PRAN KRISHNA BASU Vs. SRABAN KUMAR BIHANI

JUDGEMENT

(1.) Heard Mr. TJ Mahanta, learned counsel for the appellant and Ms. B. Sharma, learned counsel appearing for the respondents.

(2.) This is a second appeal filed by the defendants of Title Suit No.2 of 2007 and appellant of Title Appeal No.2 of 2011 under Section 100 of Code of Civil Procedure against the judgment/decree dated 24.1.2013 passed by the District Judge, Golaghat in Title Appeal No.2 of 2011 which in turn arise out of judgment/decree dated 30.9.2011 passed by the learned Civil Judge, Golaghat in Title Suit No.2 of 2007.

(3.) By the impugned judgment and decree, the First Appellate Court dismissed the appeal filed by the defendants and affirmed the judgment and decree passed by the Trial Court which decreed plaintiff's suit for declaration and possession of the suit land on the basis of his title against the defendant.