(1.) Heard Mr. S. Ali, learned counsel for the petitioner and Mr. G.N. Sahewalla, learned senior counsel, assisted by Ms. K. Bhattacharya, learned counsel for the respondents.
(2.) In this appeal, under Sec. 115 of the Code of Civil Procedure, read with Sec. 151 of the said Code, the petitioner has put to challenge the correctness or otherwise of the judgment and decree, dtd. 21/12/2024, passed by the learned Civil Judge (Senior Division) No. 2, Kamrup (M) at Guwahati (appellate court hereinafter), in Title Appeal No. 24/2022.
(3.) It is to be noted here that vide impugned judgment and decree dtd. 21/12/2024, the learned appellate court had allowed the appeal filed by the respondents herein and dismissed the cross objection filed by the petitioner and thereafter, reversed the judgment and decree dtd. 23/8/2022, passed by the learned Munsiff No. 2, Kamrup (M) at Guwahati (trial court hereinafter), in Title Suit No. 235/2016.
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