Taiba Khan @ Taiba Ahmed vs Banu Arifa Khanam
2025 Latest Caselaw 4341 Gua

Gauhati High Court

Taiba Khan @ Taiba Ahmed vs Banu Arifa Khanam on 21 March, 2025

                                                                Page No.# 1/2

GAHC010047562025




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

                           Case No. : RFA/12/2025

         TAIBA KHAN @ TAIBA AHMED
         D/O. MD. NURUL HOQUE SAMDHARA, R/O. DA GAON, NAGAON, P/S.
         SAMDHARA, ASSAM
         PRESENTLY RESIDING AT H/NO.-63, ASHOK LANE, AJANTA PATH,
         HATIGAON, GUWAHATI-38, P/S. HATIGAON, KAMRUP (M), ASSAM.

         VERSUS

         BANU ARIFA KHANAM
         W/O. MUSTAFA ALI AHMED, D/O. LT. MUHAMMAD ALI KHAN, 6 FLOWER
         LAND, BEHIND LITTLE FLOWER SCHOOL HATIGAON, GUWAHATI-38,
         KAMRUP (M), ASSAM.

         2:TAHSIN
          S/O. LATE MAHAMMAD ALI KHAN
          R/O. H/NO. 63
         ASHOK LANE
         AJANTA PATH
          HATIGAON
          GUWAHATI-38
          P/S. HATIGAON
          KAMRUP (M)
         ASSAM.

         3:JYOTSNA KHANAM
         W/O. LT. MAHAMMAD ALI KHAN
          R/O. H/NO. 63
         ASHOK LANE
         AJANTA PATH
          HATIGAON
          GUWAHATI-38
          P/S. HATIGAON
          DIST. KAMRUP (M)
         ASSAM.ASHOK LAND
                                                                                Page No.# 2/2

             AJANTA PATH
             HATIGAON
             GUWAHAT

Advocate for the Petitioner   : MR S KHOUND, MR B C DAS,MR. R K SARMA

Advocate for the Respondent : ,

                                        BEFORE
                      HON'BLE MR. JUSTICE ROBIN PHUKAN
                                   ORDER

21.03.2025 Heard Mr R K Sharma, learned counsel for the appellant.

2. This regular first appeal is directed against the Judgment and Decree dated 06.11.2024, passed by the learned Civil Judge (Senior Division) No. 1, Kamrup (Metro), Guwahati, in Title Suit No. 405/2019.

3. It is to be noted here that vide impugned Judgment and Decree dated 06.11.2024, the learned trial Court has decreed the suit of the plaintiff.

4. Perused the memo of appeal and the grounds mentioned therein and also perused the impugned Judgment and Decree dated 06.11.2024.

5. Admit.

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

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

8. Registry shall also call for the records from the learned trial Court

9. List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant