RAMSINGH HASAN RAJBHOR Vs. KALYAN KAR PURKAYASTHA

JUDGEMENT

(1.) HEARD Mr. M.H. Rajbarbhuiyan, learned counsel for the appellants as well as Mr. P.K. Deka, learned counsel for the respondents.

(2.) THE present second appeal has been preferred by the defendants challenging concurrent findings of the learned courts below that the appellants failed to prove tenancy under the plaintiffs.

(3.) ON the basis of the aforesaid rival contentions of the parties, learned Trial Court framed as many as 4 issued as follows: