Ajit Saikia vs Smti. Premlata Saikia
2025 Latest Caselaw 7527 Gua

Gauhati High Court

Ajit Saikia vs Smti. Premlata Saikia on 19 September, 2025

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GAHC010268682017




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

                                   Case No. : RFA/18/2018

            AJIT SAIKIA
            S/O LATE PETUA SAIKIA, R/O PULIBOR, GONDHIA GAON, NEAR A.T.
            ROAD, CHARAIBAHI MOUZA, P.O. RRL, P.S. PULIBOR, DIST. JORHAT,
            ASSAM.



            VERSUS

            SMTI. PREMLATA SAIKIA
            R/O TARAJAN GAYON GAON, SARUCHARAI MOUZA, P.O. AND P.S.
            JORHAT, PIN 785001, DIST. JORHAT, ASSAM.

            2:SMTI ANJUMONI SAIKIA
             R/O TARAJAN GAYON GAON
             SARUCHARAI MOUZA
             P.O. AND JORHAT
             PIN 785001
             DIST. JORHAT
            ASSAM

Advocate for the Petitioner   : MR. B GOSWAMI, MR. A SATTAR,MR. K ROY,MR. P P
BORTHAKUR

Advocate for the Respondent : ,
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                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                      ORDER

19.09.2025

Learned counsel Mr. P. P. Borthakur is present for the appellant who is aggrieved by the judgment and decree dated 18.07.2017, passed by the learned Civil Judge, at Jorhat in Title Suit No. 61/2015.

Learned counsel Mr. A. K. Gupta is present for the respondent no.2.

Admit.

Call for the Trial Court Records.

The name of respondent no.1 has been struck off as the respondent no. 1 has passed away.

The learned counsel for the appellant to furnish a copy of the appeal memo to the respondent.

List this matter after puja vacation.

JUDGE

Comparing Assistant