SONABEN KHATUN Vs. DALIMAN BIBI

JUDGEMENT

(1.) Heard Ms. R. Choudhury, the learned counsel appearing on behalf of the appellants and Mr. A. R. Sikdar, the learned counsel appearing on behalf of the respondent No.1. None appears on behalf of the other respondents on call.

(2.) This is an appeal filed under Sec. 100 of the Code of Civil Procedure, 1908 (for short 'the Code') challenging the judgment and decree dtd. 10/5/2024 passed by the learned District Judge, Bongaigaon (hereinafter referred to as the learned First Appellate Court) in Title Appeal No.6/2022 whereby the appeal was dismissed affirming the judgment and decree dtd. 7/3/2019 passed by the learned Civil Judge, Bongaigaon (hereinafter referred to as the learned Trial Court) in Title Suit (P) No.31/2014.

(3.) It is seen from the records that vide an order dtd. 30/8/2024, the learned Coordinate Bench of this Court had admitted the instant appeal by formulating three substantial questions of law which are reproduced herein under: