SATYENDRA MEDHI Vs. PRAMOD MEDHI

JUDGEMENT

(1.) Heard Ms. P. Bhattacharya, the learned counsel appearing for the appellant as well as Mr. A. Dhar, the learned counsel representing the respondent.

(2.) This is a regular second appeal, whereby the judgment dtd. 30/5/2015, passed by the learned Civil Judge Kamrup, Amingaon, in Title Appeal No. 62/2014, arising out of the judgment dtd. 21/5/2013, passed by the learned Munsif No. 2, Kamrup, Guwahati, in Title Suit No. 292/2004 is put to challenge.

(3.) In the year 1978, the present appellant purchased a plot of land measuring 3 bighas from the father of the present respondent. A Registered sale deed was executed to that effect. The appellant also mutated himself in the land records. Infact the appellant has given one portion of land to his brother Sri Robin Medhi.