PRASANTA SAHA Vs. BIPLAB KUMAR CHETIA

JUDGEMENT

(1.) Heard Mr. B.K. Bhagawati, learned counsel for the appellant and Mr. S.P. Choudhury, learned counsel for the respondent.

(2.) In this appeal, under Order 41 Rules 1 and 2 of the CPC, the appellant has put to challenge the correctness or otherwise of the Judgment and Decree dtd. 30/3/2017, passed by the learned Civil Judge No. 2, Kamrup (M) at Guwahati (trial court hereinafter), in Title Suit No. 229/2010.

(3.) For the sake of convenience and to avoid confusion, the name of the parties appeared in the said title suit is adopted herein also.