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Sk. Safiruddin Ahemad & Others vs Rasulan Bibi & Others
2023 Latest Caselaw 12391 Ori

Citation : 2023 Latest Caselaw 12391 Ori
Judgement Date : 11 October, 2023

Orissa High Court
Sk. Safiruddin Ahemad & Others vs Rasulan Bibi & Others on 11 October, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             R.S.A. NO. 247 OF 2023

            Sk. Safiruddin Ahemad & Others        ....          Appellants
                                                  Mr.B. Bhuyan, Advocate
                                       -versus-
            Rasulan Bibi & Others                  ....         Respondents
                                                                    -------
                      CORAM:
                      MR. JUSTICE D.DASH
                                     ORDER
Order No.                           11.10.2023
   03.      1.      This matter is taken up through hybrid arrangement
            (virtual/physical) mode.

2. Heard learned Counsel for the Appellants and on going through the judgments passed by the Courts below, the Appeal is admitted to answer the following substantial questions of law:-

1) Whether the Courts below in rendering the finding that the transaction under Ext.E/4 of the year 1949 was a Benami one wherein Budhia Bibi, the vendee was merely a name-lender whereas the actual owner was Sk. Abdul Hakim, who had purchased it Benami in the name of Budhia are the outcome of perverse appreciation of evidence without keeping in mind for a moment that the nature of a transaction has been called in question after lapse of six decade?

2) Whether the Courts below while passing the preliminary decree for partition in respect of the property in suit having not excluded the property covered under the deed of gift, Ext.K/4 and sale-deed, Ext.E/4 and that too even

// 2 //

without taking into account to pleadings and evidence in support of the same have committed grave error?

3. Issue notice to the Respondents by Registered Post with AD. Steps be taken within a week hence. In that event, notice be issued fixing a short returnable date.

4. The Appeal be listed in the week commencing 18th December, 2023.

(D. Dash), Judge.

Narayan

Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 17-Oct-2023 16:17:24

 
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