Gauhati High Court
Pritish Ranjan Das And Anr vs Sri Jasoda Ranjan Das And 11 Ors on 9 January, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/7
GAHC010201992018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : FAO 1/2019
1:PRITISH RANJAN DAS AND ANR
S/O LATE DWIJENDRA NATH DAS
VILLAGE BENGAPARA, PO AND PS SARTHEBARI, DIST BARPETA, ASSAM,
781307, MOBILE NO 9435606273
2: BITHIKA DAS
D/O LATE DWIJENDRA NATH DAS
VILLAGE BENGAPARA
PO AND PS SARTHEBARI
DIST BARPETA
ASSAM
781307
MOBILE NO 943560627
VERSUS
1:SRI JASODA RANJAN DAS AND 11 ORS
S/O LATE DWIJENDRA NATH DAS,
RESIDENT OF BAROARI, BEHIND NABAGRAHA CLUB, GUWAHATI I, DIST
KAMRUP M ASSAM
2:DR. SISIR RANJAN DAS
S/O LATE DWIJENDRA NATH DAS
RESIDENT OF RAJGHAR LINK ROAD
ANIL NAGAR
GUWAHATI 7
DIST KAMRUP M ASSAM
3:DR. BANI MEDHI
W/O SAURAV MEDHI
RESIDENT OF 337 BASANTA VILLA
HATIGARH CHARAILI
Page No.# 2/7
ZOO NARENGI ROAD
GUWAHATI-24
DIST KAMRUP M ASSAM
4:SMTI. JHARNA DAS
W/O KHANINDRA RANJAN DAS
RESIDENT OF BAROARI
BEHIND NABAGRAHA CLUB
GUWAHATI I
DIST KAMRUP M ASSAM
5:SRI RAJJ PRATIM DAS
S/O KHANINDRA RANJAN DAS
RESIDENT OF BAROARI
BEHIND NABAGRAHA CLUB
GUWAHATI I
DIST KAMRUP M ASSAM
6:SRI RISHI PRATIM DAS
S/O KHANINDRA RANJAN DAS
RESIDENT OF BAROARI
BEHIND NABAGRAHA CLUB
GUWAHATI I
DIST KAMRUP M ASSAM
7:SMTI. RAJ NANDINI DAS.
D/O KHANINDRA RANJAN DAS
RESIDENT OF BAROARI
BEHIND NABAGRAHA CLUB
GUWAHATI I
DIST KAMRUP M ASSAM
8:SMTI. MRINAL DEKA
W/O SRI NRIPEN CHANDRA DEKA
RESIDENT OF SONIRAM BORA ROAD
HOUSE NO 10. LACHITNAGAR
GUWAHATI 27
DIST KAMRUP M ASSSAM
9:SMTI. MOLLY DAS
W/O SRI DIPAK DAS
RESIDENT OF HOUSE NO 3
SATYA BORA LANE
Page No.# 3/7
JURPUKHURI
GUWAHATI I.
DIST KAMRUP M ASSAM
10:SMTI. JOLLY BARUAH
W/O RAJENDRA NATH BARUAH
R/O H/NO 17 5TH BYE LANE . KKB ROAD
CHENIKUTHI
GHY 1
KAMRUP M ASSAM
11:SMTI. POLLY BARUAH
W/O SRI SANJIT KR. BORAH
R/O RUKHMINIGAIN GUWAHATI 22
DIST KAMRUP M ASSAM
12:SMTI. ELLIE DUTTA
W/O UTPAL RANJAN DUTTA
R/O HOUSE NO 16
MONALISA PATH
ZOO NARENGI ROAD
GHY 21
KAMRUP M ASSA
Advocate for the Petitioner : MRS. D MAZUMDAR
Advocate for the Respondent :
Linked Case : I.A.(Civil) 37/2019
1:PRITISH RANJAN DAS AND ANR
S/O LATE DWIJENDRA NATH DAS VILLAGE BENGAPARA
PO AND PS SARTHEBARI
DIST BARPETA
ASSAM
781307
MOBILE NO 9435606273
2: BITHIKA DAS
Page No.# 4/7
D/O LATE DWIJENDRA NATH DAS
VILLAGE BENGAPARA
PO AND PS SARTHEBARI
DIST BARPETA
ASSAM
781307
MOBILE NO 9435606273
VERSUS
1:SRI JASODA RANJAN DAS AND 11 ORS
S/O LATE DWIJENDRA NATH DAS
RESIDENT OF BAROARI
BEHIND NABAGRAHA CLUB
GUWAHATI I
DIST KAMRUP M ASSAM
2:DR. SISIR RANJAN DAS
S/O LATE DWIJENDRA NATH DAS
RESIDENT OF RAJGHAR LINK ROAD
ANIL NAGAR
GUWAHATI 7
DIST KAMRUP M ASSAM
3:DR. BANI MEDHI
W/O SAURAV MEDHI
RESIDENT OF 337 BASANTA VILLA
HATIGARH CHARAILI
ZOO NARENGI ROAD
GUWAHATI-24
DIST KAMRUP M ASSAM
4:SMTI. JHARNA DAS
