RAMESH DAS Vs. KISHORE SHARMA

JUDGEMENT

(1.) Heard Mr. R. Sarma, learned counsel representing the appellant as well as Mr. I. Alam, learned counsel appearing for the respondents.

(2.) This is a Regular Second Appeal under Sec. 100 of the Code of Civil Procedure (CPC) whereby the judgment and decree dtd. 23/12/2008 passed by the court of learned Civil Judge, Nalbari in Title Appeal No.10/2008, reversing the judgment and decree dtd. 3/9/2008 passed by the court of learned Civil Judge, (Jr. Divn.), Nalbari in Title Suit No.27/2007, is under challenge.

(3.) Late Satish Sarma was the owner of a plot of land measuring 2 Kathas 6 Lechas covered by K.P. Patta No.25, Dag No.15 of village Kamar Kuchi, in the Mouza of Upar Barbhag in the district of Nalbari. During his lifetime, on 28/1/1969, he sold the said land to late Bengaram Das on execution of the registered sale deed no.789/69. The possession of the land was also handed over to late Bengaram Das.