JAHUR UDDIN MAZARBHUIYA Vs. RESIDA KHATUN

JUDGEMENT

(1.) This Second Appeal is directed against the judgment and decree dated 23.3.1995 passed by the learned District Judge, Hailakandi in Title Appeal No. 13 of 1994 allowing the appeal and reversing the Judgment and Decree dated 14.11.1990 passed by the learned Assistant District Judge, Hailakandi in Title Suit No. 41 of 1986.

(2.) This appeal was admitted for hearing on 1.3.1996 on the following substantial questions of law :-

(3.) It may be mentioned here that the appellants herein as plaintiffs filed Title Suit No. 41 of 1986 in the Court of Assistant District Judge, Hailakandi praying for declaration of title, confirmation of possession etc.