Sadhana Nag vs Usha Rani Nag
2025 Latest Caselaw 8880 Gua

Gauhati High Court

Sadhana Nag vs Usha Rani Nag on 25 November, 2025

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GAHC010254222025




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

                             Case No. : I.A.(Civil)/3764/2025

           SADHANA NAG
           D/O LATE SUDHIR CH. NAG
           RESIDENT OF EAST CHOWKIDINGHEE NEAR SASHAN
           P.O AND P.S. DIBRUGARGH
           DISTRICT- DIBRUGARH
           ASSAM PIN 786003
           ASSAM.

           VERSUS

           USHA RANI NAG
           WIFE OF LATE.BADAL NAG
           RESIDENT OF EAST CHOWKINDINGHEE NEAR SASHAN
           P.O AND P.S DIBRUGARH
           DISTRICT-DIBRUGARH
           PIN 786003


           ------------
           Advocate for : MR. K R BOROOAH
           Advocate for : appearing for USHA RANI NAG



                                 BEFORE
               HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                        ORDER

Date : 25.11.2025

1. Heard Mr. K. R. Borooah, learned counsel for the applicant.

2. This application under Order XLI Rule 5 read with Section 151 of the Page No.# 2/2

Code of Civil Procedure, 1908 has been filed by the applicant praying for stay of the execution of the judgment and decree dated 22.08.2025 passed by the Court of learned Civil Judge (Senior Division), Dibrugarh, Assam in Title Appeal No. 10/2022 whereby it affirmed the judgment and decree dated 04.07.2022 passed by the learned Munsiff No. 1, Dibrugarh in Title Suit No. 6/2016 whereby the Trial Court had decreed the suit of the respondent.

3. Issue notice to the respondent.

4. The applicant shall take steps for issuance of notice upon the respondent by speed post as well as by usual mode within seven days from the date of this order, returnable after four weeks.

5. List accordingly.

JUDGE

Comparing Assistant