Page No.# 1/3 vs On The Death Of Santu Thapa
2025 Latest Caselaw 5671 Gua

Gauhati High Court

Page No.# 1/3 vs On The Death Of Santu Thapa on 24 June, 2025

                                                                   Page No.# 1/3

GAHC010137222025




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

                         Case No. : I.A.(Civil)/2051/2025

         PURNIMA RONGHANGPI AND ANR.
         WIFE OF LATE DIMBESWAR HAZARIKA

         2: RAJYA TERON
          SON OF LATE DIMBESWAR HAZARIKA
          BOTH ARE RESIDENT OF PATAR KUCHI
          BELTOLA
          DIST. KAMRUP METRO
         ASSAM
         M PIN-78102

         VERSUS

         ON THE DEATH OF SANTU THAPA, WIFE OF LATE NABIR THAPA, HER
         LEGAL HEIRS 1. ARATI DEVI
         WIFE OF DILIP SINGH, R/O DARIKATA NAGAR, MALIGAON, GUWAHATI-
         781011

         2:BINDU DEVI
         WIFE OF DEEPAK GURUNG
          RESIDENT OF DARIKATA NAGAR
          MALIGAON
          GUWAHATI-781011

         3:GANGA DEVI
         WIFE OF SANJAY RAI
          R/O NEW BONGAIGAON


         4:JAMUNA DEVI
          D/O NABIR THAPA
          P/O. POLICE RESERVE
          FANCY BAZAR
                                                                              Page No.# 2/3

              5:JUNG BAHADUR THAPA
               SON OF LATE NABIR THAPA
               RESIDENT OF POLICE RESERVE
               FANCY BAZAR
               P/S. PANBAZAR
               PIN-781001

Advocate for the Petitioner : MR. K M MAHANTA, MS N BEGUM,MR. K SINGHA,MR S
GAUTAM,MR K K MAHANTA (Sr. Advocate)

Advocate for the Respondent : ,




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

24.06.2025

Heard Mr. K. Singha, learned counsel for the applicants.

This interlocutory application under Section 5 of the Limitation Act is preferred by the applicants for condonation of delay of 19 days in filing connected regular second appeal against the judgment and decree dated 30.04.2024 and 07.06.2024 respectively, in Title Appeal No.23/2023 passed by the learned Civil Judge (Sr. Division) No.1, Kamrup(M), Guwahati, upholding the judgment and decree dated 28.03.2023 passed by the learned Munsiff No.4, Kamrup(M), Guwahati, in Title Suit No.256/2021.

Let notice be issued, returnable on 23.07.2025.

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

Mr. Singha, learned counsel for the applicants submits that he may be permitted to effect service upon the respondents by dasti mode.

Prayer is allowed.

After effecting service upon the respondents by dasti mode, the learned counsel for Page No.# 3/3

the applicants shall file an affidavit.

List the matter on 23.07.2025.

Sd/- Robin Phukan JUDGE

Comparing Assistant