ABDUL HAMID Vs. RAM NAGINA GUPTA

JUDGEMENT

(1.) Heard Mr. J. Ahmed, learned counsel for the appellants. Also heard Mr. A. Das, learned counsel for the respondents.

(2.) This Regular Second Appeal has been filed under Sec. 100 of the Code of Civil Procedure, 1908, by the original appellant, Abdul Hamid (Ghari Mistry), challenging the Judgment and Decree dtd. 21/12/2013, passed in Title Appeal No. 05/2011 by the learned Civil Judge, Jorhat. By the said judgment, the appeal preferred by the appellants was dismissed, and the Judgment and Decree dtd. 28/2/2011, passed by the learned Munsiff No. 2, Jorhat, in Title Suit No. 15/2007, was upheld.

(3.) It is pertinent to mention that during the pendency of this second appeal, the appellant, Abdul Hamid, passed away. By order dtd. 24/2/2023, the legal heirs of the appellant, namely, 1. Abdul Matin, 2. Abdul Waheb, 3. Abdul Rauf, 4. Abdul Rafik, 5. Rumena Begum, 6. Rukia Begum, and 7. Ruli Begum, were substituted in his place.