LAWS(GAU)-2015-6-75

KALBASI GOALA Vs. PYARIYA GOALINI

Decided On June 16, 2015
Kalbasi Goala Appellant
V/S
Pyariya Goalini Respondents

JUDGEMENT

(1.) HEARD Ms R. Devi, learned counsel for the appellants/defendants. Also heard Mr. B. Banerjee, learned senior counsel appearing for the respondents/plaintiffs.

(2.) THIS appeal is directed against the judgment and decree dated 30.5.2003 passed by the learned District Judge, Cachar at Silchar in Title Appeal No. 18/2000 dismissing the appeal and affirming the judgment and decree dated 18.9.2000 passed by the learned Civil Judge (Senior Division), Cachar at Silchar in Title Suit No. 29/1982 decreeing the suit of the plaintiffs.

(3.) THE second appeal was admitted to be heard by an order passed on 26.9.2005 on the following substantial questions of law: