SUJAT UDDIN CHOUDHURY Vs. ALI AHMED BARBHUIYA

JUDGEMENT

(1.) Heard Mr. A.M. Barbhuiya, learned counsel representing the appellant as well as Mr. M.H. Rajbarbhuiyan, learned counsel appearing for the respondents.

(2.) This is a Regular Second Appeal under Sec. 100 of the Civil Procedure Code (CPC) whereby the judgment dtd. 29/6/2009 passed by the court of learned District Judge, Hailakandi in Title Appeal No.33/2006, affirming the judgment and decree dtd. 20/9/2002 passed by the court of learned Civil Judge, Senior Division, Hailakandi in Title Suit No.48/2000, is under challenge.

(3.) Kukicherra Tea Company sold 509 Bighas, 13 Kathas and 12 Chatak of land to Lt. Md. Hamid Raja Choudhury and five others. Registered sale deeds were executed and delivery of possession were also given. Hamid Raja Choudhury and five other buyers divided the land between themselves and since then, all of them have been enjoying the possession of the land.