JUMAR ALI Vs. SHEIKH ABDULLAH

JUDGEMENT

(1.) Heard Mr. S Biswas, learned counsel for the petitioner. Also heard Mr. M Ahmed, learned counsel for the respondent.

(2.) By way of the present petition under Article 227 of the Constitution of India, the petitioner assails the judgment dt. 20/8/2024 passed in Misc. Appeal No. 01/2024 by the learned Civil Judge (Senior Division), Darrang, Mangaldai, whereby the appeal preferred by the petitioner was dismissed and the order dtd. 29/1/2024 passed by the learned Civil Judge (Junior Division), Darrang in Misc.(J) Case No. 58/2023, arising out of Title Suit No. 19/2023, granting temporary injunction in favour of the respondent, was affirmed.

(3.) The brief facts, shorn of unnecessary details, are that the petitioner instituted Title Suit No. 19/2023 seeking declaration, confirmation of right, title and interest, and permanent injunction in respect of land measuring 3 Bighas covered by P.P. No. 98 (old)/556 (new), Dag No. 396 (old)/979 (new), situated at Village No. 1 Baruajhar, Mouza Paschim Dalgaon,P.S. Dalgaon, District Darrang, Assam. Upon appearance, the respondent filed a written statement along with a counter-claim seeking, inter alia, declarations regarding invalidity of certain sale deeds, title over the schedule lands (T, U, V, W), and consequential reliefs including injunction.