ABDUL RAHIM Vs. HALIMA BEGUM

JUDGEMENT

(1.) Heard Mr. B. Sarkar, learned counsel for the appellants. Also heard Mr. P.K. Roy, learned counsel for the respondents.

(2.) This appeal under Sec. 100 of CPC has been preferred by the appellants on being highly aggrieved with the order dtd. 21/7/2009 passed by the learned Additional Distrit Judge, FTC, Karimganj in Title Appeal No. 2/2008, dismissing the appeal on the ground of abetment.

(3.) This appeal was admitted on the following substantial question of law- (i) Whether the findings of the learned trial court in the impugned order dtd. 21/7/2009 are perversed?