RAMDHANI CHOUHAN Vs. KARNA @ KARNADHAR MAZUMDAR

JUDGEMENT

(1.) Heard Mr. P. Khataniar, learned counsel for the appellants. There is no appearance on behalf of the respondents on both the dates of hearing.

(2.) The second appeal is presented against the judgment and decree dated 28.07.2005 passed by the learned Civil Judge (Sr. Divn.), Nagaon in Title Appeal No.19/2003, dismissing the appeal and upholding the judgment and decree dated 15.03.2003 passed by the learned Civil Judge (Jr. Divn.), Hojai in Title Suit No.10/1999, decreeing the suit.

(3.) The plaintiff filed the suit for declaration of right, title and interest in respect of 10 Bigha of land out of which, 8 Bigha covered by Dag No.15 and 2 Bigha in Dag No.16 appertaining to Periodic Patta No.53 of Matikhola Kisamat of Jugijan Mouza in Nagaon District for recovery of khas possession of the suit land, permanent injunction etc.