Sri Bipul Das vs Sri Surachi Das And Mira Das
2025 Latest Caselaw 8618 Gua

Gauhati High Court

Sri Bipul Das vs Sri Surachi Das And Mira Das on 17 November, 2025

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GAHC010250982025




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

                                   Case No. : RFA/66/2025

            SRI BIPUL DAS
            S/O LATE ABOLA DASR/O VILL. RANGAMATIP.O RANGAMATI-781122P.S
            PALASBARIDIST KAMRUP, ASSAM

            VERSUS

            SRI SURACHI DAS AND MIRA DAS,
            W/O LATE RATNESWAR DAS, R/O BAMUNIMAIDAN COLONY, P.O
            BAMUNIMAIDAN- 781021, DIST. KAMRUP, (M), ASSAM

            2:SRI MIRA DAS
            W/O SRI BAPDHAN DAS
             R/O BAMUNIMAIDAN COLONY
             SITOLAMANDIR
             P.O BAMUNIMAIDAN- 781021
             DIST. KAMRUP
             (M)
            ASSA

Advocate for the Petitioner   : MR. A CHOUDHURY, Z DUTTA,MR S ISLAM

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                          ORDER

Date : 17.11.2025

1. Heard Mr. Z. Dutta, learned counsel for the appellant.

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2. This appeal under Section 96 of the Code of Civil Procedure, 1908 has been preferred by the appellant against the judgment and decree dated 21.03.2025 in Title Suit No. 116/2021 by the Court of learned Civil Judge (Senior Division), Kamrup, Amingaon, whereby the suit filed by the present appellant was dismissed.

3. Issue notice to the respondents.

4. The appellant shall take steps for issuance of notice by speed post within seven days from the date of this order, returnable after four weeks.

5. Let the records of Trial Court be requisitioned.

6. The Registry to take steps for requisitioning the records.

7. List this matter after four weeks.

JUDGE

Comparing Assistant