TAPAN CHAKRABORTY Vs. BIMAN ROY

JUDGEMENT

(1.) Heard Mr. H. Das, learned counsel for the appellants/defendants. Also heard Mr. M. U. Mondal, learned counsel for the respondents/plaintiff.

(2.) This appeal is directed against the judgment and decree dated 23.12.2009 passed by the learned District Judge, Goalpara, in Title Appeal No. 3/2003 dismissing the appeal and upholding the judgment and decree dated 08.08.2003, passed by the learned Civil Judge (Senior Division), Goalpara, in Title Suit No. 5/2001.

(3.) The Second Appeal was admitted for hearing on 20.09.2010 on the following substantial question of law: