JIBAN CHANDRA MODAK Vs. JAYRAJ DAS

JUDGEMENT

(1.) Heard learned counsel Mr. D.C. Chakravary for the appellant and learned counsel Mr. S.P. Choudhury for the respondent.

(2.) This appeal is preferred under Sec. 100 read with Order XLII of the Code of Civil Procedure, 1908 (in short 'CPC') challenging the judgment and decree dtd. 11/1/2019 passed by the learned Civil Judge No.2, Cachar, Silchar in Title Appeal No.4/2013. This appeal was admitted on the following substantial question of law;

(3.) The learned Appellate Court has upheld the judgment and order dtd. 19/10/2012 passed by the learned Munsiff No.1, Cachar, in Title Suit No. 50/2003 which was renumbered as Title Suit No.45/ 2006.