NARAYAN ROY Vs. TUWARI RAJDHAR AND ORS

JUDGEMENT

(1.) Heard Mr. J. Roy, learned counsel for the appellant. None has appeared for the respondents.

(2.) This appeal by the plaintiff is preferred against the judgment and decree dated 20.04.2004 passed by the learned Civil Judge, Senior Division, Darrang, Mangaldoi, in Title Appeal No. 3/2003, dismissing the appeal and affirming the judgment and decree dated 16.12.2002, passed by the learned Civil Judge, Junior Division, Udalguri, in Title Suit No. 15/1996, whereby the suit of the plaintiff was dismissed.

(3.) By an order dated 12.08.2005, the Second Appeal was admitted to be heard on the following substantial questions of law: