Page No.# 1/2 vs Smti Darshana Brahma
2025 Latest Caselaw 8387 Gua

Gauhati High Court

Page No.# 1/2 vs Smti Darshana Brahma on 7 November, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                           Page No.# 1/2

GAHC010223222025




                                                                     2025:GAU-AS:15011

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

                                  Case No. : I.A.(Civil)/3493/2025

            SRI KINKAR KUMAR BRAHMA
            SON OF LATE RANADA KUMAR BRAHMA, RESIDENT OF BAGANSALI,
            KOKRAJHAR TOWN, WARD NO.7, PO, PS AND DISTRICT, KOKRAJHAR,
            BTR, ASSAM, PIN-783370.



            VERSUS

            SMTI DARSHANA BRAHMA
            WIFE OF SRI ABINASH BARUAH, DAUGHTER OF LATE RANADA KUMAR
            BRAHMA, RESIDENT OF JAPORIGOG, KRISHNA NAGAR, NEAR RAJAHUBA
            SHIVA MANDIR, HOUSE NO.149, GUWAHATI, DISTRICT-KAMRUPM,
            ASSAM, PIN-781005. ALTERNATIVE ADDRESS- W/O SRI ABINASH BARUAH,
            D/O LATE RANADA KUMAR BRAHMA, R/O BAGANSALI, KOKRAJHAR
            TOWN, WARD NO. 7, P.O. AND P.S. AND DIST. KOKRAJHAR, BTR, ASSAM,
            PIN 783370

            2:SRI KRITIMAN BRAHMA
             SON OF LATE RANADA KUMAR BRAHMA
             RESIDENT OF BAGANSALI
             KOKRAJHAR TOWN
            WARD NO.7
             PO
             PS AND DISTRICT-KOKRAJHAR
             BTR
            ASSAM
             PIN...........

Advocate for the Petitioner   : MR. D CHOUDHURY, MR T CHAKRABORTY,MS. A KHARBANI

Advocate for the Respondent : ,
                                                                            Page No.# 2/2


                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       ORDER

Date : 07.11.2025

1. Heard Mr. D Choudhury, learned counsel for the applicant.

2. Since the connected regular second appeal is admitted for hearing, judgment and decree dated 17.12.2023 passed by the Ld. Civil Judge, Jr. Div. Kokrajhar in Title Suit No. 71/2021 as well as the impugned judgment and decree dated 05.07.2025 passed by the Ld. Civil Judge, Sr. Div. Kokrajhar in Title Appeal No. 14/2023 shall remain stayed till disposal of the appeal.

3. With the aforesaid directions, I/A stands disposed of.

JUDGE

Comparing Assistant