SK FAKAR UDDIN Vs. SK FAIJUL HAQUE

JUDGEMENT

(1.) Heard Ms. R. Choudhury, learned counsel for plaintiffs/appellants. Also heard Mr. S. K. Ghosh, learned counsel for the respondents.

(2.) This Second Appeal is directed against the judgment and decree dated 31.07.2004 passed by the learned Civil Judge, Senior Division, Hailakandi, in Title Appeal No. 33/03, allowing the appeal and setting aside the judgment and decree dated 21.05.2003, passed by the learned Civil Judge, Junior Division No. 2, Hailakandi, in Title Suit No. 75/2000 (Original Title Suit No. 18/1990), decreeing the suit of the plaintiff.

(3.) The Second Appeal was admitted to be heard by an order passed on 20.03.06 on the following substantial question of law: