ABDUL JALIL Vs. ABDUR RAHMAN AND ORS.

JUDGEMENT

(1.) Heard Mr. A.R. Sikdar, learned counsel for the appellant. Also heard Mr. M.A. Sheikh, learned counsel for the respondent Nos. 1, 2 and 3.

(2.) This appeal is preferred by the plaintiff against the judgment and decree dated 11.2.2011 passed by the learned Additional District Judge, (FTC), Barpeta in Title Appeal No. 14/2005 dismissing the appeal and affirming the judgment and decree dated 6.10.2005 passed by the learned Civil Judge (Senior Division) Barpeta, in Title Suit No. 7/2002, whereby the suit of the plaintiff was dismissed and the counter-claim of the defendant Nos. 1, 2 and 3 was decreed.

(3.) The appeal was admitted to be heard by an order dated 18.1.2012 on the following substantial question of law: