TULAN CHANDRA KAKOTY Vs. LABURAM LASKAR

JUDGEMENT

(1.) Heard Mr. D. P. Chaliha, learned senior counsel for the appellant as well as Mr. D.C. Borah, learned counsel appearing for the respondent.

(2.) This second appeal is preferred by the plaintiff against the judgment and decree dated 6.2.2002 passed in Title Appeal No.12/01 by the learned Civil Judge (Sr. Division) Nagaon, by which the appeal preferred by the defendants was partly allowed holding that while the plaintiff will have the title and interest over the suit land, he would not be entitled to get khas possession over the suit land.

(3.) By the said judgment, the learned lower appellate Court also declared joint possession of the plaintiff and the defendant No.1 over the suit land. The learned trial Court had decreed the suit of the plaintiff.