CHANDRABHAN SINGH Vs. JANAKI SINGH

JUDGEMENT

(1.) This second appeal is preferred by the plaintiffs against the judgement and decree dated 12.12.2003 passed by the learned Civil Judge, Senior Division No. 1, Silchar in Title Appeal No. 29 of 2002 reversing the judgement and decree dated 10.05.2002 in Title Suit No. 101 of 1993. This appeal was admitted to be heard on the following substantial questions of law:

(2.) After hearing had progressed to a considerable extent, Mr. B.C. Das, learned senior counsel for the appellant submitted that for fair adjudication of this case, one more substantial question of law is required to be formulated in respect of the finding recorded by the learned appellate court that the plaintiff failed to prove their possession.

(3.) After hearing Mr. Das, learned senior counsel for the appellant as well as Mr. A.B. Siddique, learned counsel for the respondents, by an order dated 19.06.2012, one more substantial question of law was formulated to the following effect: