RINTY MUSHAHARY Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Ganguly, the learned counsel appearing on behalf of the Appellants in both the appeals and Mr. N. Hoque, the learned counsel appearing on behalf of the private Respondents in the appeals and Mr. M. Sharma, the learned Standing counsel appearing on behalf of the Central Bank of India.

(2.) Both the appeals are taken up together for disposal taking into account that in both the appeals, the parities, issues which arise for consideration and the substantial questions of law so framed are one and the same.

(3.) In RSA No.260/2014 which is directed against the judgment and decree dtd. 12/6/2014 passed in Title Appeal No.15/2011 whereby the judgment and decree dtd. 24/10/2011 passed by the learned Munsiff No.1, Sonitpur at Tezpur (hereinafter referred to as "the learned Trial Court") in Title Suit No. 18/2007 was upheld, this Court vide an order dtd. 6/4/2015 framed the following substantial question of law: