BIDHU BHUSAN HAZARIKA Vs. JAYANTA LEKHARU

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 100 of the Code of Civil Procedure, 1908 (for short, the Code) against the judgment and decree dtd. 13/12/2019 passed by the learned Additional District Judge, Jorhat in Title Appeal No.9/2014 whereby the judgment and decree dtd. 31/5/2014 passed in Title Suit No.16/2010 was set aside and quashed.

(2.) This Court vide order dtd. 4/9/2020 admitted the instant appeal by formulating two substantial question of law:

(3.) For deciding as to whether the above mentioned two substantial questions of law are involved in the instant appeal this Court finds it relevant to take note of the facts involved which led to the filing of the instant appeal.