HABIBUR RAHMAN Vs. MUSTT UMME NESSA

JUDGEMENT

(1.) This is a second appeal, which has arisen out of a judgment and decree, dated 22.11.2010, passed, in Title Appeal No. 14 of 2009, by the learned Civil Judge, Dhubri, dismissing the appeal and upholding the judgment and decree, dated 31.10.2009, passed, in Title Suit No. 232 of 2007, by the learned Munsiff No. 1, Dhubri, decreeing the suit in favour of the plaintiff.

(2.) I have heard Mr. P. Sharma, learned counsel, for the defendant-appellants, and Mr. K. Bhattacharjee, learned counsel, for the plaintiff-respondents.

(3.) Briefly put, the case of the respondent, as plaintiff, is as follows :