SUKUR ALI Vs. JARINA BIBI

JUDGEMENT

(1.) This Second appeal is directed against the judgment and decree dated 17.12.2008 passed by the learned Court of Civil Judge, Dhubri, in Title Appeal No. 18/2006 whereby the judgment and decree dated 21.01.06 passed by the learned Court of Munsiff No. 1, Dhubri, in Title Suit No. 287/2003 was reversed.

(2.) I have heard Mr. B. Sinha, learned counsel for the appellant. None appears for the respondent.

(3.) The appellant was the defendant. The defendant-appellant is the son of the brother of Gulbhan Bibi, who, according to the plaintiffs, made an oral gift in their favour.