AMULYA MOHAN DAS Vs. ANANTA KR PATOWARI

JUDGEMENT

(1.) This Second Appeal arises out of the Judgment and decree dated 16.6.2000 passed by the learned Civil Judge (Senior Division) No. 3, Kamrup, in Title Appeal No. 41/98 reversing the judgment and decree dated 9.9.98 passed by the learned Civil Judge (Junior Division) No. 4, Guwahati, in T.S. No. 77/89.

(2.) I have heard Mr. C.K. Sarma Baruah, learned senior counsel for the defendant/appellant, Mr. D. C. Mahanta, learned Senior counsel appeared for the plaintiff/respondent.

(3.) An area of land measuring 2 L covered by Dag No. 60 (Old) and 1394 (New), K.P. Patta No. 198 (Old) and 194 (New) of village Japorigog, Mouza Beltola is the subject matter of dispute, in this appeal.