PACHIM NAGAON UNNAYAN SAMITY Vs. USHA RANI

JUDGEMENT

(1.) Heard Mr. R.P. Sharma, Senior learned counsel appearing for the appellant-defendant on admission.

(2.) This is an appeal under Section 100 of the C.P.C against the judgment and decree dated 02.05.2012 passed by the Civil Judge, Marigaon in Title Appeal No. 11/2002 affirming the judgment and decree dated 31.07.2010 passed by the Munsiff, Marigaon in Title Suit No.48/2006.

(3.) The suit was filed by the respondent being Title Suit No.27 of 2005 for declaration of right, title and interest, for recovery of khas possession and also for consequential relief of permanent injunction. The suit was valued by the the plaintiff, hereinafter referred only as the respondent, at Rs.1,50,000/- and accordingly ad-valorem Court fees was paid.