(1.) THIS appeal has been filed against the judgment and decree dated 7 -9 -1990 passed by the Assistant District Judge No. l, Kamrup, Gauhati in Title Suit No. 45 of 1983 decreeing the suit of the plaintiffs.
(2.) THE brief facts are as follows :
(3.) AS many as 6 issues were framed in the suit. For decision of this appeal we are concerned only with Issues Nos. 3, 4 and 5.