HEMANTA TALUKDAR Vs. BHABESH KALITA

JUDGEMENT

(1.) Heard Mr. U. K. Das, learned counsel for the Appellant. Also heard Mr. D. Choudhury, learned counsel for the Caveator/sole respondent.

(2.) This Regular Second Appeal under Sec. 100 of the Code of the Civil Procedure, 1908, has been filed by the appellant, Shri Hemanta Talukdar, impugning the judgment and decree dtd. 26/9/2023, passed by the learned Additional District Judge, Barpeta, in Money Appeal No. 01/2023, whereby the judgment and decree dtd. 19/10/2022, passed by learned Civil Judge (Senior Division), Barpeta, in Money Suit No. 04/2016, was affirmed.

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