(1.) Heard Mr. K. K. Mahanta, learned senior counsel appearing for the appellants/plaintiffs. None appears for the respondents despite service of notice.
(2.) This second appeal is directed against the judgment and decree dated 20.03.2007 passed by the learned Civil Judge, Sonitpur, Tezpur, in Title Appeal No. 6/2006, whereby the appeal preferred against the judgment and decree dated 24.04.2006, passed by the learned Civil Judge (Junior Division No. 1), Sadar Munsiff, Tezpur, in Title Suit No. 27/2001, was dismissed.
(3.) This appeal was admitted to be heard by an order passed on 01.08.2007 on the following substantial questions of law: