JALADHAR SARMAH Vs. KUMUD CH SARMA BORDOLOI

JUDGEMENT

(1.) Heard Mr. Sheeladitya, learned counsel for the appellant. None has appeared for the respondents despite the names of the counsel being shown in the Cause-List.

(2.) This Second Appeal is directed against the judgment and decree dated 27.09.2001, passed by the learned Civil Judge (Senior Division), No. 1, at Guwahati, in Title Appeal No. 14/1994 reversing the judgment and decree dated 25.01.1994, passed by the learned Munsiff No. 2, at Guwahati, in Title Suit No. 97/1991.

(3.) By an order dated 15.06.2005, this Second Appeal was admitted to be heard on the following substantial questions of law: