Gauhati High Court
On The Death Of Mahabat Ali vs On The Death Of Abdus Sabur on 6 November, 2019
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/6
GAHC010225152019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA 230/2019
1:ON THE DEATH OF MAHABAT ALI, HIS LEGAL HEIRS MUSSTT. SULOI
BIBI AND 16 ORS
W/O- LATE MAHABAT ALI
2: MD. JALAL UDDIN
S/O- LATE MAHABAT ALI
3: MD. SOFIR UDDIN
S/O- LATE MAHABAT ALI
4: MD. TASLIM UDDIN
S/O- LATE MAHABAT ALI
5: MD. HELAL UDDIN
S/O- LATE MAHABAT ALI
6: MUSTT. HARUN NESSA
D/O- LATE MAHABAT ALI
7: MUSTT. ABEDANA BEGOM
D/O- LATE MAHABAT ALI
8: MD. ABDUL HAQUE
S/O- LATE ABDUR ROUF
9: MD. TOBARAK ALI
S/O- LATE ABDUR ROUF
10: MD. SAHAB UDDIN
S/O- LATE ABDUR ROUF
11: MUSTT. HANUFA BEGOM
D/O- LATE ABDUR ROUF
Page No.# 2/6
12: MUSTT. BADRUN NESSA
D/O- LATE ABDUR ROUF
13: MD. SUKUR ALI
S/O- LATE KOKAI MIA
14: MD. RAHAMAT ALI
S/O- LATE KOKAI MIA
15: MD. LIAKAT ALI
S/O- LATE KOKAI MIA
16: MD. JILLUL HAQUE
S/O- LATE KOKAI MIA
17: MD. MOMOTA BEGUM
S/O- LATE KOKAI MIA
ALL ARE RESIDENTS OF VILL.- WEST TONGIBARI
P.O. RATABARI
P.S. RATABAI
DIST.- KARIMGANJ
ASSAM
VERSUS
1:ON THE DEATH OF ABDUS SABUR, HIS LEGAL HEIRS MD. BADRUL
HAQUE AND 41 ORS
S/O- LATE ABDUS SABUR
2:MD. SAMSUL HOQUE
S/O- LATE ABDUS SABUR
3:MD. SAMIM UDDIN
S/O- LATE ABDUS SABUR
4:MD. SAMS UDDIN
S/O- LATE ABDUS SABUR
5:MD. JAHRUL HAQUR
S/O- LATE ABDUS SABUR
6:MUSTT. LAILY BEGOM
D/O- LATE ABDUS SABUR
7:MUSTT. MJMUN NEHAR
D/O- LATE ABDUS SABUR
8:MUSTT. ANGUR BIBI
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W/O- LATE ABDUS SABUR
9:MD. ABDUL SUFIAN
S/O- LATE AMIR ALI
10:MD. ASHIK ALI
S/O- LATE AMIR ALI
11:ON THE DEATH OF ASHIR ALI
HIS LEGAL HEIRS MUSTT. MAYARUN NESSA
W/O- LATE ASHIR ALI
12:MUSTT. JASMIN BEGOM
D/O- LATE ASHIR ALI
13:MUSTT. JAHANARA BEGUM
D/O- LATE ASHIR ALI
14:MUSTT. BEDANA BEGUM
D/O- LATE ASHIR ALI
15:MUSTT. ISMARA BEGUM
D/O- LATE ASHIR ALI
16:MD. DILDAR HUSSAIN
S/O- LATE ASHIR ALI
17:MD. NOSIR ALI
S/O- LATE ASHIR ALI
18:MD. SULEMAN ALI
S/O- LATE AMIR ALI
19:MUSTT. PIYARA BIBI
D/O- LATE AMIR ALI
ALL ARE RESIDENTS OF VILL.- WEST TONGIBARI
P.O. RATABARI
P.S. RATABARI
DIST.- KARIMGANJ
ASSAM.
