JALALUDDIN ALI Vs. MANJU BEGUM

JUDGEMENT

(1.) Heard Mr. Z. Mukit, the learned counsel for the appellant and Mr. R. Ali, the learned counsel appearing on behalf of the respondents.

(2.) This is an appeal under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908 (for short, the CPC) against the judgment and decree dtd. 23/4/2018 passed by the Court of the Civil Judge, Kamrup at Amingaon in Title Suit No. 84/2015.

(3.) For the purpose of deciding the instant appeal, the brief facts of the case may be taken into account. For the sake of convenience, the parties herein are referred to in the same status as they were in the suit.