Gauhati High Court
Page No.# 1/5 vs Sri Tribeni Prasad Kanu on 27 June, 2025
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/5
GAHC010075812025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1196/2025
SRI GANESH KANU
S/O- LATE CHEDILAL KANU, R/O- DHEKIAJULI TOWN, WARD NO. 6, P.O.,
P.S. AND MOUZA- DHEKIAJULI-784110, DIST. SONITPUR, ASSAM
2: SMTI PANMATI KANU
W/O- LATE CHEDILAL KANU
R/O- DHEKIAJULI TOWN
WARD NO. 6
P.O.
P.S. AND MOUZA- DHEKIAJULI-784110
DIST. SONITPUR
ASSAM
3: SANJOY KANU
S/O- LATE CHEDILAL KANU
R/O- DHEKIAJULI TOWN
WARD NO. 6
P.O.
P.S. AND MOUZA- DHEKIAJULI-784110
DIST. SONITPUR
ASSAM
4: GOBINDA KANU
S/O- LATE CHEDILAL KANU
R/O- DHEKIAJULI TOWN
WARD NO. 6
P.O.
P.S. AND MOUZA- DHEKIAJULI-784110
DIST. SONITPUR
ASSAM
5: ANUP KANU
S/O- LATE CHEDILAL KANU
R/O- DHEKIAJULI TOWN
Page No.# 2/5
WARD NO. 6
P.O.
P.S. AND MOUZA- DHEKIAJULI-784110
DIST. SONITPUR
ASSAM
6: SMTI. LAXMI KANU
D/O- LATE CHEDILAL KANU
R/O- DHEKIAJULI TOWN
WARD NO. 6
P.O.
P.S. AND MOUZA- DHEKIAJULI-784110
DIST. SONITPUR
ASSAM
7: SMTI PUJA KANU
D/O- LATE CHEDILAL KANU
R/O- DHEKIAJULI TOWN
WARD NO. 6
P.O.
P.S. AND MOUZA- DHEKIAJULI-784110
DIST. SONITPUR
ASSA
VERSUS
SRI TRIBENI PRASAD KANU
S/O- LATE JAMUNA PRASAD KANU, R/O- WARD NO. 7, DHEKIAJULI TOWN,
P.O., P.S. AND MOUZA- DHEKIAJULI, DIST. SONITPUR, ASSAM, PIN- 784110.
Advocate for the Petitioner : MR. A SATTAR, G IMTIAZ,MR Z MUKIT
Advocate for the Respondent : MR. I H LASKAR, MR. P K DEKA
Linked Case : RSA/125/2022
GANESH KANU AND 6 ORS.
S/O- LATE CHEDILAL KANU
R/O- DHEKIAJULI TOWN
WARD NO. 6
P.O.
Page No.# 3/5
P.S. AND MOUZA- DHEKIAJULI-784110
DIST. SONITPUR
ASSAM
2: SMTI PANMATI KANU
W/O- LATE CHEDILAL KANU
R/O- DHEKIAJULI TOWN
WARD NO. 6
P.O.
P.S. AND MOUZA- DHEKIAJULI-784110
DIST. SONITPUR
ASSAM
3: SANJOY KANU
S/O- LATE CHEDILAL KANU
R/O- DHEKIAJULI TOWN
WARD NO. 6
P.O.
P.S. AND MOUZA- DHEKIAJULI-784110
DIST. SONITPUR
ASSAM
4: GOBINDA KANU
S/O- LATE CHEDILAL KANU
R/O- DHEKIAJULI TOWN
WARD NO. 6
P.O.
P.S. AND MOUZA- DHEKIAJULI-784110
DIST. SONITPUR
ASSAM
5: ANUP KANU
S/O- LATE CHEDILAL KANU
R/O- DHEKIAJULI TOWN
WARD NO. 6
P.O.
P.S. AND MOUZA- DHEKIAJULI-784110
DIST. SONITPUR
ASSAM
6: SMTI. LAXMI KANU
D/O- LATE CHEDILAL KANU
R/O- DHEKIAJULI TOWN
WARD NO. 6
P.O.
P.S. AND MOUZA- DHEKIAJULI-784110
DIST. SONITPUR
ASSAM
Page No.# 4/5
7: SMTI PUJA KANU
D/O- LATE CHEDILAL KANU
R/O- DHEKIAJULI TOWN
WARD NO. 6
P.O.
P.S. AND MOUZA- DHEKIAJULI-784110
DIST. SONITPUR
ASSAM
VERSUS
TRIBENI PRASAD KANU
S/O- LATE JAMUNA PRASAD KANU
R/O- WARD NO. 7
DHEKIAJULI TOWN
P.O.
P.S. AND MOUZA- DHEKIAJULI
DIST. SONITPUR
ASSAM
PIN- 784110.
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For the Applicant(s) : None appears
For the Respondent(s) : Mr. I.H. Laskar, Advocate
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 27.06.2025
None appears on behalf of the applicants on call.
2. Mr. I.H. Laskar, the learned counsel appears on behalf of the
opposite party.
3. This is an application filed under Order XLI Rule 27 of the
Code of Civil Procedure, 1908 for adducing additional evidence.
Page No.# 5/5
4. Taking into account the judgment of the Supreme Court in
the case of Union of India Vs. Imbrahim Uddin & Another
reported in (2012) 8 SCC 148, the instant application will be
taken up for consideration at the time of hearing of the appeal.
5. In the meantime, liberty is given to the opposite party to file
objection, if any.
JUDGE
Comparing Assistant
