PUSPENDRA DAS Vs. BINU DAS

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 17.12.96 passed by the Assistant District Judge, Nagaon in Title Appeal No. 24/95.

(2.) At the time of admission of the appeal the following substantial questions of law were formulated:

(3.) The plaintiff Puspendra Das and 4 others instituted the Title Suit No. 98/93 for declaration of right, title and interest and confirmation/recovery of possession in respect of the suit land measuring 1 bigha 4 kathas 3 lechas which is covered by Dag No. 230 of annual patta No. 18 fully described in Schedule 'A' to the plaint and hereinafter referred as the suit land.