Gauhati High Court
Page No.# 1/9 vs Padma Nath Sarma And 65 Ors on 18 December, 2024
Author: Malasri Nandi
Bench: Malasri Nandi
Page No.# 1/9
GAHC010007572013
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/122/2013
SARU KUMAR and 9 ORS.
2: SMT. KALI KUMAR
BOTH W/O LATE PADMA RAM KUMAR
3: SHIVA KUMAR
4: UMESH KUMAR
5: SADANANDA KUMAR
6: DIPAK KUMAR
APPELLANT NOS 3 TO 6 ARE THE OF LATE PADMA RAM KUMAR
APPELLANT NOS 1 TO 6 ARE THE RESIDENT OF BORIPARA MALIGAON
P.O. and P.S. JALUKBARI
DIST. KAMRUP
GHY-781012
7: SMT. KADAMI KUMAR
W/O SRI RAM KUMAR
VILL. RAJAPUKHURI
P.O. RAJAPUKHURI
DIST. KAMRUP
PIN 781132
8: SMT. KANTI KUMAR
Page No.# 2/9
W/O SRI NIRANJAN KUMAR
VILL. PALASHBARI
P.O. PALASHBARI
DIST. KAMRUP
PIN 781128
9: SMT. BIMALA KUMAR
W/O SRI SUSIL KUMAR
VILL. BONGRA
P.O. BONGRA
DIST. KAMRUP
PIN 781015
10: SMT. REENA KALITA
W/O SRI RAMEN KALITA
VILL.RAMPUR
P.O. RAMPUR
DIST.KAMRUP
PIN 781132 APPELLANT NOS 7 TO 9 ARE TEH DAUGHTERS OF LATE
PADMA RAM KUMAR
VERSUS
PADMA NATH SARMA and 65 ORS.
S/O LATE BHUPENDRA SARMA
2:SMT. ALAKA DEVI
W/O LATE UMESH SARMA
3:JAGAT KANTA SARMA
S/O BARADA KANTA SARMAH
4:BHAGAT CHANDRA SARMAH
S/O LATE GIRISH CHANDRA SARMAH
5:MONOJ KANTA SARMAH
S/O LATE BIRAJA KANTA SARMAH
6:BHOLA NATH SARMAH
S/O LATE INDRA NATH SARMAH.
Page No.# 3/9
7:RABINDRA NATH SARMAH
S/O LATE JITEND NATH SARMAH
8:BARENDRA NATH SARMAH
S/O LATE NARENDRA NATH SARMAH
9:HARISH SARMAH
S/O LATE BHUPENDRA NATH SARMAH
10:PRANA NATH SARMAH
S/O LATE PADMA NATH SARMAH
11:SAMIR PRASAD SARMAH
S/O BHABANI SARMAH
12:PRANAY SARMAH
S/O LATE BIRAJA KANTA SARMAH
13:JYOTIRMOY SARMAH
S/O LATE BIRJA KANTA SARMAH
14:SMTI BINA DEVI
W/O DASARATH SARMAH.
15:SMTI HIRA DEBI
W/O LATE SUSHIL SARMAH
16:NILOTMOY SARMAH
S/O LATE SUSHIL SARMAH
17:TARINI KANTA SARMAH
S/O LATE HEM SARMAH
18:JAGADISH CH. SARMAH
S/O LATE PARESH CHANDRA SARMAH
19:SMT. NIRADA DEBI
Page No.# 4/9
W/O LATE PARESH CH. SARMAH
20:MEDINI KANTA SARMAH
S/O LATE BHANABI SARMAH
21:KAHITISH CH. SARMAH
S/O LATE ANATH CH. SARMAH
22:NAYAN SARMAH
S/O LATE ANATH CH. SARMAH
23:JITENDRA NATH SARMAH
S/O LATE PRAFULLA SARMAH
24:SMTI BAJULI DEVI
W/O LATE JANAKI PRASAD SARMAH
25:AMAL PRASAD SARMAH
S/O JANAKI PRASAD SARMAH
26:SUKHEN SARMAH
S/O LATE SAILENDRA PRASAD SARMAH
27:SMTI ALAKA DEBI
W/O LATE NIRMAL KANTA SARMAH
28:HIREN SARMAH
W/O LATE NIRMAL KANTA SARMAH
29:SANKAR PRASAD SARMAH
S/O LATE KANGULI PRASAD SARMAH
30:SMTI ANIMA DEBI
W/O LATE LALANA PRASAD SARMAH
31:SMTI NIRO DEBI
Page No.# 5/9
W/O LATE LALANA PRASAD SARMAH.
32:SAMIR KANTA SARMAH
S/O LATE BHABANI SARMAH
33:BHABESH SARMAH
S/O LATE SATISH SARMAH
34:ATAL SARMAH
S/O LATE SATISH SARMAH.
35:SMTI GOURI DEBI
W/O LATE SATISH SARMAH.
