LAWS(GAU)-2015-9-91

SRI PARAMJIT SINGH S/O. LATE SARDAR MANSA SINGH PANCHGRAM DISTRICT Vs. SRI RAMAKANTA CHAKRABORTY AND OTHERS

Decided On September 16, 2015
Sri Paramjit Singh S/O. Late Sardar Mansa Singh Panchgram District Appellant
V/S
Sri Ramakanta Chakraborty And Others Respondents

JUDGEMENT

(1.) Heard Mr. P.P. Baruah, learned counsel for the appellant. None appears for the respondent.

(2.) Defendant No.1 in the suit has preferred this appeal against the judgment and decree dated 30.09.2004 passed by the learned Civil Judge (Sr. Divn.), Hailakandi, in Title Appeal No.21/2004, partly modifying the judgment and decree dated 26.03.2004 passed by the learned Civil Judge (Jr. Divn.) No.1, Hailakandi, in Title Suit No.40/1999.

(3.) The other defendants including defendant No.4, to whom some land was sold by the defendant No.1, have not preferred this appeal, though they were all appellants before the learned lower Appellate Court.