REBA KANTA BORO Vs. DALIMI DAS AND ORS.

JUDGEMENT

(1.) HEARD Mr. J. Ahmed, learned counsel for the appellant. Also heard Mr. S. Sahu, learned counsel for the respondents.

(2.) THIS appeal is directed against the judgment and decree dated 27.1.2006 passed by the learned Civil Judge (Senior Division), Sonitpur, at Tezpur, in Title Appeal No. 9/2000 dismissing the appeal and affirming the judgment and decree dated 13.3.2000 passed by the learned Civil Judge (Junior Division) No. 2, Sonitpur, at Tezpur, in Title Suit No. 69/1981, whereby the suit of the plaintiffs was dismissed.

(3.) WHETHER lower appellate Court was justified in holding that defendants were able establish their right, title and interest on the suit land by proving their adverse possession and if so whether there was proper pleading and evidence on record to give such finding in defendant's favour for conferring title on the strength of adverse possession -