LAWS(GAU)-2023-5-140

SIPRA BARUA Vs. DIPALI BARUA

Decided On May 16, 2023
Sipra Barua Appellant
V/S
Dipali Barua Respondents

JUDGEMENT

(1.) Heard Mr. K. R. Patgiri, learned counsel for the appellants. Also heard Ms. P. Bhattacharya, learned counsel for the respondents.

(2.) The present appeal is directed against the Judgment and Decree dtd. 10/8/2017 passed by the learned Civil Judge, Dhubri in Title Appeal No. 44/2015 whereby the Judgment and Decree dtd. 11/5/2015 passed by the learned Munsiff No. 1, Dhubri dismissing Title Suit No. 453/2010 preferred by the present appellants was upheld.

(3.) The Title Suit No. 453/2010 was filed by the present appellant for partition declaration of right, title, interest, division and permanent injunction.