RANGAPADA PAUL Vs. MAN SINGHA GOUR

JUDGEMENT

(1.) This is a second appeal filed by the plaintiff under Section 100 of the Code of Civil Procedure against the judgment and decree dated 4.3.2004 passed by District Judge, Karimganj in Title Appeal No.5 of 2002 which in turn arise out of judgment/decree dated 31.5.2002 passed by Civil Judge (Sr. Division) Karimganj in Title Suit No.33 of 1999.

(2.) By impugned judgment/decree the first appellate court dismissed the plaintiff's appeal and confirmed the judgment/decree of the trial court which had dismissed plaintiff's suit for declaration of his title over the suit land and also for grant of decree for specific performance against the defendant in relation to the suit land and other consequential reliefs.

(3.) This second appeal was admitted for final hearing on following substantial question of law.