PHUL BEGUM Vs. ASZADUR RAHMAN

JUDGEMENT

(1.) Heard Ms. S. Sarma, learned counsel for the appellant and Mr. R.P. Sarma, learned Senior Counsel, assisted by Mr. N.N. Upadhyay, learned counsel for the respondents.

(2.) In this appeal, under Sec. 100 of the CPC, the appellant, namely, Mustt. Phul Begum, has put to challenge the judgment and decree dtd. 3/5/2017, passed by the learned Civil Judge, Dibrugarh ('first appellate court', for short), in Title Appeal No. 39/2006.

(3.) It is to be noted here that vide impugned judgment and decree dtd. 3/5/2017, the learned first appellate court had affirmed the judgment and decree dtd. 30/6/2006, passed by the learned Munsiff No. 1, Dibrugarh ('trial court', for short), in Title Suit No. 27/2000, where by the suit of the plaintiff was decreed directing the defendant, her men and agents to be evicted from the suit premises and further directing the khas possession of the same be delivered to the plaintiffs and arrear of rent @ Rs.250.00 per month, with effect from April, 1996 to be recovered from the defendant till she is evicted from the suit premises.