PROMODE SARKAR Vs. SITALA BALA DAS

JUDGEMENT

(1.) Heard Mr. S.S. Sarma, learned Senior Counsel for the appellants. Also heard Mr. A. Iqbal, learned counsel for the respondent.

(2.) The defendants, as the appellants, had filed the second appeal against the judgment and decree dated 01.02.2005, passed by the learned District Judge, Bongaigaon, dismissing Title Appeal No. 2/2000 and upholding the judgment and decree dated 31.05.2000, passed by the learned Civil Judge (Senior Division), Bongaigaon in Title Suit No. 4/1999.

(3.) This second appeal was admitted to be heard by an order passed on 21.12.2005 on the following substantial question of law: