Goroimari Primary School vs Md Sabiruddin
2025 Latest Caselaw 8895 Gua

Gauhati High Court

Goroimari Primary School vs Md Sabiruddin on 26 November, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                                      Page No.# 1/2

GAHC010215182025




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

                                      Case No. : RSA/204/2025

              GOROIMARI PRIMARY SCHOOL
              REPRESENTED BY ITS HEADMASTER CUM SECRETARY NAMELY NUR
              HUSSAIN, S/O LATE MAHAMMAD HUSSAIN, R/O 90(1) GNB ROAD, NEAR
              MARWARI MANDIR, FOUZDARIPATTI, P.O. NAGAON, P.S. SADAR NAGAON,
              DIST. NAGAON, ASSAM 782003



              VERSUS

              MD SABIRUDDIN
              S/O LATE ABDUL ALI, R/O BHAKATGAON, P.O. SILONGANI, P.S. NAGAON
              SADAR, DIST. NAGAON, ASSAM,PIN 782002



Advocate for the Petitioner     : MR. SURAJIT DAS, A M AHMED,MR. J ABBAS

Advocate for the Respondent : ,




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                               ORDER

Date : 26.11.2025

Heard the learned counsel Mr. S. Das appearing for the appellant.

The Regular Second Appeal is admitted for hearing upon the following substantial question of law :

Page No.# 2/2

"1. Whether the learned First Appellate Court below erroneously set aside the judgment and decree dated 24.07.2019 passed by the learned Trial Court below in Title Suit No. 130/2011 when the suit was barred by limitation as the plaintiff had filed to adduce any evidence that he was dispossessed from the suit land on 15.03.2011 ?

2. Whether the learned First Appellate Court below erroneously set aside the judgment and decree dated 24.07.2019 passed by the learned Trial Court below in Title Suit No. 130/2011 when no cause of action accrued on 15.03.2011 ?"

Issue notice to the sole respondent.

The appellant shall take steps for service of notice upon the respondent by speed post.

Call for the Trial Court' record.

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant