NILAMANI SONOWAL Vs. SHAN SONOWAL

JUDGEMENT

(1.) Heard Mr. P.P. Das, learned counsel for the appellant. The respondents are not represented.

(2.) This appeal is preferred against the judgment and decree dated 25.11.2004 passed by the learned Civil Judge (Senior Division), Jorhat in Title Appeal No. 2/2003, dismissing the appeal and upholding the judgment and decree dated 25.11.2002, passed by the learned Civil Judge (Junior Division) No. 1, Jorhat in Title Suit No. 3/1999, dismissing the suit of the plaintiff.

(3.) This second appeal was admitted to be heard on the following substantial question of law: