ON THE DEATH OF RAJOT KR. PAUL, HIS HEIR SMTI. SUCHITRA PAUL, WIFE OF LATE RANJIT KR. PAUL, RESIDENT OF VILLAGE Vs. SMTI SUBHA RANI PAUL, WIFE OF LATE AJIT KUMAR PAUL, RESIDENT OF VILLAGE

JUDGEMENT

(1.) Heard Mr. P. K. Kalita, learned counsel appearing for the appellant/defendant. None appears for the respondent/plaintiff.

(2.) This second appeal is preferred against the judgment dated 29.09.2004 and decree dated 11.10.2004, passed by the Court of learned Civil Judge (Senior Division), Tezpur, in Title Appeal No. 19/2002 allowing the appeal, thereby reversing the judgment and decree dated 30.09.2002, passed by the learned Trial Court in Title Suit No. 30/2001 whereby the suit filed by the plaintiff was initially dismissed.

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