ON THE DEATH OF SENA SINGH HIS LEGAL HEIRS Vs. GENERAL MANAGER, ASSAM STATE TRANSPORT CORPORATION AND ORS.

JUDGEMENT

(1.) THIS second appeal has arisen put of the judgment dated 22.10.1990, and decree, dated 5.11.1990, passed by the learned Additional District Judge, Kamrup, Guwahati, in Title Appeal No. 1 of 1987, dismissing the appeal and affirming the judgment and decree, dated 19.11.1985 and 3.2.1986, respectively passed by the learned Assistant District Judge No. 1, Kamrup, Guwahati, in Title Suit No. 48 of 1977, whereby the suit of the plaintiff -appellant, late Sena Singh, was dismissed.

(2.) I have heard Mr. G. N. Sahewalla, learned senior counsel, appearing on behalf of the appellants, and Mr. P. C. Deka, learned senior counsel appearing on behalf of the respondents -defendants. In a narrow compass, the facts and various stages leading to this appeal may be stated as fellows :

(3.) IT appears from the order, dated 11.12.1990, that this appeal was admitted for hearing on the following substantial questions of law :