MD. ACHAB ALI Vs. MD. ABDUL MATILIB MAJARBHUIYA

JUDGEMENT

(1.) This second appeal is directed against the judgement and decree dated 27.8.84 passed by the Assistant District Judge, No. 2, Cachar at silchar in Title Appeal No. 12/75, dismissing the appeal and affirming the judgment and decree of the trial court.

(2.) The substantial question of law formulated by this Court are:

(3.) the facts of the case, in brief, are as follows: