AMULAYA SAHA Vs. NARESH ROY

JUDGEMENT

(1.) THIS First Appeal has been resisted at its very threshold by raising, undoubtedly, a very interesting question of law at the very stage of its admission.

(2.) THIS appeal has arisen out of the Judgment and Decree, dated 11.10.2002, passed by the learned Civil Judge (Senior Division), Barpeta in Title Suit No. 8/99.

(3.) THE appellant have come before this Court with the present appeal impugning the whole decree with prayer, inter alia, that their suit seeking declaration of their rights, title and interest to the suit property be decreed and the extent to which the impugned decree directs their eviction from the suit property, recovery of rent, etc., be set aside.