BADAN MEDHI Vs. PRAMILA KALITA

JUDGEMENT

(1.) Both these appeals carry a challenge against the determinations seperately made by the learned lower Appellate Court negating the denunciation of the judgment and decree-dated 11.02.2009 passed in Title Suit No. 8/ 2008 instituted by the respondent herein.

(2.) I have heard Mr. M.H. Choudhury, learned counsel for the appellants in RS A 74/ 2011 and Mr. R. Goswami, learned counsel for the appellants in RSA 99/2011 Mr. A.C. Sarma, learned counsel for the respondent is also heard.

(3.) For the order proposed to be passed it is considered inessential to issue formal notice in the appeals.