W/O KHANINDRA RANJAN DAS
RESIDENT OF BAROARI
BEHIND NABAGRAHA CLUB
GUWAHATI I
DIST KAMRUP M ASSAM
5:SRI RAJJ PRATIM DAS
S/O KHANINDRA RANJAN DAS
RESIDENT OF BAROARI
BEHIND NABAGRAHA CLUB
GUWAHATI I
DIST KAMRUP M ASSAM
Page No.# 5/7
6:SRI RISHI PRATIM DAS
S/O KHANINDRA RANJAN DAS
RESIDENT OF BAROARI
BEHIND NABAGRAHA CLUB
GUWAHATI I
DIST KAMRUP M ASSAM
7:SMTI. RAJ NANDINI DAS.
D/O KHANINDRA RANJAN DAS
RESIDENT OF BAROARI
BEHIND NABAGRAHA CLUB
GUWAHATI I
DIST KAMRUP M ASSAM
8:SMTI. MRINAL DEKA
W/O SRI NRIPEN CHANDRA DEKA
RESIDENT OF SONIRAM BORA ROAD
HOUSE NO 10. LACHITNAGAR
GUWAHATI 27
DIST KAMRUP M ASSSAM
9:SMTI. MOLLY DAS
W/O SRI DIPAK DAS
RESIDENT OF HOUSE NO 3
SATYA BORA LANE
JURPUKHURI
GUWAHATI I.
DIST KAMRUP M ASSAM
10:SMTI. JOLLY BARUAH
W/O RAJENDRA NATH BARUAH
R/O H/NO 17 5TH BYE LANE . KKB ROAD
CHENIKUTHI
GHY 1
KAMRUP M ASSAM
11:SMTI. POLLY BARUAH
W/O SRI SANJIT KR. BORAH
R/O RUKHMINIGAIN GUWAHATI 22
DIST KAMRUP M ASSAM
Page No.# 6/7
12:SMTI. ELLIE DUTTA
W/O UTPAL RANJAN DUTTA
R/O HOUSE NO 16
MONALISA PATH
ZOO NARENGI ROAD
GHY 21
KAMRUP M ASSAM
Advocate for the Petitioner : MRS. D MAZUMDAR
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 09-01-2019 Heard Mr. D. Mazumdar, learned counsel for the applicants. This IA is filed with a prayer under Order XXXIX Rules 1 and 2 of the CPC for issuance of an order of temporary injunction protecting the interest of the applicants over the suit land. The applicants claim to be the legal heir of late Dwijendra Nath Das through the third wife. Mr. Mazumdar submits that even assuming that third marriage was invalid in the eye of law even than, the applicants would be entitled to their proportionate share in the estate of their deceased father i.e. the suit land. To such extent, Mr. Mazumdar contends that unless the interest of the applicants are protected by an order of temporary injunction, the land will be alienated in which event, the suit itself would become infructuous and his clients would suffer irreparable loss and injury.
Issue notice returnable on 25/02/2019.
Applicants to take steps for service of notice upon the respondents by registered post with A/D as well as usual process.
Steps within seven days from today.
Considering the facts and circumstances of the case in its entirety as well as the statements Page No.# 7/7 made in the application, I am of the view that the applicants have been able to make out a prima facie case to go for trial. Therefore, unless a limited order of protection is granted in their favour, the suit itself would become infructuous. As such, the balance of convenience is found to be in favour of the applicants. It is, therefore, provided as an ad-interim measure, that till the returnable date, the opposite parties shall not alienate the suit land in any manner.
JUDGE Sukhamay Comparing Assistant