PRADYUT KUMAR CHANDA Vs. GIRIJA RAM LOHAR

JUDGEMENT

(1.) Heard Ms. T. Goswami, learned counsel for the appellant. Also heard Mr. M. H. Rajbarbhuiyan, learned counsel for the respondents.

(2.) This Second Appeal is preferred against the judgment and decree dated 09.09.2004, passed by the learned Civil Judge, Senior Division No. 2, Cachar, Silchar, in Title Appeal No. 22/2003, dismissing the appeal and affirming the judgment and decree dated 30.07.2003, passed by the learned Civil Judge, Junior Division No. 1, Silchar, Cachar, in Title Suit No. 36/2001.

(3.) By an order dated 31.01.2006, the appeal was admitted to be heard on the following substantial question of law: