Dinesh Sarkar vs Monoranjan Karmakar
2025 Latest Caselaw 7894 Gua

Gauhati High Court

Dinesh Sarkar vs Monoranjan Karmakar on 17 October, 2025

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GAHC010224992025




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

                                  Case No. : CRP/139/2025

            DINESH SARKAR
            SON OF PARESH SARKAR, RESIDENT OF 2ND JYOTI NAGAR, BYE LANE
            NO. 1, HOUSE NO. 2, P.O. AND P.S.- SONAPUR, DISTRICT- KAMRUP (M),
            ASSAM, PIN-782402

            VERSUS

            MONORANJAN KARMAKAR
            SON OF LATE AKHIL CH. KARMAKAR, RESIDENT OF VILLAGE - JYOTI
            NAGAR (SONAPUR), P.O. AND P.S.- SONAPUR, DISTRICT- KAMRUP (M),
            ASSAM, PIN- 782402



Advocate for the Petitioner   : MR. N K HALOI, MR. K M HASSAN

Advocate for the Respondent : ,

                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

Date : 17.10.2025

1. Heard Mr. K. M. Hassan, learned counsel for the petitioner.

2. This application under Section 115 of the Code of Civil Procedure, 1908 has been filed by the petitioner, namely, Dinesh Sarkar, impugning the Judgment and Decree dated 14.08.2025 passed by the learned Civil Judge (Senior Division) No. 1, Kamrup(M) in Title Appeal No. 19/2022 whereby the judgment and decree passed by Page No.# 2/2

the learned Civil Judge (Junior Division) No. 2, Kamrup(M) was upheld.

3. Issue notice to the respondent.

4. Call for the records of Title Suit No. 162/2015 as well as Title Appeal No. 19/2022 from the concerned Courts.

5. The petitioner shall take steps for issuance of notice upon the respondent by registered post with A/D as well as by usual mode within seven days from the date of this order, returnable after four weeks.

JUDGE

Comparing Assistant