ABDUL KARIM Vs. ASHOK DAS AND OTHERS

JUDGEMENT

(1.) This second appeal has arisen out of the judgment and decree, dated 27.07.1995, passed by the learned District Judge, Nagaon, in Title Appeal No. 23 of 1994, dismissing the appeal and affirming the judgment and decree passed, on 26.09.1994, in Title Suit No. 01/1987, by the learned Assistant District Judge, Nagaon, whereby the suit of the plaintiff was dismissed, on contest, with costs.

(2.) I have heard Mr. B. K. Goswami, learned senior counsel, assisted by Mr. T. Goswami and Mr. T. Islam, learned counsel for the appellant. Also heard Mr. S. N. Bhuiyan, learned senior counsel, assisted by Mr. U. Bhuiyan, learned counsel for the respondents.

(3.) Let me, first, set out the relevant facts and various stages, which have led to the present appeal.