SAFIAR RAHMAN Vs. ABU BAKKAR SIDDIQUE

JUDGEMENT

(1.) Heard Mr. D. Majumdar, learned senior counsel for the appellant. Also heard Mr. B.K. Sarma, learned counsel appearing for the respondent.

(2.) This appeal is preferred by the defendant against the judgment and decree dated 16.12.2005 passed by the learned District Judge, Dhubri in Title Appeal No. 1/2005 affirming the judgment and decree dated 9.6.2005 passed by the learned Civil Judge (Senior Division), Dhubri in Title Suit No. 21/2001, whereby the suit of the plaintiff was decreed.

(3.) The plaintiff filed the suit for specific performance of contract and this Court by an order dated 29.5.2006 admitted the appeal to be heard on the following substantial question of law: