RENU BHUYAN Vs. ANANDA SAIKIA

JUDGEMENT

(1.) Heard Mr. R.K. Bhuyan, learned counsel appearing for the appellant as well as Mr. B.D. Das, learned senior counsel representing the respondents.

(2.) This is a Regular Second Appeal under Sec. 100 of the Civil Procedure Code (CPC) whereby the judgment dtd. 13/6/2011 passed by the court of learned Munsiff No.2, Jorhat was reversed by the judgment dtd. 10/9/2012 passed by the court of learned Civil Judge, Jorhat in Title Appeal No.16/2011.

(3.) Smti. Bogi Saikia gifted 1 Katha of land to her daughter/the appellant by a registered deed. In the year 1988, the appellant got herself mutated in the records of rights in respect of the said land.