HABIBUR RAHMAN Vs. ON DEATH OF SIRAJUDDIN CHOUDHURY

JUDGEMENT

(1.) Heard Mr. B.K. Purkayastha, learned counsel for the appellant in RSA No. 3/2007 and Mr. P.K. Kalita, learned counsel for the appellant in RSA No. 11/2007. Also heard Mr. S.P. Choudhury, learned counsel for the respondents.

(2.) RSA No. 3/2007 is preferred against the judgment and decree dated 17.3.2006 passed by the learned Civil Judge (Senior Division) No. 1, Cachar at Silchar in Title Appeal No. 17/2001 dismissing the appeal and affirming the judgment and decree dated 21.5.2001 passed by the learned Civil Judge (Junior Division), No. 1, Cachar at Silchar in Title Suit No. 88/1997. RSA No. 11/2007 is preferred against the judgment and decree dated 17.6.2006 passed by the learned Civil Judge (Senior Division), No. 1, Cachar at Silchar in Title Appeal No. 15/2001 dismissing the appeal and affirming the judgment and decree dated 21.5.2001 passed by the learned Civil Judge (Junior Division), No. 1, Cachar at Silchar in Title Suit No. 88/1997.

(3.) RSA No. 3/2007 is preferred by the defendant No. 14 and RSA No.11/2007 is preferred by the defendant No. 2.