RAM CHANDRA MALPANI Vs. KHIROD CHANDRA BARUAH

JUDGEMENT

(1.) Heard Mr. S.C. Keyal, learned counsel for the appellants. Also heard Mr. T. Gogoi, learned counsel for the respondent.

(2.) The instant appeal under Sec. 100 of the Code of Civil Procedure, 1908 ('CPC' for short) has been filed challenging the judgment and decree passed by the learned First Appellate Court dtd. 19/8/2009 in Title Appeal No.2 of 2009 whereby the judgment and decree dtd. 17/11/2008 passed by the Court of learned Civil Judge, Jorhat, in Title Suit No.2/2002 was affirmed. This Court vide order dtd. 31/3/2010 admitted the instant appeal by formulating three substantial questions of law which read as under;

(3.) For deciding as to whether the said substantial questions of law are involved in the instant appeal, this Court would like to deal in brief the facts which led to filing of the instant appeal.