RAJA ALI AHMED Vs. FEAZIRAN NESSA

JUDGEMENT

(1.) Heard Mr. P.S Deka, learned counsel for the appellants. Also heard Mr. J. Ahmed, learned counsel for the respondent.

(2.) This second appeal is preferred by the defendants/counter-claimants against the judgment and decree dated 28.03.2006 passed by the learned Civil Judge (Senior Division), Barpeta in Title Appeal No.60/2004, setting aside the judgment and decree passed by the learned Civil Judge (Junior Division) No.1, Barpeta in Title Suit No.6/2003, whereby the suit of the plaintiff was dismissed and the counter-claim was decreed.

(3.) The second appeal was admitted to be heard by an order dated 19.07.2006 on the following substantial questions of law: