AZMAT ALI Vs. ABDUL SAKKUR BARBHUIYAN

JUDGEMENT

(1.) The case was taken up for hearing on 21.4.2015 and Ms T. Goswami, learned counsel for the appellant had argued the matter substantially. None had appeared for the respondent despite the names of the counsel being shown in the cause-list. On the prayer of Ms T. Goswami to take up the matter again in order to enable her to place some case laws, it was observed in the order dated 21.4.2015 that the case be called today again. Ms Goswami has argued the matter today by placing reliance in the case of Govind Prasad Chaturvedi vs. Hari Dutt Shastri and Anr., 1977 AIR(SC) 1005

(2.) There is no representation on behalf of the respondent today also.

(3.) This appeal is filed by the plaintiff against the judgment and decree dated 29.10.2003 passed by the learned District Judge, Cachar, Silchar in Title Appeal No. 7/2002 dismissing the appeal and affirming the judgment and decree dated 5.8.2002 passed by the learned Civil Judge (Senior Division) No. 1, Cachar, Silchar in Title Suit No. 27/1998.