MOUSOMI DEY Vs. SHIKHA DEY

JUDGEMENT

(1.) Heard Mr. R.C. Das, the learned counsel appearing on behalf of the appellant.

(2.) This is an appeal filed under Sec. 100 of the Code of Civil Procedure (for short the "Code ") against the judgment and decree dtd. 11/7/2019 passed in Title Appeal No.10/2017 whereby the First Appellate Court had affirmed the judgment and decree dtd. 7/1/2016 passed in Title Suit No.125/2008 by the Court of the Munsiff No.2, Kamrup(M) at Guwahati, Assam.

(3.) The instant appeal has been taken up for consideration at the stage of Order XLI Rule 11 of the Code of Civil Procedure as the whether there arises any substantial question of law for admission of the instant appeal to be formulated. For the purpose of deciding the said aspect to the matter, it would be relevant to take note of the brief facts of the case. For the purpose of convenience, the parties before this Court are referred to in the same status as they were before the Trial Court.