MUSTT. SULEMA BEGUM Vs. SANTI RAM BORA

JUDGEMENT

(1.) Heard Mr. P. P. Baruah, the learned counsel appearing on behalf of the Appellants. None has appeared on behalf of the Respondents.

(2.) This is an Appeal under Sec. 100 of the Code of Civil Procedure, 1908 challenging the judgment and decree dtd. 7/7/2007 passed in Title Appeal No.06/2007 whereby the Appeal filed by the Appellants herein was dismissed by affirming the judgment and decree dtd. 4/12/2016 in Title Suit No.34/2006.

(3.) This Court vide an order dtd. 26/3/2008 had admitted the instant Appeal by formulating the following question of law: