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Gauhati High Court

Sri Gautam Sutradhar vs Sri Jagadish Rai And 4 Others on 20 August, 2025

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                                Page No.# 1/2

GAHC010039952025




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

                           Case No. : RSA/27/2025

         SRI GAUTAM SUTRADHAR
         AGED ABOUT 52 YEARS SONOF LATE TARAKNATH SUTRADHAR,
         RESIDENT OF BYE LANE NO. 1, LOKNATH MANDIR, PAHARTOLI,
         KALAPAHAR P.O. BINOVA NAGAR, GUWAHATI-781018, P.S. AMBARI
         FATASIL, DISTRICT- KAMRUP (M), ASSAM. PH-9508426976.


         VERSUS

         SRI JAGADISH RAI AND 4 OTHERS
         SON OF SRI SAMBHU TEWARI

         2:SRI AWADESH RAI
          BOTH ARE SONS OF LATE RAMCHIJ RAI

         3:SRI AWADESH KR TEWARI
          SON OF SRI SAMBHU TEWARI

         4:SRI RAJESH KR TEWARI
          BOTH ARE SONS OF SRI SAMBHU TEWARI
         ALL ARE RESIDENT OF WAHED MARKET
          S.S. ROAD
          P.O. AND P.S. FANCY BAZAR
          GUWAHATI-781001 P.S. PANBAZAR
          DIST-KAMRUP(M) ASSAM.

         5:SRI BABULAL SUTRADHAR
          SON OF LATE TARAKNATH SUTRADHAR
          RESIDENT OF PAHARTOLI
          P.O. KALAPAHAR GUWAHATI-781018
         P.S. BINOVA NAGAR DISTRICT- KAMRUP(M)
         ASSAM
                                                                              Page No.# 2/2

Advocate for the Petitioner   : MR. S A SINGH, MR. R K BHUYAN,MR. M KASHYAP

Advocate for the Respondent : ,



                                        BEFORE
                 HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
                                         ORDER

20.08.2025 Heard Mr R K Bhuyan, the learned counsel appearing for the appellant.

2. The regular second appeal is admitted for hearing upon the following substantial questions of law:-

i) Whether examination of attesting witnesses to the sale deed are necessary under Section 68 of the Indian Evidence Act, when the executor of the sale deed has denied the execution?
ii) Whether solely on the basis of expert opinion (Forensic Report), it can be held due execution of the sale deeds, i.e., Exhibit-A and H, although the respondents have failed to prove the documents as provided under Section 68 of the Indian Evidence Act?

3. Issue notice to the respondents.

4. The appellant shall take steps for service of notice upon the respondents, by registered post with A/D.

5. Also call for the Trial Court Record.

6. List the matter after 4 (four) weeks.

JUDGE Comparing Assistant