LAWS(GAU)-2014-2-71

ABDUL GANI Vs. AL HAJI ABDUL MATIN CHOUDHURY

Decided On February 05, 2014
ABDUL GANI Appellant
V/S
Al Haji Abdul Matin Choudhury Respondents

JUDGEMENT

(1.) Heard Mr. P.K. Roy, learned counsel appearing for the appellants and Mr. M.K. Choudhury, learned senior counsel, assisted by Mr. N. Baruah, learned counsel, appearing for the respondent Nos. 1 to 6.

(2.) Considering the evidence on record, the learned Munsiff dismissed the plaintiffs' suit holding that the vendor of the plaintiffs had no saleable right in respect of the suit property.