SADHAN DAS Vs. MRINAL KANTI DATTA

JUDGEMENT

(1.) THIS is an appeal under Section 100 of the Code of Criminal Procedure against the judgment and decree, dated 13.2.2008 and 25.2.2008, respectively; passed, in Title Appeal No. 25/2007, by the learned Civil Judge No. 1, Cachar, Silchar, dismissing the appeal and affirming thereby the judgment and decree, dated 23.4.2007, passed, in Tile Suit No. 293/2006, by the learned Munsiff No. 1, Silchar, Cachar, whereby the plaintiff's suit stood decree.

(2.) I have heard, at length, Mr. P. Roy, learned Counsel/appearing for the defendant -appellant, and Mr. B.K. Jain, leaned counsel, appearing on behalf of the plaintiffs -respondents.

(3.) FOR the purpose of answering the question posed above, let us, first, take note of the case, which the plaintiffs had set out.