MD HAZI RAIS ALI CHOUDHURY Vs. TYRUN BIBI

JUDGEMENT

(1.) Heard Mr. T. Sheikh, the learned counsel appearing on behalf of the appellants.

(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. 20/1/2021 passed in T.A. No.4/2017 whereby the said appeal was dismissed thereby affirming the judgment and decree dtd. 22/2/2017 passed in Title Suit No.54/2010 by the Court of the Munsiff No. 1, Cachar whereby the suit of the plaintiffs was partly decreed.

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