PURNA CHANDRA NATH Vs. BHATIMA DAS AND ORS.

JUDGEMENT

(1.) HEARD Ms. T. Goswami, learned counsel for the appellant. This appeal was heard on three dates, i.e., on 31.08.2015, 04.09.2015 and 07.09.2015. None had appeared for the respondents in all these dates.

(2.) THIS Second Appeal is presented by the plaintiff against the judgment and decree dated 25.11.99, passed by the learned Civil Judge, Senior Division, Barpeta, in Title Appeal No. 2/98, dismissing the appeal and affirming the judgment and decree dated 11.12.97, passed by the learned Civil Judge, Junior Division, Bajali, in Title Suit No. 16/96.

(3.) MS . Goswami, learned counsel for the appellant has submitted that the word "decision", in substantial question No. 2 is inadvertently dropped. I agree with her submission.