RAHMAN ALI Vs. SEHER ALI

JUDGEMENT

(1.) Heard Mr. S. A. Laskar, learned counsel for the appellants and Mr. D.C. Mahanta, learned sr. counsel appearing for the respondents.

(2.) This second appeal by the defendants is against the judgment and decree dated 16.8.96 passed by the learned lower appellate Court in title Appeal No. 10/95, reversing the decree dated 23.12.94 passed by the learned trial Court in Title Suit No. 154/89 dismissing the plaintiffs' suit.

(3.) A perusal of the judgments and decrees passed by the learned Courts below would go to show that on the basis of the respective pleadings of the parties, as many as 11 issues had been framed in the suit. Issues No. 7,8,9 and 10 are the material issues. Both sides had led elaborate oral and documentary evidence in support of their respective cases.