UNION OF INDIA Vs. SURJYA HAZARIKA AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 30.05.2012 rendered by learned Civil Judge, Sonitpur, Tezpur in T.A. No. 3 of 2011 dismissing the appeal questioning the judgment and decree dated 15.03.2011 rendered by Munsiff No. 1, Sonitpur, Tezpur, in T.S. No. 5 of 2004 decreeing the suit of the plaintiffs.

(2.) HEARD Mr. J. Deka, learned C.G.C. for the appellant. Also heard Mr. K. Bhatta, learned Senior Counsel assisted by Mr. D.C.K. Hazarika for the respondents.

(3.) IT is the case of the plaintiff that one Punya Prabha Hazarika (since deceased) was the mother of the plaintiff No. 1 as well as one Dr. Bani Hazarika was the absolute owner of the land measuring 2Bs 4 Ks 10Ls, covered by Periodic Patta No. 340 (old)/343 (new) under Dag No. 797 of Tezpur town, 2nd part Mouza, Mahabhairab, PS - Tezpur, in the district of Sonitpur.