ABDUL HAI Vs. MD. IMRAN HUSSAIN CHOUDHURY

JUDGEMENT

(1.) Heard Mrs. B. Devi, the learned counsel appearing on behalf of the Appellants and Mr. G. Z. Ahmed, the learned counsel appearing 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. 27/5/2013 passed in Title Appeal No.4/2011 by the Court of the learned Civil Judge, Morigaon whereby the judgment and decree dtd. 11/10/2010 passed by the learned Munsiff No.1, Morigaon in Title Suit No.2/2007 was reversed.

(3.) This Court had admitted the instant appeal on 8/11/2013 by formulating the following substantial question of law.