(1.) THE challenge in this second appeal by the appellants/defendants is to the judgment and decree dated 2. 3. 02 passed by the learned Civil Judge (Senior Division), at Karimganj in Title Appeal No. 17/2000 dismissing the appeal and affirming the judgment and decree dated 21. 2. 2000 passed by the learned Civil Judge (Junior Division No. 2) Karimganj decreeing the Title Suit No. 15/81 in favour of the respondents/plaintiffs.
(2.) HEARD Mr. B. K. Goswami, learned Senior counsel assisted by Mr. P. Bhowmik appearing for the appellants/defendants as well as Mr. P. K. Roy Choudhury, learned counsel appearing for the respondents/plaintiffs.
(3.) THE basic pleaded case of the respondents/plaintiffs leading to the filing of the Title Suit No. 15/81 in the Court of the learned Munsiff No. 1 (Civil Judge, Junior Division No. 2), Karimganj against the appellants/defendants are that the respondents/plaintiffs are the tenants in respect of 119 square cubits of land described in Schedule II out of the land described in Schedule I to the plaint. The Schedules I and II to the plaint read as follows :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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