(1.) Heard Mr. A. Choudhury, learned counsel for the appellants. Also heard Mr. M.H. Ahmed, learned counsel for the respondents.
(2.) This appeal is preferred by the defendants against the judgment and decree dated 18.07.2005 passed by the learned Civil Judge (Sr. Divn.), Barpeta in Title Appeal No.54/2004, allowing the appeal of the plaintiffs and reversing the judgment and decree dated 21.08.2004 passed by the learned Civil Judge (Jr. Divn.) No.1, Barpeta in Title Suit No.93/1998, whereby, the suit of the plaintiffs was dismissed.
(3.) This second appeal was admitted to be heard by an order dated 21.02.2007 on the following substantial question of law:-