SUBHASH CHANDRA BRAHMA Vs. MADHAB KARKI

JUDGEMENT

(1.) Heard Mr. A. Ikbal, learned counsel for the appellant and Mr. S. K. Ghosh, learned counsel for the respondent.

(2.) This Regular First Appeal is directed against the Judgment and Decree, dtd. 29/5/2023, passed by the learned Civil Judge, Chirang, in Title Suit No. 47/2019.

(3.) It is to be noted here that vide impugned Judgment and Decree, dtd. 29/5/2023, the learned Civil Judge, Chirang (Trial Court, for short) has decreed the suit in favour of the plaintiff/respondent herein, with the following directions -