RINA GHOSE Vs. CHANDAN PAUL AND ORS.

JUDGEMENT

(1.) THE second appeal by the defendant No. 1 is preferred against the judgment and decree dated 28.03.2007 passed by the learned Civil Judge, Karimganj in Title Appeal No. 29/2005 reversing the judgment and decree dated 21.03.2004 passed by the learned Civil Judge (Jr. Divn.) No. 1, Karimganj in Title Suit No. 212/2000, whereby the title suit filed by the two plaintiffs was dismissed.

(2.) THE second appeal was admitted to be heard by an order dated 09.05.2007 on the following substantial question of law:

(3.) ACCORDINGLY , after hearing Mr. Nath, the following substantial question of law is framed: