KUNJALAL DAS Vs. SUKHADA DAS

JUDGEMENT

(1.) Heard Mr. K. Sarma, the learned counsel appearing for the appellants and Mr. P.K. Kalita, the learned senior counsel assisted by Ms. T. Goswami, the learned counsel appearing on behalf of the respondents.

(2.) This is an appeal under Sec. 100 of the Code of Civil Procedure, 1908. This Court vide order dtd. 5/3/2010 had formulated three substantial questions of law which are as follows:-

(3.) This Court had also on 23/6/2022 framed an additional substantial question of law, which is as follows :- Whether the plaintiff who are admittedly the tenants of Shyam Ray Bigraha can maintain a suit for right, title and interest in respect to the suit land ?