Gauhati High Court
Page No.# 1/6 vs Md. Tamizur Rahman And Anr on 4 June, 2025
Page No.# 1/6
GAHC010036062025
2025:GAU-AS:7319
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1076/2025
SHAKIL KHAN AND 6 ORS
SON OF LATE SERAJUDDIN KHAN, RESIDENT OF HOUSE NO. 5, H.M.K.
ROAD, ISLAMPUR, GUWAHATI, DISTRICT- KAMRUP (M), ASSAM, PIN-
781007
2: SHAFIQUE KHAN
SON OF LATE SERAJUDDIN KHAN
RESIDENT OF HOUSE NO. 5
H.M.K. ROAD
ISLAMPUR
GUWAHATI
DISTRICT- KAMRUP (M)
ASSAM
PIN-781007
3: SHARFARAJ KHAN
SON OF LATE SERAJUDDIN KHAN
RESIDENT OF HOUSE NO. 5
H.M.K. ROAD
ISLAMPUR
GUWAHATI
DISTRICT- KAMRUP (M)
ASSAM
PIN-781007
4: TABASSUM KHAN
DAUGHTER OF LATE SERAJUDDIN KHAN
RESIDENT OF HOUSE NO. 5
H.M.K. ROAD
ISLAMPUR
GUWAHATI
DISTRICT- KAMRUP (M)
ASSAM
PIN-781007
Page No.# 2/6
5: SHAHEB RAZA KHAN
SON OF LATE SERAJUDDIN KHAN
RESIDENT OF HOUSE NO. 5
H.M.K. ROAD
ISLAMPUR
GUWAHATI
DISTRICT- KAMRUP (M)
ASSAM
PIN-781007
6: MD. TAUFIQUR RAHMAN
S/O LATE SIDDIQUE ALI
RESIDENT OF NIZARAPAR NOONMATI
P.S NOONMATI
GUWAHATI
DIST- KAMRUP (M)
PIN- 781020
7: AFRUZA BEGUM
D/O LATE SIDDIQUE ALI
RESIDENT OF NIZARAPAR NOONMATI
P.S NOONMATI
GUWAHATI
DIST- KAMRUP (M)
PIN- 78102
VERSUS
MD. TAMIZUR RAHMAN AND ANR
SON OF LATE SIDDIQUE ALI, RESIDENT OF H.M.K. ROAD, ISLAMPUR,
GUWAHATI-781007, KAMRUP (M), ASSAM
2:MD. BABULA ALI
SON OF LATE SIDDIQUE ALI
RESIDENT OF H.M.K. ROAD
ISLAMPUR
GUWAHATI- 781007
KAMRUP (M)
ASSA
Advocate for the Petitioner : MR T C DAS, S. K. GUPTA,MR. P SARMA
Advocate for the Respondent : MR R SHARMA,
Page No.# 3/6
Linked Case : MC/1512/2015
MD. SERAJUDDIN KHAN and 2 ORS
S/O LATE MANNU KHAN
R/O HOUSE NO. 5
H.M. K. ROAD
ISLAMPUR
GUWAHATI
KAMRUP
ASSAM.
2: MD. TAUFIQUR RAHMAN
S/O LATE SIDDIQUE ALI
3: MUSSTT. AFRUZA BEGUM
D/O LATE SIDDIQUE ALI
2 and 3 ARE R/O NIZARAPAR
NOONMATI
P.S. NOONMATI
GUWAHATI
KAMRUP
ASSAM.
VERSUS
MD.TAMIZUR RAHMAN and ANR
S/O LATE SIDDIQUE ALI
R/O H.M.K. ROAD
ISLAMPUR
GUWAHATI 781007
KAMRUP
ASSAM.
2:MD. BABULA ALI
S/O LATE SIDDIQUE ALI
R/O H.M.K. ROAD
ISLAMPUR
GUWAHATI 781007
KAMRUP
ASSAM.
------------
Advocate for : MR.T C DAS
Advocate for : MR.M BURAGOHAIN appearing for MD.TAMIZUR RAHMAN and
Page No.# 4/6
ANR
Linked Case : RSA/190/2015
MD. SERAJUDDIN KHAN and 2 ORS
S/O LATE MANNU KHAN
R/O HOUSE NO. 5
H.M. K. ROAD
ISLAMPUR
GUWAHATI
KAMRUP
ASSAM.
2: MD. TAUFIQUR RAHMAN
S/O LATE SIDDIQUE ALI
3: MUSSTT. AFRUZA BEGUM
D/O LATE SIDDIQUE ALI
2 and 3 ARE R/O NIZARAPAR
NOONMATI
P.S. NOONMATI
GUWAHATI
KAMRUP
ASSAM.
VERSUS
MD.TAMIZUR RAHMAN and ANR
S/O LATE SIDDIQUE ALI
R/O H.M.K. ROAD
ISLAMPUR
GUWAHATI 781007
KAMRUP
ASSAM.
2:MD. BABULA ALI
S/O LATE SIDDIQUE ALI
R/O H.M.K. ROAD
ISLAMPUR
GUWAHATI 781007
KAMRUP
ASSAM.
Page No.# 5/6
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Advocate for : MR.T C DAS
Advocate for : MR.H DEKA appearing for MD.TAMIZUR RAHMAN and ANR
BEFORE
HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI
ORDER
04.06.2025 Heard Mr. S.K. Gupta, learned counsel for the applicants. Also heard Mr. A. Hussain, learned counsel for the respondent No. 1.
Pertinent that though notice in respect of the respondent No. 2 has been duly received by the respondent No. 2 in the accompanying Regular Second Appeal, however, there has been no representation on behalf of the said respondent in the Regular Second Appeal proceedings.
By way of this application under Order 22 Rule 3 of the CPC, the applicants are seeking to be substituted as the legal heir of the deceased appellant No. 1, i.e., Md. Serajuddin Khan in RSA No. 190/2015.
It appears that during the pendency of the accompanying regular second appeal, the appellant No. 1i.e., Md. Serajuddin Khan expired on 23.11.2024, leaving behind the applicants, who are as under:-
1. Shakil Khan, aged about 50 years
2. Shafique Khan, aged about 48 years
3. Sharfaraj Khan, aged about 42 years Page No.# 6/6
4. Tabassum Khan, ageed about 39 years
5. Shaheb Raza Khan, aged about 37 years (Nos. 1, 2, 3 and 5 are the sons of Late Serajuddin Khan and No. 4 is the daughter of Late Serajuddin Khan and all are residents of House No. 5, H.M.K. Road, Islampur, Guwahati, District:- Kamrup (M), Assam, PIN:- 781007) It appears that since the applicants in the instant Interlocutory Application are the legal heirs of the deceased appellant No. 1, they are entitled to continue the appeal in the place of the deceased appellant No. 1.
Accordingly, in the interest of justice, the applicants, i.e. Shakil Khan, Shafique Khan, Sharfaraj Khan, Tabassum Khan, and Shaheb Raza Khan are substituted in place of the deceased appellant No. 1, i.e., Md. Serajuddin Khan in RSA No. 190/2015.
Let an amended cause title be furnished to the Registry for doing the needful.
List the connected RSA No. 190/2015 in the month of August, 2025 on a date to be fixed by the Registry.
Accordingly, the Interlocutory Application stands allowed and disposed of.
JUDGE Comparing Assistant