MD SABED ALI Vs. ASWINI KUMAR NATH

JUDGEMENT

(1.) Heard Mr. F. U. Barbhuiya, the learned counsel appearing on behalf of the Appellant. None appears for the Respondents.

(2.) This is an appeal under Sec. 100 of the Code of Civil Procedure, 1908 challenging the judgment and decree dtd. 18/7/2001 passed by the Court of the learned Civil Judge (Senior Division) Morigaon in Title Appeal No.14/2000 whereby the judgment and decree passed by the learned Trial Court i.e. the Court of the learned Civil Judge (Junior Division) No.1, Morigaon dtd. 14/11/2000 in Title Suit No.29/96 was reversed.

(3.) This Court vide an order dtd. 29/1/2007 admitted the instant appeal by formulating the following substantial question law: