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Musst Belowa Khatun vs Amzad Ali Mondal And Ors
2025 Latest Caselaw 8408 Gua

Citation : 2025 Latest Caselaw 8408 Gua
Judgement Date : 10 November, 2025

Gauhati High Court

Musst Belowa Khatun vs Amzad Ali Mondal And Ors on 10 November, 2025

                                                                   Page No.# 1/6

GAHC010187342025




                                                            undefined

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

                         Case No. : I.A.(Civil)/3518/2025

         MUSST BELOWA KHATUN
         W/O KABAR MONDAL, VILL. NADIAPARA, P.O. BALAGAON, P.S.
         KALGACHIA, DIST. BARPETA, ASSAM, PIN 781319



         VERSUS

         AMZAD ALI MONDAL AND ORS
         S/O LATE ALAUDDIN MONDAL

         2:SHAHIDUL ISLAM MONDAL

          S/O LATE ALAUDDIN MONDAL

         3:REZZAK ALI MONDAL

          S/O LATE ALAUDDIN MONDAL
          ALL ARE R/O VILL. NADIAPARA
          P.O. BALAGAON
          P.S. KALGACHIA
          DIST. BARPETA
          ASSAM
          PIN 781319

         4:BASIRAN NESSA

          W/O LATE AHAMMAD ALI
          VILL. BALAGAON
          P.O. BALAGAON
          P.S. KALGACHIA
          DIST. BARPETA
          ASSAM
          PIN 781319
                                         Page No.# 2/6


5:HEIRS OF BAHEZ UDDIN MONDAL

DIST. BARPETA.

5.1:HELEMAN NESSA

WIFE

5.2:ALFAZUDDIN

S/O

5.3:MALEKA KHATUN

DAUGHTER

5.4:HAMELA KHATUN
 DAUGHTER

5.5:SABIA KHATUN

DAUGHTER

5.6:JARINA KHATUN

DAUGHTER

5.7:RABIA KHATUN
 DAUGHTER

5.8:REZIA KHATUN
 DAUGHTER

6:SAIYAD ALI

S/O LATE JALAL UDDIN

7:LEGAL HERIRS OF LATE MAZIBAR RAHMAN
 DIST. BARPETA.

7.1:ATOWAR RAHMAN
 SON

7.2:MINI BEGUM

DAUGHTER
                               Page No.# 3/6

7.3:FARIDA BEGUM

DAUGHTER

8:ABUL HUSSAIN
 S/O LATE MOFIZUDDIN MUNSHI

9:BASER ALI

S/O LATE MOFIZUDDIN MUNSHI

10:FARZAN ALI

S/O LATE NASIRUDDIN


11:SIDDIK ALI

S/O LATE ABDUL KARIM


12:MOSLEM UDDIN

S/O LATE ABDUL KARIM


13:BILLAL HUSSAIN

S/O NASKAR ALI

14:JULHASH ALI

S/O LATE NASKAR ALI


15:LEGAL HEIRS OF HAYET ALI

DIST. BARPETA

15.1:TASHER ALI

SON

15.2:SANGHSER ALI

SON

15.3:SHAHJAHAN ALI
                                         Page No.# 4/6

SON

15.4:ABBAS ALI

SON

15.5:SAMSUL ALI
 SON

15.6:JABEDA KHATUN

DAUGHTER

15.7:HALMINA NESSA

DAUGHTER

15.8:AJIRAN NESSA

DAUGHTER

15.9:SAMIRAN NESSA
 DAUGHTER

16:LEGAL HEIRS OF LATE SAKIRUDDIN
 DIST. BARPETA

16.1:NUR HOQUE
 SON

16.2:JAHIRUDDIN

SON

16.3:MOHIDA KHATUN
 DAUGHTER

16.4:MONOWARA KHATUN
 DAUGHTER

16.5:MAMATA KHATUN
 DAUGHTER

16.6:NURJAHAN BEGUM
WIFE
SL NOS 5 - 16 ARE R/O VILL. NADIAPARA
 P.O. BALAGAON
 P.S. KALGACHIA
                                                                      Page No.# 5/6

             DIST. BARPETA
             ASSAM
             PIN 78131

Advocate for the Petitioner   : MD H R AHMED, M BEGUM

Advocate for the Respondent : ,




             Linked Case :

            MUSST BELOWA KHATUN
            ASSAM


             VERSUS

            AMZAD ALI MONDAL AND ORS
            ASSAM


            ------------
            Advocate for : MD HAMIDUR RAHMAN AHMED
            Advocate for : appearing for AMZAD ALI MONDAL AND ORS



                                        BEFORE
                 HON'BLE MRS. JUSTICE MITALI THAKURIA

                                        ORDER

10-11-2025

Heard Mr. H. R. Ahmed, learned counsel for the applicant/appellant.

This is an application filed under Section 5 of the Limitation Act, 1963 praying for condonation of delay of 179 days in preferring the connected appeal against the judgment and decree dated 22.11.2024, passed by the learned Civil Judge, Barpeta in Title Appeal no.02/2021 allowing the appeal preferred by the Page No.# 6/6

respondents/defendants against the judgment and decree dated 25.11.2020 passed by the learned Munsiff No.1, Barpeta in Title Suit No. 232/2013.

Issue notice to the respondents.

The applicant/appellants shall take steps for service of notice on the respondents through usual process.

List this matter after 4 (four) weeks, on a date to be fixed by the Registry.

JUDGE

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