KRISHNA PATOWARY Vs. GOPI DAS

JUDGEMENT

(1.) Heard Mr. A. Sattar, the learned counsel appearing on behalf of the appellants.

(2.) This is an appeal under Sec. 100 of the Code of Civil Procedure, 1908 (for short 'the Code') challenging the judgment and decree dtd. 29/11/2024 passed by the Court of the learned Civil Judge (Senior Division), Kamrup at Amingaon (hereinafter referred to as the learned First Appellate Court) in Title Appeal No.41/2018 whereby the appeal preferred by the appellants were dismissed thereby affirming the judgment and decree dtd. 20/8/2018 passed by the learned Munsiff, Kamrup at Amingaon (hereinafter referred to as the learned Trial Court) in Title Suit No.261/2014.

(3.) The instant appeal is taken up at the stage of Order XLI Rule 11 of the Code to ascertain as to whether there is any substantial question of law which can be formulated in terms with Sec. 100(4) of the Code.