RAFIUDDIN AHMED Vs. MUNINDRA SEN DEKA

JUDGEMENT

(1.) Heard Mr. A Ikbal, the learned counsel appearing on behalf of the appellants in both the appeals. Mr. B Kaushik, the learned counsel appears on behalf of the respondents in both the appeals.

(2.) Both the appeals arise out of separate judgment and decree both dtd. 22/8/2019 passed in Title Appeal No.64/2017 and Title appeal No.65/2017 by the Court of the learned Civil Judge No.2, Kamrup(M) at Guwahati (hereinafter to be referred to as the learned Appellate Court) whereby the appeals filed by the appellant herein was dismissed thereby affirming the judgment and decree dtd. 31/10/2017 passed by the learned Munsiff No.1, Kamrup(M) at Guwahati (hereinafter to be referred to as the learned Trial Court) in Title Suit No.85/2011.

(3.) It is relevant to take note of that the learned Coordinate Bench of this Court by separate orders passed in both the appeals dtd. 3/2/2020 formulated same substantial questions of law. The said substantial question of law so formulated reads as under: