LAWS(GAU)-2015-6-88

BIBHA RANI KAR Vs. NILIMA KAR

Decided On June 23, 2015
Bibha Rani Kar Appellant
V/S
Nilima Kar Respondents

JUDGEMENT

(1.) HEARD Mr. M.H. Rajbarbhuiya, learned counsel for the appellants and Mr. N. Dhar, learned counsel for the respondent.

(2.) THIS is an appeal preferred by the defendants against the judgment and decree dated 21.01.2003 passed by the learned Civil Judge (Sr. Divn.), Karimganj in Title Appeal No.48/1996, dismissing the appeal and thereby affirming the judgment and decree dated 09.07.1996 passed by the learned Munsiff No.1, Karimganj in Title Suit No.333/1998.

(3.) THIS appeal was admitted to be heard by an order passed on 07.09.2007 on the following substantial question of law: -