(1.) This second appeal is preferred by plaintiff challenging judgment and decree dated 31.08.2001 passed by Civil Judge (Senior Division), Nagaon in Title Appeal No. 21/2001 dismissing the appeal and upholding the judgment and decree dated 24.04.2001 passed by the Civil Judge (Junior Division), No. 1 Nagaon in Title Suit No. 74/1994. By the said judgment the learned trial Court had dismissed the suit of the plaintiff.
(2.) I have heard Mr. G.P. Bhowmik, learned counsel for the appellant. None appears for the respondent although name of learned counsel for the respondent has been shown in the Cause List.
(3.) While admitting the second appeal on 20.12.2002, this court framed two substantial questions of law. They are as follows: