SUDHANYA BALA DHAR Vs. CHABI DUTTA CHOUDHURY

JUDGEMENT

(1.) Heard Mr. G.P. Bhowmik, learned Senior Counsel for the appellant. Also heard Mr. N. Dhar, learned counsel for the respondents.

(2.) The plaintiff, as the appellant, has filed the second appeal against the judgment and decree dated 30.09.2004, passed by the learned Civil Judge (Senior Division), Karimganj in Title Appeal No. 52/2003, dismissing the appeal and upholding the judgment and decree dated 12.05.2003, passed by the learned Civil Judge (Junior Division) No. 1, Karimganj, in Title Suit No. 2/1990 whereby the suit of the plaintiff was dismissed on the ground of being barred by res-judicata.

(3.) This second appeal was admitted to be heard by an order passed on 10.08.2005 on the following substantial questions of law: