Gauhati High Court
Manjula Hira vs Moni Hira @ Manipuri Hira And 8 Ors on 5 February, 2025
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/3
GAHC010016792025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Intest.Cas./1/2025
MANJULA HIRA
W/O- LATE KAMESWAR HIRA R/O- VILL- PAGHALI, JAJARI, P.S-
MIKIRBHETA, DIST- MORIGAON, ASSAM
VERSUS
MONI HIRA @ MANIPURI HIRA AND 8 ORS
W/O LATE KAMESWAR HIRA,
R/O- VILL- PAGHALI JAJARI, P.S- MIKIRBHETA, DIST- MORIGAON, ASSAM
782142
2:SRI SARAT HIRA
S/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
3:SRI DHANTI HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
4:SRI DHARMENDRA HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
Page No.# 2/3
DIST- MORIGAON
ASSAM 782142
5:MINTU HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
6:DIGEN HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
7:CHITRA RANJAN HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
8:PAPU HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM 782142
9:SURESWAR HIRA
W/O LATE KAMESWAR HIRA
R/O- VILL- PAGHALI JAJARI
P.S- MIKIRBHETA
DIST- MORIGAON ASSAM 78214
For the petitioner (s) : Mr. S. Ahmed, Advocate
For the respondent (s) : XXX
Page No.# 3/3
BEFORE
HON'BLE MR. JUSTICE DEVASHIS BARUAH
ORDER
05.02.2025 Heard Mr. S. Ahmed, the learned counsel appearing on behalf of the petitioner.
2. This is an Appeal under Section 384 of the Indian Succession Act challenging the judgment and other dated 04.11.2024 passed by the learned District Judge, Morigaon in Misc.(Succession) Case No.5/2022 whereby the succession certificate which was sought for by the petitioner was rejected.
3. The instant Appeal being the first Appeal is admitted.
4. Issue notice returnable by 4 (four) weeks.
5. The petitioner is directed to effect service upon the respondent Nos.1 to 9 by registered post with A/D as well as through usual process within 3 days.
6. Call for the records.
7. List accordingly.
JUDGE Comparing Assistant