SUNIL CHANDRA PAUL Vs. ABDUL BARI ALIAS HELAL

JUDGEMENT

(1.) BY this common judgment and order, I propose to dispose of all the five revision petitions, for, all these revision petitions involve identical facts and questions of law, all these revision petitions have been, on the request made by the learned counsel for the parties, heard together.

(2.) ALL these five revision petitions have arisen out of the judgment and decree, dated 25. 01. 2005, passed, in Title Appeal Nos. 2/2004, 3/2004, 4/2004, 5/2004 and 6/2004, by the learned Additional District Judge (Ad hoc), Karimganj, dismissing the appeal and upholding thereby the judgment and decree, dated 27. 01. 2003, passed, in Title Suit No. 231, 235, 236, 240 and 241/1999, whereby, while the plaintiffs-petitioners' suit was dismissed, the counter claims of the defendants-opposite parties were decreed.

(3.) THE essential facts and material stages, which have led to the present revision petitions, may, in brief, be set out as follows :