NANIBALA DUTTA Vs. RUPAMA DUTTA

JUDGEMENT

(1.) THIS is a second appeal filed by the plaintiffs under Section 100 of C.P.Code against the judgment/decree dated 24.1.2005 passed by Civil Judge (Senior Division), Jorhat in Title Appeal No.24 of 2003 which in turn arise out of judgment/decree dated 4.8.2003 passed by Civil Judge (Junior Division) No.1, Jorhat in Title Suit No.95 of 1993.

(2.) BY impugned judgment/decree, both the courts below dismissed the appellant's (plaintiff's) suit for declaration of their title and share in the suit land, for confirmation of their possession over the suit land, and for injunction restraining the respondents (defendants) from disposing of the suit land in relation to the suit land etc.

(3.) THIS second appeal was admitted for final hearing on following substantial questions of law: