ARATI MEDHIAND Vs. TAPON CHANDRA MEDHI

JUDGEMENT

(1.) Heard Mr. S.K. Ghosh, learned counsel appearing for the appellants as well as Mr. R. Ali, learned counsel representing the respondents.

(2.) This is a Regular Second Appeal under Sec. 100 of the Civil Procedure Code (CPC) where the judgment dtd. 23/12/2008 passed by the learned District Judge, Goalpara in Title Appeal No.01/2007, is under challenge.

(3.) Late Nehal Ram Medhi had two sons and two daughters, namely-Rajani Kanta Medhi, Madhab Ch. Medhi, Ravani Das and Suchila Das. During the lifetime of Nehal Ram Medhi, Rajani Kanta Medhi died leaving behind two sons and three daughters.