20:MD. AJMOL ALI
S/O- LATE ABDUL MAZID
21:ON THE DEATH OF ROIS ALI
HIS LEGAL HEIRS MUSTT. RAJIA KHATUN
W/O- LATE ROIS ALI
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22:MUSTT. RASNA BEGUM
D/O- LATE ROIS ALI
23:MUSTT. RUSTANA BEGUM
D/O- LATE ROIS ALI
24:MUSTT. JAMILA BEGUM
D/O- LATE ROIS ALI
25:MUSTT. SAYDA BEGUM
D/O- LATE ROIS ALI
26:MUSTT. PATERUN NESSA
W/O- LATE SIRAJ UDDIN
27:MD. KAMAL UDDIN
S/O- LATE SIRAJ UDDIN
28:MUSTT. SWAPNA BEGUM
D/O- LATE SIRAJ UDDIN
29:MUSTT. SAJNA BEGUM
D/O- LATE SIRAJ UDDIN
30:MUSTT. RATNA BEGUM
D/O- LATE SIRAJ UDDIN
31:MUSTT. HUSNA BEGUM
D/O- LATE SIRAJ UDDIN
32:MD. SAHAB UDDIN
S/O- LATE ABDUL KHALIQUE
33:MUSTT. HAFSA BIBI
W/O- LATE ABDUL KHALIQUE
34:MUSTT. BODOI BIBI
D/O- LATE ABDUL NOOR
35:MD. NASIR UDDIN
S/O- LATE ABDUL NOOR
36:MUSTT. HADISA BIBI
W/O- LATE FAKAR UDDIN
37:MD. KOISUR AHMED
S/O- LATE FAKAR UDDIN
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38:MD. HANIF UDDIN
S/O- LATE FAKAR UDDIN
39:MUSTT. AYESHA BEGUM
D/O- LATE FAKAR UDDIN
40:MUSTT. NEKIJAN BIBI
W/O- LATE ABDUL KADIR
41:MD. MOJIR UDDIN
S/O- LATE ABDUL KADIR
42:MUSTT. NICHA BEGUM
D/O- LATE ABDUL KADIR
ALL ARE RESIDENTS OF VILL.- WEST TONGIBARI
P.O. RATABATI
P.S. RATABARI
DIST.- KARIMGANJ
ASSAM
PIN- 788735
Advocate for the Petitioner : DR. B AHMED
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 06-11-2019 Heard Mr. N. Dhar, learned counsel for the appellants.
By this appeal under section 100 CPC, the appellant has assailed the first appellate judgment and decree dated 28.06.2019 passed by the learned Civil Judge, Karimganj in T.A. No.3/2019 thereby dismissing the appeal and thereby affirming the judgment and decree dated 10.12.2018 passed by the learned Munsiff No.2, Kamrup in T.S. No.231/2010, thereby decreeing the suit and rejecting the counter-claim.
The appeal is admitted for hearing on the following substantial questions of law:-
A. For that the substantial questions of law arises as to whether the suit filed by the Page No.# 6/6 plaintiffs/ respondents for declaration of their right, title and interest over the suit land appertaining to plot No.2 of the 2nd schedule land of the plaint without claiming for declaration of their title to the extent of their share over 1st schedule land of the plaint and for partition of the said land in accordance with the law is maintainable? B. For that the substantial questions of law arises as to whether the impugned judgment and decree passed by the learned courts below in decreeing the suit filed by the plaintiffs/ respondents based on the revenue records of the suit land and ignoring the patta (i.e. Exhibit-7) of the suit land which shows that the predecessor of the parties to the suit land has not yet been partitioned amongst the co-sharers of the suit land has resulted into perversity and mis carriage of justice in the case?
C. For that the substantial questions of law arises as to whether the impugned judgment and decree passed by the learned courts below in decreeing the suit filed by the plaintiffs/ respondents ignoring the law under section 25 of the Limitation Act and ignoring the law under section 92, 101, 102 of the Evidence Act and thereby in declaring exclusive right, title and interest of the plaintiffs/ respondents over the suit plot No.2 of 2nd schedule land of the plaint which is a pond and which is used by the appellants/ defendants since time immemorial from the days of their predecessors and easementary right of the defendants over the said land have resulted into perversity and miscarriage of justice in the case? Liberty is granted to the appellant to raise any other substantial question of law which may arise in course of hearing of the appeal.
Call for the records.
Issue notice returnable in 6(six) weeks.
The appellants shall take steps for service of notice on the respondent by usual process as well as by registered post with A/D within 3(three) days.
List the matter after 6(six) weeks.
JUDGE Comparing Assistant