KESHAB KALITA Vs. THANU RAM KALITA

JUDGEMENT

(1.) Having been suffered with a decree passed by the learned trial court in T.S. No. 1/96 and having lost in the first appellate court in T.A. No. 2/98, the defendants/appellants has filed this Second Appeal.

(2.) I have heard Mr. H. Deka, learned Senior counsel for the appellants/defendants and Mr. A. M. Buzarbarua, learned counsel for the plaintiffs/respondents.

(3.) The plaintiffs/respondents instituted the T.S. No. 1/96 in the court of the learned Civil Judge (Jr. Division) No. 1, Mangaldoi against the appellants/defendants praying for a decree for declaration of the plaintiffs title and possession over the land under Schedule Ka (2) and Kha (2) land, recovery of khas possession of the Schedule Ka (2) and Kha (2) land by evicting the defendants therefrom and for permanent injunction with other reliefs.