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Page No.# 1/4 vs On The Death Of Nirmal Das His Legal Heirs ...
2025 Latest Caselaw 1621 Gua

Citation : 2025 Latest Caselaw 1621 Gua
Judgement Date : 30 July, 2025

Gauhati High Court

Page No.# 1/4 vs On The Death Of Nirmal Das His Legal Heirs ... on 30 July, 2025

                                                                Page No.# 1/4

GAHC010140252024




                                                         undefined

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

                            Case No. : RFA/31/2025

         BINAPANI DAS AND 4 ORS
         W/O LATE ELARAM DAS

         2: SRI BISHNU PRASHAD DAS

          S/O LATE ELARAM DAS


         3: SRI JYOTI PRASHAD DAS

          S/O LATE ELARAM DAS


         4: BIDYUT BIKASH BHAGAWATI
          S/O LATE ELARAM DAS


         5: SRI AJIT KUMAR DAS

         S/O LATE ELARAM DAS
         ALL ARE
         RESIDENTS OF VILLAGE- PUB JALUGUTI
         PO- JALUGUTI
         DIST- MORIGAON
         ASSAM
         PIN- 78210

         VERSUS

         ON THE DEATH OF NIRMAL DAS HIS LEGAL HEIRS ANUPAM DAS AND
         ORS F
         S/O LATE NIRMAL DAS, RESIDENT OF ZOO NARENGI ROAD, 1ST BYE
         LANE, NARIKAL BASTI, 4TH SUB BY LANE, HOUSE NO. 7, GUWAHATI
         781024
                                                       Page No.# 2/4


1.1:SRI ANUPAM DAS
 S/O LATE NIRMAL DAS
 RESIDENT OF ZOO NARENGI ROAD
 1ST BYE LANE
 NARIKAL BASTI
 4TH SUB BY LANE
 HOUSE NO. 7
 GUWAHATI 781024

1.2:SRI SWARUPA NANDA DAS

S/O LATE NIRMAL DAS

RESIDENT OF BAKUL BON HOUSING COLONY
EAST BOROSAJAI
BUILDING NO. 1
UNIT NO. 5
BHETAPARA ROAD
HATIGAON
PS HATIGAON
GUWAHATI 781038

1.3:SRI KAMALA DAS

D/O LATE NIRMAL DAS
RESIDENT OF ZOO NARENGI ROAD
1ST BYE LANE
NARIKAL BASTI
4TH SUB BY LANE
HOUSE NO. 7
GUWAHATI 781024

1.4:SMTI PURNIMA DAS

D/O LATE NIRMAL DAS
RESIDENT OF ZOO NARENGI ROAD
1ST BYE LANE
NARIKAL BASTI
4TH SUB BY LANE
HOUSE NO. 7
GUWAHATI 781024

PERMENENT ADDRESS OF RESPONDENT NO. 1.1 TO 1.4 OF VILLAGE PUB
JALUGUTI
 MOUZA CHARAIBAHI
 PO JALUGUTI
 DIST MORIGAON
                                                                              Page No.# 3/4

             ASSAM 782104

            2:SRI UPEN DAS
             S/O LATE KALIRAM DAS

            RESIDENT OF UZAN BAZAR
            M.C ROAD
            HOUSE NO. 52
            PS LATASIL
            DIST KAMRUP (M) ASSAM 78100

Advocate for the Petitioner   : MR. A ALAM, M ALAMGEER,MR. M ALAM,MR. A I UDDIN

Advocate for the Respondent : , MR. R BARUAH(R-1,5),MS. M NATH(R-1,5),MS S
SIDDIQUA(R-1,5),MS. J SARMA(R-1,5)




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

30.07.2025

Heard Mr. A.I. Uddin, learned counsel for the appellants and Mr. A. Ikbal, learned counsel for the respondent No. 1(i) and 2.

2. In this appeal, under Section 96 read with Order XLI rule 1 of the CPC, the appellants have put to challenge the correctness or otherwise of the judgment and preliminary decree dated 09.10.2023, passed by the learned Civil Judge (Senior Division), Morigaon, in Title Suit No. 02/2017.

3. It is to be noted here that vide judgment and preliminary decree dated 09.10.2023, the learned trial court had decreed the suit on contest and thereby, a preliminary decree was passed precept was issued directing the District Commissioner, Morigaon to effect partition of the suit land in metes and bounds.

4. Perused the memo of appeal as well as the grounds mentioned therein and also perused the judgment and preliminary decree dated 09.10.2023.

Page No.# 4/4

5. Admit.

6. Let notice be issued to the respondents, within a week from today, returnable in 4 weeks, by registered post with A/D and also by usual process. As Mr. Ikbal has appeared and accepted notice on behalf of the respondent Nos. 1(i) & 2, no formal notice is required to be issued. However, extra requisite copy of the appeal memo be furnished to him during the course of the day.

7. The Registry shall call for the record from the learned trial court and reflect the name of Mr. Ikbal in the cause-list.

8. List the matter on 10.09.2025.

JUDGE

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