3:SAHAJAHAN BARBHUIYA
S/O. LT. SIKONDAR ALI BARBHUIYA
VILL.- DOLIDAHAR
P/S. PANCHGRAM
DIST. HAILAKANDI.
4:LATIFUL NESSA BARBHUIYA
D/O. LT. SIKONDAR ALI BARBHUIYA
VILL.- UTTAR KANCHANPUR
PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI.
5:MOYNUL HOQUE BARBHUIYA
S/O. LT. MOZAID ALI BARBHUIYA
VILL. UTTAR KANCHANPUR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
ASSAM.
6:SALIM UDDIN BARBHUIYA
S/O. LT. MOZAID ALI BARBHUIYA
VILL. UTTAR KANCHANPUR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
ASSAM.
7:MOUR UDDIN BARBHUIYA
S/O. LT. ABDULLA MIA BARBHUIYA
UTTAR KANCHANPUR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
ASSAM.
8:ALA UDDIN BARBHUIYA
S/O. LT. ABDULLA MIA BARBHUIYA
VILL. UTTAR KANCHANPUR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
Page No.# 4/6
ASSAM.
9:NASIR UDDIN BARBHUIYA
S/O. LT. NOOR UDDIN BARBHUIYA
VILL. UTTAR KANCHANPUR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
ASSAM.
10:JASHIM UDDIN BARBHUIYA
S/O. LT. NOOR UDDIN BARBHUIYA
VILL. UTTAR KANCHANPUR PART-II
P/O. JANKIBAZAR
P/S. PANCHGRAM
DIST. HAILAKANDI
ASSAM
Advocate for the Petitioner : MR. I H LASKAR, MR. R. KARIM,MR. P DAIMARY,MR J H
LASKAR,MR. P K DEKA
Advocate for the Respondent : ,
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
23.07.2025
Heard Mr. P.K. Deka, learned counsel for the appellants.
2. This appeal, under Section 100 of the C.P.C., is directed against the
judgment dated 28.06.2024 and decree dated 05.07.2024, passed by the
learned Civil Judge (Senior Division), Hailakandi (first appellate court
hereinafter), in Title Appeal No. 22/2023.
3. It is to be noted here that vide judgment dated 28.06.2024 and decree
dated 05.07.2024, the learned first appellate court had allowed the appeal and
modified the judgment dated 06.07.2023 and decree dated 24.07.2023, passed
by the learned Munsiff No. 2, Hailakandi (trial court hereinafter), in Title Suit No.
Page No.# 5/6
18/2018.
4. It is also to be noted here that vide judgment dated 06.07.2023 and
decree dated 24.07.2023, passed by the learned trial court had partly decreed
the suit on contest.
5. Perused the memo of appeal as well as the grounds mentioned therein
and also perused the impugned judgment dated 28.06.2024 and decree dated
05.07.2024, passed by the learned first appellate court and also perused the
judgment dated 06.07.2023 and decree dated 24.07.2023, passed by the
learned trial court.
6. Having heard the submission of learned counsel for the appellant, this
second appeal is admitted on the following substantial questions of law :-
"(i) Whether the finding of the learned first appellate
court suffers from perversity for holding that the
land under Dag No. 686 and Patta No. 241 falling under
the Schedule - II land overlooking the admission made
by the plaintiff in the plaint that the vendors of the
principal defendants/appellants had inherited lands
under Dag Nos. 686 & 687 and that they had duly
transferred such lands in favour of the principal
defendants / appellants?
(ii) Whether the learned first appellate court was
justified in decreeing for cancellation of the amended
Deeds Nos. 3006 & 3007, dated 23.09.2011 in respect of
the land under Dag No. 686 and Patta No. 241 before
completion of the survey to be made by the Revenue
Page No.# 6/6
Officials in respect of Schedule - II land? and
(iii) Whether the learned first appellate court was
justified in shifting the burden of proof upon the
defendants under the Indian Evidence Act, while the
plaintiff has failed to discharge his initial burden
to establish that the defendants have never owned the
land under Dag No. 686 and Patta No. 241 at any point
of time?"
7. The court may consider framing of any other substantial question of law at
the time of hearing of the appeal after notifying both the parties.
8. Let notice be issued to the respondents, within a week from today, by
registered post with A/D and also by usual process, returnable in 4 weeks.
9. The registry shall call for the record from the learned trial court as well as
from the learned first appellate court.
10. List the matter after 4 (four) weeks.
JUDGE
Comparing Assistant
