JINA GOHAIN Vs. PUSPADHAR BARUAH

JUDGEMENT

(1.) HEARD Mr. G.P. Bhowmik, learned counsel appearing for the appellant and Ms. D. Sinha learned counsel appearing for the respondents.

(2.) THE present second appeal has been preferred against the judgment and decree dated 12.9.2001 passed by the learned District Judge, Tinsukia, in Title Appeal No.3 of 2000 dismissing the appeal and upholding the judgment and decree of the Title Suit No. 8/94 passed by the learned Civil Judge (Junior Division), Tinsukia.

(3.) THE plaintiffs state that the plaintiff No.1 had purchased the suit land from one Sri Siba Nath Sharma ( proforma Defendant No. 2) by a registered sale deed on 22.8.77 after obtaining necessary permission from the authorities and took possession thereafter. The said Sri Siba Nath Sharma had purchased the said suit land from Smt. Jina Gohain, the proforma Defendant No. 3 and appellant herein vide registered sale deed in the year 1975 and thereafter, he was in possession of the suit land till he sold the same to the plaintiffs, as stated above.