HAREKRISHNA RAHA Vs. PRATIBHA SUNDARI PAUL

JUDGEMENT

(1.) Heard Mr. I.H. Laskar, learned counsel for the appellants. Also heard Mr. M.J. Quadir, learned counsel for the respondents.

(2.) In this appeal, under Sec. 100 of the CPC, the appellants have put to challenge the correctness or otherwise of the judgment and decree, dtd. 23/12/2013, passed by the learned Civil Judge No.1, Cachar, Silchara (First Appellate Court hereinafter), in Title Appeal No. 34/2009.

(3.) It is to be noted here that vide impugned judgment and decree, dtd. 23/12/2013, the learned first appellate Court had allowed the Title Appeal No. 34/2009 and thereby reversed the judgment and decree, dtd. 19/6/2009, passed by the learned Munsiff No.1, Cachar, Silchar (Trial Court hereinafter), in Title Suit No. 29/2006, whereby the learned trial Court had dismissed the suit of the plaintiffs.