ABDUL KHALIQUE BORBHUYA Vs. ABDUL MATLIB

JUDGEMENT

(1.) Heard Ms. B Devi, learned counsel for the appellants. Also heard Mr. N Dhar, learned counsel for the respondents.

(2.) The respondent plaintiffs instituted T.S No.81/1994 in the Court of learned Munsiff No.1, Hailakandi, amongst others, with the following prayers:

(3.) For the purpose of the present appeal, we deem it appropriate that the other prayers would not be relevant for the present.