PURANDAR NATH Vs. KHAGENDRA NATH

JUDGEMENT

(1.) Heard Mr. J. Kalita, the learned counsel appearing on behalf of the Appellant and Mr. D. Mozumdar, the learned Senior counsel assisted by Mr. S. Biswas, the learned counsel appearing on behalf of the Respondent No.1.

(2.) The instant appeal filed under Sec. 100 of the Code of Civil Procedure, 1908 (for short "the Code") is directed against the judgment and decree dtd. 3/8/2023 passed by the Court of the learned Civil Judge, Darrang (for short "the learned First Appellate Court") in Title Appeal No.01/2022 whereby the appeal filed by the Appellant herein was dismissed thereby affirming the judgment and decree dtd. 13/12/2021 passed by the learned Civil Judge (Junior Division) No.2, Mangaldai, Darrang (for short "the learned Trial Court") in Title Suit No.56/2013.

(3.) The instant appeal is being taken up at the stage of Order XLI Rule 11 of the Code to consider as to whether any substantial question of law can be formulated in terms with Sec. 100(4) of the Code.