TAPAN KUMAR DAS Vs. PRADEEP DAS

JUDGEMENT

(1.) Heard Mr. U. Dutta, learned counsel for the appellants. Also heard Mr. P.K. Kalita, learned counsel for the respondents.

(2.) This appeal is preferred by the plaintiff against the judgment and decree dated 19.01.2007 passed by the learned Civil Judge, Lakhimpur in Title Appeal No.5/2006, upholding the judgment and decree dated 27.09.2006 passed by the learned Munsiff No.1, North Lakhimpur in Title Suit No.30/2006.

(3.) This second appeal was admitted to be heard by an order dated 14.11.2007 on the following substantial questions of law:-