GUTTU AND COMPANY PVT. LTD. Vs. TAIYAL ALI

JUDGEMENT

(1.) This is an Appeal under Sec. 100 of the Code of Civil Procedure, 1908 challenging the judgment and decree dtd. 30/7/2007 passed by the learned Civil Judge, Karimganj (herein after referred to as the First Appellate Court) in Title Appeal No.27/2003 thereby dismissing the Appeal and affirming the judgment and decree dtd. 23/12/2002 passed by the learned Civil Judge (Junior Division) No.3 at Karimganj (herein after referred to as the Trial Court) in Title Suit No.37/2001.

(2.) This Court vide an order dtd. 27/8/2008 admitted the instant Appeal by formulating the two substantial questions of law which reads as under:-

(3.) In order to ascertain as to whether the two substantial questions of law which have been formulated are duly involved in the instant Appeal, this Court finds it very relevant to take note of the brief facts leading to the filing of the instant Appeal.