DHARMESWAR BAISHYA Vs. SARVODAYA TRUST

JUDGEMENT

(1.) Heard Mr. A Sattar, the learned for the appellants and Mr. H. K. Deka, the learned senior counsel assisted by Mr. P. Choudhury, the learned counsel for the respondents.

(2.) This is an appeal under Sec. 100 of the Code of Civil Procedure challenging the judgment and decree dtd. 14/3/2017 passed by the Court of the Civil Judge No. 3, Kamrup (M) at Guwahati in Title Appeal No. 12/2021 whereby the said appeal was dismissed thereby affirming the judgment and decree dtd. 17/1/2021 passed by the Court of the Munsiff No.3, Kamrup, Guwahati.

(3.) This Court vide an order dtd. 30/5/2022 admitted the instant appeal by formulating the following substantial question of law: