MON BHARAN HAZAM Vs. RATI RAM GORE

JUDGEMENT

(1.) I have heard Mr. S.S. Sharma, learned counsel for the appellant. None appears on behalf of the Respondents despite notice.

(2.) This Second Appeal has been directed against the impugned Judgment and decree dated 30.4.96 (decree signed on 22.5.96) passed by the then learned Assistant District Judge, Tinsukia dismissing the T.A. No. 12/93 preferred by the plaintiff/appellant challenging the judgment and decree dated 29.3.93 rendered by the then learned Munsiff No. 1, Tinsukia dismissing Title Suit No. 1/90.

(3.) Admittedly this appeal is against concurrent findings of the Courts below. Arguing this Second Appeal mainly on the following substantial question of law.