JITENDRA MOHAN NATH Vs. AKHIL ALI

JUDGEMENT

(1.) HEARD Ms. R. Devi, learned counsel for the appellant. Also heard Mr. S. K. Ghosh, learned counsel for the respondents/plaintiffs.

(2.) THIS Second Appeal is directed against the judgment and decree dated 11.09.2003 passed by the learned District Judge, Hailakandi, in Title Appeal No. 2/2002, upholding the judgment and decree dated 24.12.2001 passed by the learned Civil Judge (Senior Division), Hailakandi, in Title Suit No. 33/1992.

(3.) BY an order dated 18.05.2004, the Second Appeal was admitted to be heard on the following substantial questions of law: