MUSTAK AHMED Vs. AZADUR RAHMAN HAZARIKA

JUDGEMENT

(1.) Heard Mr. A. Ikbal, learned counsel for the petitioner. Also heard Mr. R. Ali, learned counsel for the respondent.

(2.) This petition is filed under Sec. 115 read with Sec. 151 of the Code of Civil Procedure, 1908 (herein referred to as CPC) against the Judgment and Decree dtd. 7/9/2019 passed by the learned Civil Judge No.2, Kamrup(M) at Guwahati in Title Appeal No.112 of 2016 dismissing the appeal of the petitioner/defendant and confirming the Judgment and Decree dtd. 20/9/2016 passed by the court of learned Munsiff No.1, Kamrup(M) at Guwahati in Title Suit No.105 of 2013.

(3.) The facts of the case are as follows.