ASHOKA DUBEY Vs. ARJUN DEY

JUDGEMENT

(1.) This second appeal has come up for admission. The appellant is aggrieved by the judgment and decree dtd. 14/8/2019 passed by the Civil Judge (Sr. Div.) Kandi, Murshidabad in Title Appeal No. 15 of 2016 (CIS registration no. 34 of 2016) by which the judgment and decree dtd. 7/1/2016 passed by the learned Civil Judge (Jr. Div.) 1st Court, Kandi, Murshidabad in other Suit no. 125 of 2001 was affirmed.