SADIK ALI AND ANOTHER Vs. ANANDARAM GOGOI

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree of the learned Assistant District Judge, Dibrugarh in Tide Appeal No. 12 of 1984. The learned Assistant District Judge reversed the judgment and decree of the learned Munsif No. 1, Dibrugarh in title Suit No. 52 of 1982. It may be stated that the suit was decreed by the learned trial Court, but it was dismissed by the learned lower appellant Court. Hence the present appeal by the plaintiff.

(2.) Briefly stated, the facts are as follows:

(3.) In the written statement various pleas were taken including the fact that the plaintiff was in permissive occupation in respect of 16 Ls of land only. Late Sipotulla died in the year 1981 and according to the defendant till 1979-80 plaintiff used to work under him as fishermen. As the plaintiff was in permissive possession of the land he had no right, title and interest over the land.