MUGKUCHI GOPAL MANDIR, REPRESENTED BY ITS SECRETARY, SRI PARESH BARUA, SITUATED AT VILLAGE MUGKUCHI, MOUZA Vs. SRI TARUN HALOI, SON OF LATE RATI RAM HALOI, RESIDENT OF MUGKUCHI, MOUZA

JUDGEMENT

(1.) Heard Mr. U. Dutta, learned counsel for the appellant. None appears for the respondent.

(2.) This second appeal is preferred against the judgment and decree dated 24.12.2004 passed by the learned Civil Judge (Senior Division), Nalbari in Title Appeal No.14/2004, allowing the appeal and setting aside the judgment and decree dated 19.06.2004 passed by learned Civil Judge (Junior Division) No. 2, Nalbari in Title Suit No. 21/2003, whereby the suit of the plaintiff was decreed.

(3.) The second appeal was admitted to be heard by an order dated 01.06.2005 on the following substantial questions of law: