LILA BALA GHOSH Vs. RABINDRA CHANDRA GHOSH

JUDGEMENT

(1.) HEARD Mr. K. P. Sarma, learned Senior counsel, appearing for the appellants. Also heard Ms. B. Choudhury, learned counsel appearing for the respondent No. 1.

(2.) THE present appeal is directed against the judgment and decree dated 22.06.2004, passed in Title Appeal No. 44/2000 by the learned Civil Judge (Senior Division), Dhubri, affirming the judgment and decree dated 06.06.2000 in Title Suit No. 156/1991, passed by the learned Civil Judge (Junior Division) No. 1, Dhubri.

(3.) IT is submitted by Mr. Sarma that defendant No. 1 in the plaint, namely, Aswini Kumar Ghosh, has since expired and the present appellants were defendant Nos. 2, 3 and 4 in the suit.