NAGINA RAI Vs. NAGESWAR PRASAD YADAV

JUDGEMENT

(1.) Heard Mr. G.N. Sahewalla, learned senior counsel, assisted by Ms. S. Todi, learned counsel for the appellants. Also heard Mr. P.J. Saikia, learned senior counsel, assisted by Mr. K.D. Saikia, learned counsel for the respondent.

(2.) By filing this appeal under section 100 CPC, the appellants-defendants have assailed the first appellant judgment and decree dated 05.09.2009, passed by the learned Civil Judge, Dibrugarh in Title Appeal No. 19/2008, thereby dismissing the appeal and affirming the judgment and decree passed dated 15.09.2008, passed by the learned Munsiff No. 2, Dibrugarh in Title Suit No. 23/2006 (previously registered as Title Suit No. 80/1999), by which the suit was decreed.

(3.) The appellants are the defendant nos. 1 to 3 in the suit filed by the respondent- plaintiff.