REKHAMONI DEVI KAKATI Vs. JUGAL CHANDRA SAIKIA

JUDGEMENT

(1.) Heard Mr. I. Ikbal, the learned counsel for the appellants and Mr. B. D. Deka, the learned counsel appearing on behalf of the respondent No.1.

(2.) Both the appeals, i.e. RSA No.156/2019 and RSA No.138/2022 are taken up together for disposal taking into account that the appeals herein arises out of the same suit, i.e. Title Suit No.22/2011.

(3.) This Court is taking up both the appeals at the stage of Order XLI Rule 11 of the Code of Civil Procedure, 1908 (for short, the Code) to consider as to whether the questions of law so proposed by the learned counsel for the appellants are substantial questions of law involved in the instant appeal. For ascertaining as to whether the said questions of law are substantial questions of law involved in the instant appeal, it would be relevant to take note of the brief facts of the case. For the sake of convenience, the parties herein are referred to in the same status as they stood before the trial court.