36:REBATI PRASAD SARMAH
S/O LATE KARUNA PRASAD SARMAH
37:RAJENDRA PRASAD SARMAH
S/O LATE UMA PRASAD SARMAH
38:BASANTA KR. SARMAH
S/O LATE PRIYA NATH SARMAH
39:SUDHIR PRASAD SARMAH
S/O LATE RADHIKA PRASAD SARMAH
40:JANAKI PRASAD SARMAH
S/O LATE RAM PRASAD SARMAH
41:JAGADISH PRASAD SARMAH
S/O LATE RAM PRASAD SARMAH
42:SMTI DIPIKA DEBI
W/O LATE PASUPATI SARMAH
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43:PARAMESH SARMAH
S/O LATE DINESH SARMAH
44:PRATAK CH. SARMAH
S/O LATE HARIDAS SARMAH
45:MOHINI KANTA SARMAH
S/O BHABNI SARMAH
46:GIRIJA KANTA SARMAH
S/O LATE BARADA KANTA SARMAH
47:BORODA PRASAD SARMAH
S/O LATE SIBA PASAD SARMAH
48:MOJOJ KANTA SARMAH
S/O LATE NILAKANTA SARMAH
49:BHUPATI KANTA SARMAH
S/O LATE ABANI SARMAH
50:KHIROD PRASAD SARMAH
S/O LATE DEBENDRA PRASAD SARMAH.
51:PARIMAL PRASAD SARMAH
S/O LATE PURNENDU SARMAH
52:ASHNIN PRASAD SARMAH
S/O LATE PURNENDU SARMAH
53:UTPAL PRASAD SARMAH
S/O LATE PURNENDU SARMAH
54:SMTI BUABANI DEBI
W/O LATE PURNENDU PRASAD SARMAH
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55:LAKHI PRASAD SARMAH
S/O DHIRLOCHAN SARMAH
56:JAWALA PRASAD SARMA
S/O LATE KAMAKHYA PRASAD SARMA
57:DILIP SARMA
S/O HARI PRASAD SARMA
58:PRAKASH CH. SARMA
S/OLATE RAJ CHANDRA SARMA
59:SRI DHIRENDRA NATH SARMA
S/O LATE PRIYA NATH SARMA
CONSTITUENT ATTORNEY OF THE PLAINTIFFS
60:PRABHAT CHANDRA SARMA
S/O LATE NABIN SARMA
61:PHANIDHAR NATH SARMA
S/OLATE DURGA NATH SARMA
62:SACHIN KANTA SARMA
S/O LATE KAMINI KANTA SARMA
63:JITENDRA NATH SARMA
S/OLATE PRAFULLA SARMA
64:TARA PRASAD SARMA
S/O LATE AMBIKA PRASAD SARMA
CONSTITUENT ATTORNEY OF THE PLAINTIFFS.
65:PHANINDRA NATH SARMA
S/O LATE SITA NATH SARMA
66:SOUMITRA PRASAD SARMA
S/O LATE LANA PRASAD SARMA RESPONDENT NO. 1 TO 66 ARE THE
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RESIDENT OF KAMAKHYA DAM
P.O.KAMAKHYA
DIST. KAMRUP M
PIN 78101
Advocate for the Petitioner : MR.P KHATANIAR, MR. R SARMAH,MR. U B SARMA,MR. R
SARMAH,MS.P S TALUKDER(A-6),MR. B PEGU
Advocate for the Respondent : MR.N DAS, ,MR.P K KALITA,MR.G J SAIKIA
Linked Case : I.A.(Civil)/3343/2017
SARU KUMAR and 9 ORS.
VERSUS
ON THE DEATH OF JYOTIRMOY SARMAH HIS LEGAL REPRESENTATIVE
MANOJ SARMAH and ORS
------------
Advocate for : MR. P KHATANIAR
Advocate for : MR. P K KALITA appearing for ON THE DEATH OF JYOTIRMOY
SARMAH HIS LEGAL REPRESENTATIVE MANOJ SARMAH and ORS
BEFORE
HONOURABLE MRS. JUSTICE MALASRI NANDI
ORDER
Date : 18.12.2024 Heard Mr. U.B. Sarma, learned counsel for the applicants. Also heard Mr. P.K. Kalita, learned Senior counsel assisted by Mr. K. Talukdar, learned counsel for all the respondents.
In view of the order dated 08.11.2024 passed in MC/39/2024, the RSA/122/2013 was restored to file. Though there was no any specific order for restoration of interlocutory application, however, as the RSA 122/2013 was restored to file, this I/A(civil)/3343/2017 is also restored.
Page No.# 9/9 This is an application under Section 5 of Limitation Act, 1963 for condonation of delay of 1123 days in filling the substitution of respondent Nos. 13, 29, 36 and 57 and setting aside abatement.
Mr. Sarma, learned counsel for the applicants submits that the delay occurred in filing this petition is not intentional. He further submits that detailed ground of delay has been explained in the petition. Under such backdrop, the learned counsel for the applicants has prayed that the delay in regard to the filling of the connected petition may be condoned.
Mr. Kalita, learned Senior counsel has no objection if the delay is condoned.
I have considered the submissions made by the learned counsel for the parties.
The delay has been satisfactorily explained by the applicants and also the learned Senior counsel for the respondents did not raise any objection regarding the prayer of the applicants.
Considering all, the delay of 1123 days is condoned. The Registry is directed to register the connected two interlocutory applications along with RSA 122/2013 and list it in order column.
In view of the above, the I/A stands disposed of.
JUDGE Comparing Assistant