KAMRUZ ZAMAN Vs. KHURSHID ALOM

JUDGEMENT

(1.) Heard Mr. B. C. Das, the learned Senior counsel assisted by Mr. J. H. Saikia, the learned counsel appearing on behalf of the Appellants and Mr. A. Iqbal, the learned counsel appearing on behalf of the Respondents. This Court earlier also heard Mr. S. Ali, the learned counsel appearing on behalf of the Respondents.

(2.) The instant appeal has been filed challenging the judgment and decree dtd. 21/2/2004 passed by the Adhoc Additional District Judge, Kamrup in Title Appeal No.7/2002 whereby the judgment and decree dtd. 5/3/2002 passed by the Civil Judge (Senior Division), Kamrup in Title Suit No.50/1991 was set aside.

(3.) This Court vide an order dt. 4/4/2005 admitted the instant appeal by formulating the following substantial question of law :