Page No.# 1/3 vs Green Square R E And Infrastructures And ...
2025 Latest Caselaw 520 Gua

Gauhati High Court

Page No.# 1/3 vs Green Square R E And Infrastructures And ... on 14 May, 2025

                                                                 Page No.# 1/3

GAHC010081052025




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

                            Case No. : RFA/26/2025

         SHRI VINAY KUMAR JAIN AND ANR
         S/O SRI RAJENDRA KUMAR CHHABRA

         2: SMT. PREMLATA JAIN

          W/O SRI RAJENDRA KUMAR CHHABRA
          BOTH ARE THE RESIDENTS OF JAINKUNJ
          3RD FLOOR
          SATI JAYMATI ROAD
          ATHGAON
          GUWAHATI 781008
          P.S. BHARALUMUKH
          DIST. KAMRUP (M)
          ASSAM

         VERSUS

         GREEN SQUARE R E AND INFRASTRUCTURES AND ORS
         A PARTNERSHIP FIRM, HAVING ITS PRINCIPAL PLACE OF BUSINESS AT
         PIYALI PHUKAN ROAD, REHABARI, GUWAHATI 781008, P.S. PALTAN
         BAZAR, DIST. KAMRUP (M), ASSAM.
         ALSO AT KRC ROAD, HOUSE NO 83, KUMAR PARA, P.S. BHARALUMUKH,
         GUWAHATI 781009, DIST. KAMRUP (M), ASSAM.

         2:GUNAJIT DUTTA

          S/O LATE KHANGENDRA NATH DUTTA
          R/O KRC ROAD
          HOUSE NO 83
          KUMARPARA
          P.S. BHARALUMUKH
          GUWAHATI 781009
          DIST. KAMRUP (M)
          ASSAM.
                                                                           Page No.# 2/3


            3:GAURANGA DAS

             DIST. KAMRUP(M)

            4:SATYARTHA DAS

             BOTH 3 AND 4 ARE SONS OF LATE KANAK DAS


            5:ON THE DEATH OF DEBARSHI DAS HIS LEGAL HEIR
             NAMELY

            5.1:SMT. SANGITA DAS
             DIST. KAMRUP(M)

            6:ARPAN DAS

            BOTH 5(A) AND 6 ARE DAUGHTER IN LAW AND SON OF LATE ASHOK
            KUMAR DAS
            RESPECTIVELY.
            ALL
            I.E. RESONDENTS NO. 3 TO 6 ARE RESIDENTS OF AGMARK BYE LANE
            KUMARPARA
            GUWAHATI 781009
            P.S. BHARALUMUKH
            DIST. KAMRUP (M)
            ASSAM

Advocate for the Petitioner   : MR. B K JAIN, MR. N J DAS,MS. C AGARWAL

Advocate for the Respondent : ,




                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                         ORDER

14.05.2025

Heard the learned counsel, Mr. B.K. Jain for the appellants, who have preferred this appeal against the judgment and decree dated 28.11.2024 passed by the learned Civil Judge (Senior Division) No. 2, Kamrup (Metro), in connection with T.S. No. Page No.# 3/3

271/2015.

The appeal is preferred partly only against that part of the judgment and decree dated 28.11.2024 whereby the claim for compensation was rejected and interest part was not discussed.

Perused the appeal memo.

It appears that the appeal lies against the impugned judgment and order.

The appeal is admitted.

The appellants would take steps to Issue Notice to the respondents, returnable within 4 (four) weeks.

List accordingly.

Meanwhile, call for the trial court records.

JUDGE

Comparing Assistant