HAJI ALA UDDIN Vs. JOINAL ABEDIN

JUDGEMENT

(1.) Heard Ms. R. Choudhury, learned counsel representing the appellants. None appeared for the respondents.

(2.) This is a regular second appeal under Sec. 100 of the Code of Civil Procedure whereby the judgment and decree dtd. 28/8/2015 passed by the Civil Judge, Karimganj, in Title Appeal No. 39/2012 arising out of the judgment and decree dtd. 2/7/2012 passed by the Munsiff No. 1, Karimganj in Title Suit No. 214/2015.

(3.) The case of the appellants (plaintiff before the trial court) is as under: The appellants claimed that they had inherited a parcel of land as described in the first schedule of the plaint. They had claimed that the respondents have illegally occupied a portion of the said land which is described in the second schedule of the plaint.