ALA UDDIN MAZUMDER Vs. FAKAR UDDIN MAZARBHUIYA

JUDGEMENT

(1.) Heard Ms. R. Choudhury, learned counsel for the appellant.

(2.) This second appeal, under Sec. 100 of the Code of Civil Procedure, 1908, is directed against the judgment and decree, dtd. 8/8/2023, passed by the learned Addl. District Judge, Hailakandi, in Title Appeal No. 05/2022. It is to be noted here that vide impugned judgment and decree dtd. 8/8/2023, the learned Addl. District Judge, Hailakandi had affirmed and upheld the judgment and decree passed by the Civil Judge (Senior Division),Hailakandi, dtd. 25/11/2019, in Title Suit No. 01/2018. It is also to be noted here that vide impugned judgment and decree dtd. 25/11/2019, the learned Civil Judge (Senior Division), Hailakandi, had decreed the Title Suit No. 01/2018.

(3.) Perused the memo of appeal as well as the grounds mentioned therein and the suggested substantial questions of law. Also perused the impugned judgment and decree, dtd. 8/8/2023, passed by the learned Addl. District Judge, Hailakandi, in Title Appeal No.05/2022, and the judgment and decree dtd. 25/11/2019, passed by the learned Civil Judge (Senior Division) Hailakandi, in Title Suit No. 01/2018.