MANDIRA DAS Vs. AJIT GHOSH

JUDGEMENT

(1.) Heard Mr. J. Laskar, learned counsel for the appellant. Also heard Mr. B. Chakraborty, learned counsel for the respondent.

(2.) This Regular Second Appeal (RSA) under Sec. 100 of the Code of Civil Procedure, 1908, has been filed by the appellant, namely, Smt. Mandira Das, impugning the judgment and decree dtd. 24/7/2013 passed in Title Appeal No. 20/2012 by the learned Civil Judge, Jorhat, whereby the said first appeal was dismissed and the judgment and decree dtd. 22/5/2012 passed by learned Munsiff No. 1, Jorhat in Title Suit No. 99/2006 was affirmed.

(3.) The facts relevant for consideration of the instant second appeal, in brief, are as follows: