GOBINDA KALITA Vs. SARAT CH. KALITA

JUDGEMENT

(1.) Heard Mr. B.K. Bhagawati, learned counsel for the appellants and Mr. D. Choudhury, learned counsel for the respondent.

(2.) In this appeal, under Order 42, read with Sec. 100 of the Code of Civil Procedure (CPC hereinafter), the appellants have challenged the judgment dtd. 12/8/2013, passed by the learned Civil Judge No. 3, Kamrup, Guwahati (first appellate court hereinafter), in Title Appeal No. 10/2010, whereby the judgment and decree dtd. 15/12/2009, passed by the learned Munsiff, Rangia (trial court hereinafter), in Title Suit No. 21/2007, was upheld.

(3.) For the sake of convenience and also to avoid confusion, the parties herein this appeal, are referred to, in the same status, as they appeared in the title suit.