Gauhati High Court
Page No.# 1/8 vs Nagen Choudhury And Ors on 6 May, 2025
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/8
GAHC010234412024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/5/2025
NARENDRA NATH SARMA AND 6 ORS
SON OF LATE GARGA NARAYN SARMA,
A RESIDENT OF PATHSALA, WARD NO. 4,P.O. PATHSALA, P.S.
PATACHARKUCHI,PIN- 781325, DISTRICT- BARPETA, ASSAM
2: SRI MAHADEV SARMA
SON OF LATE GARGA NARAYAN SARMA
A RESIDENT OF BARSIDHANI
P.O. PATHSALA
P.S. PATACHARKUCHI
PIN- 781325
DISTRICT- BARPETA
ASSAM
3: ARCHANA SARMA
WIFE OF LATE PARESH SARMA
4: RINKI KASHYAP
DAUGHTER OF LATE PARESH SARMA
5: JUGANTA KASHYAP
SON OF LATE PARESH SARMA
6: SRI GANESH CH. SARMA
SON OF LATE GORGA NARAYAN SARMA
ALL ARE RESIDENTS OF PATHSALA
WARD NO. 4
P.O. PATHSALA
P.S. PATACHARKUCHI
PIN- 781325
Page No.# 2/8
DISTRICT- BARPETA
ASSAM
7: SRI SANJAY SARMA
SON OF LATE GORGA NARAYAN SARMA
A RESIDENT OF BARSIDHANI
P.O. PATHSALA
P.S. PATACHARKUCHI
PIN- 781325
DISTRICT- BARPETA
ASSA
VERSUS
NAGEN CHOUDHURY AND ORS
SON OF LATE KANAK CHOUDHURY,
A RESIDENT OF PATHSALA,
WARD NO. 4,
P.O. BAGHMARA BAZAR,
P.S. PATACHARKUCHI,
PIN- 781328,
DISTRICT- BARPETA, ASSAM
2:SMT. SARAJU DAS
WIFE OF LATE SANTOSH DAS
3:SRI BIKI DAS
AGED ABOUT 28 YEARS
4:SRI KALYAN DAS
BOTH SONS OF LATE SANTOSH DAS.
ALL ARE RESIDENTS OF SATRA BARALA
P.O.- BAGHMARA BAZAR
P.S. SARTHEBARI
PIN- 781328
DISTRICT- BARPETA
ASSAM
Page No.# 3/8
5:SRI CHATEN SARMA
SON OF SRI HAREN SARMA
A RESIDENT OF BARSIDHANI
P.O. BAGHMARA BAZAR
P.S. PATACHARKUCHI
PIN- 781328
DISTRICT- BARPETA
ASSAM
6:SRI GAGAN CHOUDHURY
SON OF LATE KANAK CHOUDHURY
A RESIDENT OF PATHSALA
P.O. BAGHMARA BAZAR
P.S. PATACHARKUCHI
PIN- 781328
DIST- BARPETA
ASSAM
7:SRI MAHESWAR TALUKDAR
TARANI
PETITION WRITER
S.D.O. (CIVIL)
PATHSALA
A RESIDENT OF PATHSALA
P.O. BAGHMARA BAZAR
P.S. PATACHARKUCHI
PIN- 781328
DIST- BARPETA
ASSAM
8:SRI HARENDRA SARMA
SON OF LATE MAHESWAR SARMA
Page No.# 4/8
A RESIDENT OF MAHESH KUTIR
DEBODHARA PATH
DISPUR
GUWAHATI-6
P.S. DISPUR
DISTRICT- KAMRUP (M)
ASSAM.
9:ON THE DEATH OF MADAN CH. SARMA
SON OF LATE HARAKANTA
HIS LEGAL HEIR- SMT. KANKANA SARMA
DAUGHTER OF LATE MADAN CH. SARMA
A RESIDENT OF LACHIT NAGAR
PATHSALA
WARD NO.1
P.O. BAGHMARA BAZAR
P.S. PATACHARKUCHI
PIN- 781328
DIST- BARPETA
ASSAM.
