MAIN UDDIN (MD.) Vs. JAYANTA DAS

JUDGEMENT

(1.) Heard Mr. M.H. Rajbarbhuiyan, learned counsel for the appellants. Also heard Mr. P. K. Roy, learned Senior Counsel, assisted by Ms. A. Chakraborty, learned counsel for the respondents.

(2.) This second appeal, under Sec. 100 of the CPC, is directed against the judgment and decree dtd. 17/3/2012, passed by the learned Civil Judge, Karimganj, in Title Appeal No. 30/2008.

(3.) It is to be noted here that vide impugned judgment and decree dtd. 17/3/2012, the learned Civil Judge, Karimganj ('first appellate Court', for short) had reversed the judgment and decree dtd. 12/5/2008, passed by the learned Munsiff No. 2, Karimganj ('trial Court', for short), in Title Suit No. 201/1997, whereby the learned trial Court decreed the suit in favour of the plaintiffs.