MAJIBUR RAHMAN Vs. MD SABED ALI

JUDGEMENT

(1.) The appeal under Section 100 CPC is directed against the judgment and decree dated 30.1.87 passed by the learned Asstt District Judge, Barpeta in Title 'Appeal No. 30/86, thereby setting aside the trial Court's judgment and decree dated 4.3.86 passed by learned Munsiff No. 2 in Title Suit No. 17/84.

(2.) Heard Mr. S Medhi, learned counsel for the appellant and Mr. S.S. Dey, learned counsel for the Respondents.

(3.) Before proceeding any further it would be pertinent to note that the record does not show any substantial question of law, having been formulated by this Court, on being satisfied about it, as contemplated by subsection (4) of Section 100 CPC. So much so, even the Memorandum of Appeal does not state precisely or otherwise, the substantial question of law involved in the appeal us required by sub-section (3) of Section 100 CPC.