Page No.# 1/4 vs Sri Ram Kumar Mistry And Anr
2025 Latest Caselaw 5688 Gua

Gauhati High Court

Page No.# 1/4 vs Sri Ram Kumar Mistry And Anr on 24 June, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                Page No.# 1/4

GAHC010149212024




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

                          Case No. : CRP/122/2024

         ON THE DEATH OF SRI RAM NARAYAN SARMAH @ MISTRY HIS LEGAL
         HEIRS JANKI DEVI AND 8 ORS
         W/O LATE RAM NARAYAN SARMAH @ MISTRY, R/O DHEKIAJULI TOWN,
         WARD NO. 2, P.O AND P.S - DHEKIAJULI, DIST- SONITPUR, ASSAM.

         2: MONISANKAR SARMAH
          S/O- LATE RAM NARAYAN SARMAH @ MISTRY
          R/O- VILL.- BHALUKDHARA DHEKIAJULI
          P.O. AND P.S. DHEKIAJULI
          DIST. SONITPUR
         ASSAM

         3: SIV SANKAR SARMAH
          S/O- LATE RAM NARAYAN SARMAH @ MISTRY
          R/O- MOINAJULI
          DHEKIAJULI
          P.O. AND P.S. DHEKIAJULI
          DIST. SONITPUR
         ASSAM

         4: UMA SANKAR SARMAH
          S/O- LATE RAM NARAYAN SARMAH @ MISTRY
          R/O- MISSAH
          NAGAON
         ASSAM

         5: TINKU SARMAH @ TINKU SHANKAR SARMAH
          S/O- LATE RAM NARAYAN SARMAH @ MISTRY
          R/O- DHEKIAJULI TOWN
         WARD NO. 2
          P.O. AND P.S. DHEKIAJULI
          DIST. SONITPUR
         ASSAM
                                                                  Page No.# 2/4

6: PRADIP SARMAH
 S/O- LATE RAM NARAYAN SARMAH @ MISTRY
 R/O- DHEKIAJULI TOWN
WARD NO. 2
 P.O. AND P.S. DHEKIAJULI
 DIST. SONITPUR
ASSAM

7: KIRAN SARMAH
W/O- PANKAJ SARMAH
 R/O- BAMUNIMAIDAN
 GUWAHATI
 DIST. KAMRUP(M)
ASSAM

8: PRATIMA SARMAH
W/O- SRI RANJIT SARMAH
 R/O- DHEKIAJULI TOWN
WARD NO. 2
 P.O. AND P.S. DHEKIAJULI
 DIST. SONITPUR
ASSAM

9: SANGITA SARMAH
W/O- SRI UPENDRA SARMAH
 R/O- P.O.MAHUWA CHOWK
 DIST. HAJPUR
 BIHAR

VERSUS

SRI RAM KUMAR MISTRY AND ANR.
S/O LATE MUNSI MISTRY, RESIDENT OF DHEKIAJULI TOWN, WARD NO. 2,
P.O AND P.S - DHEKIAJULI, DISTRICT- SONITPUR,PIN- 784110, ASSAM.

2:SRI SUDIR KUMAR MISTRY
 S/O- LATE SUDARSHAN MISTRY
 R/O- MOILA ALI
 SIRAJUL DHEKIAJULI
 P.O. AND P.S. DHEKIAJULI
 DIST. SONITPUR
ASSA

      For the Petitioner(s)   : Mr. A. C. Sharma, Sr. Advocate
                               : Mr. G. Bharadwaj, Advocate

      For the Respondent(s)   : Mr. A. Ganguly, Advocate
                                                                          Page No.# 3/4




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                       ORDER

Date : 24.06.2025

Heard Mr. A. C. Sharma, the learned Senior counsel assisted by Mr. G. Bharadwaj, the learned counsel appearing on behalf of the Petitioners and Mr. A. Ganguly, the learned counsel appearing on behalf of the respondents.

2. The present proceedings is filed invoking the revisional jurisdiction of this Court under Section 115 of the Code of Civil Procedure, 1908 challenging the judgment and decree dated 03.08.2023 passed by the learned District Judge, Sonitpur at Tezpur in Title Appeal No.02/2021 whereby the judgment and decree dated 24.02.2021 passed by the learned Munsif No.1 Tezpur in Title Suit No.82/2015 was upheld.

3. Mr. A. C. Sharma, the learned Senior counsel submitted that the petitioner is not a tenant under the Assam Urban Areas Rent Control Act, 1972.

4. Taking into account the said submission, this Court had put a query upon the learned Senior counsel as to whether such a plea can be taken in the instant proceedings taking into account that the petitioner herein has not filed any second appeal questioning the finding that the petitioner is a tenant inasmuch as that aspect cannot be decided by way of the present revision petition.

5. Mr. A. C. Sharma, the learned Senior counsel submitted that he Page No.# 4/4

would like to look into the said aspect of the matter and make necessary submission.

6. Accordingly, list this matter on 22.07.2025.

7. Interim order passed earlier stands extended till the next date.

JUDGE

Comparing Assistant