RUPJAN BEGUM Vs. MINABALA DAS

JUDGEMENT

(1.) Heard Mr. A Sattar, learned counsel for the appellant and Mr. DP Chaliha, learned counsel for the respondent Nos.3, 5 and 7.

(2.) This second appeal is directed against the judgment and decree passed by the learned Additional District Judge, Nagaon in Title Appeal No.8/2002.

(3.) This second appeal was admitted to be heard on the following two substantial questions of law: