Page No.# 1/3 vs Rashida Khatun @ Rashida Begum @ Rashida ...
2025 Latest Caselaw 1468 Gua

Gauhati High Court

Page No.# 1/3 vs Rashida Khatun @ Rashida Begum @ Rashida ... on 25 July, 2025

                                                                  Page No.# 1/3

GAHC010275152024




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

                         Case No. : Intest.Cas./3/2025

         SALEHA BEGUM @ SALEHA HOQUE AND 2 ORS
         W/O LATE SIRAJUL HOQUE, RESIDENT OF VILLAGE MANDIA, PS
         BAGHBAR, PO MANDIA, DIST BARPETA, ASSAM 781308

         2: SMTI SIRMINA KHATUN @ SIRMINA PARBIN
          D/O LATE SIRAJUL HOQUE

         RESIDENT OF VILLAGE KADAMTOLA PART II
         PO BILASIPARA
         DIST DHUBRI
         ASSAM 783348

         3: JESMINA KHATUN
          D/O LATE SIRAJUL HOQUE

         RESIDENT OF VILLAGE MANDIA
         PS BAGHBAR
         PO MANDIA
         DIST BARPETA
         ASSAM 78130

         VERSUS

         RASHIDA KHATUN @ RASHIDA BEGUM @ RASHIDA HOQUE AND 2 ORS
         W/O LATE SIRAJUL HOQUE, RESIDENT OF VILLAGE MANDIA PATHAR, PO
         MANDIA, PS BAGHBAR, PO MANDIA, DIST BARPETA, ASSAM 781308

         2:MS. SELVEE SARMAINE
          D/O LATE SIRAJUL HOQUE

         RESIDENT OF VILLAGE MANDIA PATHAR
         PO MANDIA
         PS BAGHBAR
         PO MANDIA
                                                                             Page No.# 2/3

             DIST BARPETA
             ASSAM 781308

            3:SOHAIL ROUFF HOQUE

             SO LATE SIRAJUL HOQUE

            RESIDENT OF VILLAGE MANDIA PATHAR
            PO MANDIA
            PS BAGHBAR
            PO MANDIA
            DIST BARPETA
            ASSAM 78130

Advocate for the Petitioner   : MR. A ROSHID,

Advocate for the Respondent : ,




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

25.07.2025

Heard Mr. A. Roshid, learned counsel for the appellants.

This appeal under Section 384 of the Indian Succession Act, 1925, is directed against the judgment dated 03.04.2024 passed by the learned Additional District Judge, Barpeta, in Misc.(Succession) Case No.06/2021. It is to be noted here that vide impugned judgment dated 03.04.2024, the learned Additional District Judge, Barpeta, has rejected the share of the appellant No.1 in the property of her husband Late Sirajul Hoque, who suffered demise on 14.01.2019.

Perused the memo of appeal and the grounds mentioned therein and also perused the impugned judgment dated 03.04.2024.

Admit.

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

Page No.# 3/3

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 Court of learned Additional District Judge, Barpeta.

List the matter after 4(four) weeks.

Sd/- Robin Phukan JUDGE

Comparing Assistant