AMAR CHAND MALAKAR Vs. JYOTSNA DEBNATH

JUDGEMENT

(1.) Heard Mr. N. Dhar, learned Counsel for the appellants. None appears for the respondents despite service of notice.

(2.) This second appeal is preferred by the appellants/plaintiffs against the judgment and decree dated 12.05.2004, passed by the learned Civil Judge (Senior Division), Karimganj in Title Appeal No. 47/2000, dismissing the appeal and affirming the judgment and decree dated 14.08.2000, passed by the learned Civil Judge (Junior Division) No. 1, Karimganj, in Title Suit No. 157/1986, dismissing the suit.

(3.) This second appeal was admitted to be heard by an order passed on 19.08.2005 on the following substantial question of law: