AMIYA MAZUMDAR Vs. BIRAJ BAHADUR PRADHAN

JUDGEMENT

(1.) Heard Mr. A.K. Sarma, learned counsel for the appellant. None appears for the respondent despite service of notice.

(2.) This appeal by the plaintiff is preferred against the judgment and decree dated 19.10.2004 passed by the learned District Judge, Tinsukia in Title Appeal No.6/2003, setting aside the judgment and decree dated 15.10.2001 passed by the learned Civil Judge (Jr. Divn.), Margherita in Title Suit No.14/1998.

(3.) The second appeal was admitted to be heard by an order dated 11.11.2015 on the following substantial questions of law: