KAMALESHWAR THAKURIA Vs. SUBHADRA THAKURIA

JUDGEMENT

(1.) Heard Mr. H.K. Sarma, learned counsel appearing for the appellants as well as Mr. B. Islam, learned counsel representing the respondents.

(2.) This is a Regular Second Appeal under Sec. 100 of the Civil Procedure Code (CPC) where the judgment dtd. 3/5/2019 passed by the learned Civil Judge (Sr. Div.) No.3, Kamrup (M), Guwahati in Title Appeal No.27/2017, is under challenge.

(3.) Late Kahiram Thakuria was the predecessor of the appellants as well as the respondents. He had four sons, namely- Narayan Thakuria, Ram Charan Thakuria, Dharmeshwar Thakuria and Nabin Thakuria.