ABDUL RAHMAN Vs. MARIAM NESSA AND ORS.

JUDGEMENT

(1.) Heard Mr. M.H. Ahmed, learned counsel for the appellant.

(2.) This second appeal arises out of concurrent judgment and decree dated 5.9.2013 passed by the court of Civil Judge, Nagaon in Title Appeal No. 07/2011 dismissing the appeal and affirming the judgment and decree dated 06.12.2010 passed by the Munsiff No. 1, Nagaon in Title Suit No. 36/1999 dismissing the suit filed by the appellant as plaintiff.

(3.) Plaintiff's case in brief is that land measuring 2B-2K-17L covered by Dag No. 132 of Patta No. 51 falling in village Patiachapari Kissam, mouza Alitangi originally belong to Dulori Bidhawa (proforma defendant No. 7) who was in possession of the land by paying land revenue.