SYED EUSUFOR RAHMAN Vs. SYEDA RUNUMA BEGUM

JUDGEMENT

(1.) Heard Mr. B.K. Bhagawati, learned counsel for the appellants and Mr. P. Sarmah, learned counsel for the respondents.

(2.) In this appeal, under Sec. 100 of the CPC, the appellants have put to challenge the correctness or otherwise of the judgment dtd. 9/7/2024, along with decree dtd. 14/8/2024, passed by the learned Additional District Judge, Rangia (first appellate court hereinafter), in Title Appeal No. 06/2015. 2.1. It is to be noted here that vide impugned judgment dtd. 9/7/2024 and decree dtd. 14/8/2024, the learned first appellate Court had dismissed the appeal preferred by the appellants against the judgment dt. 11/8/2015 and decree dtd. 18/8/2015, passed by the learned Civil Judge, Kamrup (Amingaon) (trial court hereinafter) in Title Suit No. 148/2014.

(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. Background Facts:-