10:ON THE DEATH OF BASANTA SARMA
SON OF LATE HARAKANTA
HIS LEGAL HEIR- SRI GITARTHA SARMA
SON OF LATE BASANTA SARMA
A RESIDENT OF BARSIDHANI
P.O. BAGHMARA BAZAR
P.S. PATACHARKUCHI
PIN- 781328
DIST-BARPETA
ASSAM
11:SRI DIGANTA DAS
SON OF LATE BOGACHAR DAS
A RESIDENT OF VILL and MAUZA- MANIKPUR
P.O. BAGHMARA BAZAR
P.S. PATACHARKUCHI
Page No.# 5/8
PIN- 781328
DIST- BARPETA
ASSAM
12:MD. ABDUL KADER
SON OF LATE NAYAN ALI
A RESIDENT OF NAKUCHI (TAPA)
MAUZA- PAKA
P.O. BAGHMARA BAZAR
P.S. BARPETA
PIN- 781328
DISTRICT-BARPETA
ASSAM
13:SRI TIKEN CHOUDHURY
SON OF LATE KANAKCHOUDHURY
A RESIDENTOF PATHSALA
WARD NO.4
MAUZA- UTTAR BAJALI
P.O.-BAGHMARA BAZAR
P.S. PATACHARKUCHI
PIN- 781328
DISTRICT- BARPETA
ASSAM
14:SRI RATUL KALITA
SON OF MOHI KALITA
A RESIDENT OF BARBANG
MAUZA- UTTAR BAJALI
P.O. BAGHMARA BAZAR
P.S. PATACHARKUCHI
PIN- 781328
Page No.# 6/8
DISTRICT-BARPETA
ASSAM
15:SRI KIRAN SARMA
SON OF LATE OBUR SARMA
A RESIDENT OF BHOGPUR
MAUZA- UTTAR BAJALI
P.O.BAGHMARA BAZAR
P.S. PATACHARKUCHI
PIN- 781328
DISTRICT-BARPETA
ASSAM
16:SRI KAILASH CHOUDHURY
SON OF LATE DHIREN CHOUDHURY
A RESIDENT OF JANER PAR
MAUZA- UTTAR BAJALI
P.O.- BAGHMARA BAZAR
P.S. PATACHARKUCHI
PIN- 781328
DISTRICT-BARPETA
ASSAM
17:SRI NABA CHOUDHURY
SON OF LATE DHIREN CHOUDHURY
A RESIDENT OF BARBANG
MAUZA- UTTAR BAJALI
P.O. BAGHMARA BAZAR
P.S. PATACHARKUCHI
PIN- 781328
DISTRICT-BARPETA
ASSA
Advocate for the Petitioner : MR S P DAS, MR. A IKBAL,S ALI,MR. N DAS,MS C BORA,MS
S.S.BORA,MR. S D PURKAYASTHA
Page No.# 7/8
Advocate for the Respondent : ,
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 06.05.2025
1. Heard Mr. S Ali, learned counsel appearing on behalf of
the appellants.
2. This appeal is filed against the judgment and decree
dated 09.08.2024, passed by the learned Court of Civil Judge (Sr
Div.), Bajali, Pathsala, whereby the appeal being Title Appeal
No.02/2023 was dismissed, thereby affirming the judgment and
decree dated 20.08.2015 passed by the learned Munsiff, Bajali,
Pathsala in Title Suit No.14/2008.
3. The instant second appeal is admitted by formulating the
following substantial questions of law:
I. Whether the learned Courts below were
justified in arriving at the conclusion on the basis of the
evidence on record that there was a valid gift vide the
registered deed of gift No.496/07 dated 11.06.2007 in
terms with section 122 of the Transfer of Property Act?
II. Whether the learned First Appellate Courts were
justified in dismissing the appeal without any discussion
on the evidence on record?
4. Call for the records.
Page No.# 8/8
5. Steps upon the respondents be taken by way of
Registered Post with A.D as well as through usual process within a
period of three days from today.
6. This Court further takes note that the instant appeal has
been filed challenging the common judgment and decree in both
the suit as well as the counter claim but it appears from the
records that the proper court fee had not been paid.
7. It is relevant to take note of that the court fee is required
to be calculated separately for the suit and the counter claim but a
perusal of the records reveals that the court fee was calculated
joining both the valuation of the suit and court fee together.
8. The registry shall inform the counsel appearing on behalf
of the appellants within three days from today as regards the court
fee and upon such intimation if there is any additional court fee,
the same be paid within seven days therefrom.
9. List accordingly.
JUDGE
Comparing Assistant
