KAMINI DEVI Vs. BHESH BAHADUR PURI

JUDGEMENT

(1.) Heard Mr. P.A. Rongmei, learned counsel for the appellant. Also heard Ms. B.M. Chhetri, learned counsel for the respondent.

(2.) This second appeal, under Sec. 100 CPC, is directed against the judgment dtd. 18/1/2023 and decree dtd. 30/1/2023, passed by the learned Civil Judge, Karbi Anglong, Diphu, passed in Title Appeal No. 7/2022.

(3.) It is to be noted that vide impugned judgment dtd. 18/1/2023 and decree dtd. 30/1/2023, the learned Civil Judge, Karbi Anglong, Diphu ('first appellate Court', for short) had allowed the appeal and reversed the judgment dtd. 23/12/2021 and decree dtd. 4/1/2022, passed by the learned Munsiff No. 1, Karbi Anglong, Diphu ('trial Court', for short), in Title Suit No. 6/2004 (old) and Title Suit No. 52/2017 (new).