BIPIN BARUAH Vs. PARESH BARUAH

JUDGEMENT

(1.) Heard Mr. J. Deka, the learned counsel appearing on behalf of the appellant. None appeared on behalf of the respondents.

(2.) This is an appeal under Sec. 100 of the Code of Civil Procedure, 1908 (for short, the Code) challenging the judgment and decree dtd. 24/1/2022 passed by the learned Additional District Judge, Sivasagar in Title Appeal No.11/2019 whereby the said appeal was dismissed and the judgment and decree dtd. 29/6/2019 passed by the Civil Judge, Sivasagar in Title Suit No.36/2006 was affirmed.

(3.) This appeal has been taken up for consideration at the stage of Order XLI Rule 11 to ascertain as to whether there arises any substantial question of law which can be formulated in terms with Sec. 100(4) of the Code.