MANNASH ALI Vs. MAJIBUR RAHMAN

JUDGEMENT

(1.) Heard Mrs. R. Choudhury, learned counsel for the appellants and Mr. J.I. Barbhuiya, learned counsel for the respondent nos. 1 to 3.

(2.) This appeal under Sec. 100 CPC is directed against the judgment and decree dtd. 7/7/2023 passed by the learned Civil Judge (Senior Division), Morigaon in TA 15/2019. By the said appellate judgment, the appeal of the appellants herein was dismissed and the judgment and decree dt. 20/5/2019 passed by the learned Munsiff [now re-designated as Civil Judge (Junior Division)] No.1, Morigaon in TS 52/2016, by which the suit of the respondents-plaintiffs was decreed.

(3.) The concurrent finding of the learned Courts below is assailed by the appellants on the strength of the five substantial question of law as formulated by the learned counsel for the appellants, which are as follows: