DEBABRATA CHOUDHURY Vs. MALA CHOUDHURY

JUDGEMENT

(1.) This appeal under Sec. 100 of the Code of Civil Procedure, 1908 (for short, the Code) is directed against the judgment and decree dtd. 28/8/2014 passed by the Court of the learned Civil Judge, Karimganj in Title Appeal No.43/2013 whereby the appeal was dismissed thereby confirming the judgment and decree dtd. 25/9/2013 passed by the learned Munsiff No.1 at Guwahati in Title Suit No.213/2007.

(2.) This Court vide order dtd. 8/12/2014 admitted the instant appeal by formulating four substantial questions of law which are enumerated hereunder:

(3.) The instant appeal thereupon was heard at length by this Court on 2/4/2024 and upon hearing, two additional substantial questions of law were formulated which reads as under: