MD. SAIJUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.U. Mahmud, learned counsel appearing for the appellant. Also heard Mr. PS Deka, learned counsel for respondent Nos.1, 2 and 3 and Mr. MA Seikh, learned counsel appearing for the respondent Nos.4 and 5.

(2.) This is an appeal under Sec. 100 of the Code of Civil Procedure, 1908 (for short "the code ") directed against the judgment and decree dtd. 28/11/2014, passed in Title Appeal No.9/2012 by the Court of the learned Civil Judge, Goalpara, whereby, the judgment and decree passed by the learned Munsiff No.1, Goalpara in Title Suit No.2/2005 dtd. 22/5/2019 was set aside.

(3.) This Court vide an order dtd. 11/3/2013 framed the following substantial questions of law: