PABAN MAHAJAN Vs. HABIB ALI

JUDGEMENT

(1.) This appeal, under Section 100 of the CPC, is directed against the judgment and order, dated 09.03.2006, passed by the learned Civil Judge No. 3, Kamrup, Guwahati in Title Appeal No. 27/2002, whereby the learned Civil Judge dismissed the appeal, preferred by the appellants and upheld the judgment and decree, dated 30.03.2002, passed by the learned Civil Judge (Jr. Divn.) No. 3, Kamrup, Guwahati, in Title Suit No. 200/94. I have heard Mr. G.N. Sahewalla, learned Sr. Counsel, appearing for the appellants.

(2.) The facts, relevant for disposal of this appeal, in brief, are as follows:

(3.) As the defendant refused to vacate the suit premises, the plaintiffs instituted a suit seeking decree for ejectment, permanent injunction etc.