DINANATH BRAHMA Vs. BALESWAR SHAH

JUDGEMENT

(1.) Heard Mr. P. Roy, learned counsel for the appellant. Non appears for the respondent.

(2.) The facts in brief necessary for adjudication of the question involved in a case are set out herein below.

(3.) Sri Baleshwar Shah purchased the following land from Smt. Urmila Brahma who admittedly belong to Scheduled Tribe, by registered sale deeds: