MADHAB CHANDRA DAS Vs. KHARGESWAR DAS

JUDGEMENT

(1.) Heard Mr. A.C. Sarma, the learned Senior Counsel assisted by Mr. G. Bharadwaj, the learned counsel appearing on behalf of the Appellant. Mr. R. Ali, the learned counsel appears on behalf of the Respondents.

(2.) The present appeal is filed under Sec. 100 of the Code of Civil Procedure, 1908 (for short, "the Code") challenging the judgment and decree dtd. 10/7/2015 passed by the learned Court of the Civil Judge, Kamrup at Amingaon (hereinafter referred to as, "the learned First Appellate Court") in Title Appeal No. 12/2014 whereby the judgment and decree passed on 10/10/2013 by the learned Munsiff, Rangia (hereinafter referred to as, "the learned Trial Court") in Title Suit No. 21/2010 was affirmed.

(3.) It is seen from the records that the learned Coordinate Bench of this Court vide an order dtd. 20/6/2016 had admitted the instant appeal by formulating a substantial question of law which reads as under: