Bhagirath Rangson @ Mikir vs Lakhi Rangson And 5 Ors
2026 Latest Caselaw 191 Gua

Gauhati High Court

Bhagirath Rangson @ Mikir vs Lakhi Rangson And 5 Ors on 19 January, 2026

                                                                   Page No.# 1/3

GAHC010228562025




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

                            Case No. : RFA/2/2026

         BHAGIRATH RANGSON @ MIKIR
         S/O LATE KAHARAM MIKIR @ KAHA MIKIR, R/O NALAPARA, HOUSE NO.
         72, NEAR DURGA MANDIR, GUWAHATI- 40, DIST.- KAMRUP (M), ASSAM.



         VERSUS

         LAKHI RANGSON AND 5 ORS
         S/O LATE SAMPUR MIKIR, R/O BARSAJAI, NALAPARA, GUWAHATI-29, P.S.-
         BASISTHA, DIST- KAMRUP (M), ASSAM

         2:NAREN RANGSON
          S/O LATE SAMPUR MIKIR
          R/O BARSAJAI
          NALAPARA
          GUWAHATI-29
          P.S.- BASISTHA
          DIST- KAMRUP (M)
         ASSAM

         3:JAGIRATH MIKIR
          S/O LATE KAHA MIKIR
          R/O BARSAJAI
          NALAPARA
          GUWAHATI-29
          P.S.- BASISTHA
          DIST- KAMRUP (M)
         ASSAM

         4:NAGEN RANGSON
          S/O LATE KAHA MIKIR
          R/O BARSAJAI
          NALAPARA
                                                                          Page No.# 2/3

             GUWAHATI-29
             P.S.- BASISTHA
             DIST- KAMRUP (M)
             ASSAM

            5:DILIP KUMAR SINGH
             S/O SHRI GANESH PRASAD SINGH
             R/O BEHARBARI
            A.G. COLONY ROAD
             GUWAHATI-29
             P.S.- BASISTHA
             DIST- KAMRUP (M)
            ASSAM

            6:RAJESH KUMAR SINGH
             S/O SHRI GANESH PRASAD SINGH
             R/O BEHARBARI
            A.G. COLONY ROAD
             GUWAHATI-29
             P.S.- BASISTHA
             DIST- KAMRUP (M)
            ASSA

Advocate for the Petitioner   : MR. N ALAM, S A BAKHTIAR,MR K JAIN

Advocate for the Respondent : ,




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                         ORDER

Date : 19.01.2026

1. Heard Mr. K. Jain, the learned counsel for the appellant.

2. This appeal under Section 96 of the Code of Civil Procedure, 1908 has been preferred by the appellant, namely, Bhagirath Rangson @ Mikir impugning the judgment and decree dated 11.07.2025 passed in Title Suit No. 398/2015 by the Court of learned Civil Judge (Senior Division) No. 2 Kamrup (Metro), Page No.# 3/3

Guwahati.

3. Let the notice be issued to the respondents.

4. The appellant shall take steps for issuance of notice upon the respondent by the speed post as well as by usual mode within seven days from the date of this order, returnable on 23.02.2026.

5. Let also the records of the Trial Court be called for.

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

7. List accordingly.

JUDGE

Comparing Assistant