LAWS(GAU)-2017-12-44

MERAJ ALI Vs. MD KAMAL PASHA

Decided On December 05, 2017
Meraj Ali Appellant
V/S
Md Kamal Pasha Respondents

JUDGEMENT

(1.) Heard Mr. T.J. Mahanta, the learned Senior Counsel, assisted by Ms. A. Saikia, the learned counsel appearing for the appellant and Mr. A.R. Sikdar, the learned Counsel appearing for the respondent.

(2.) This second appeal under Section 100 CPC is directed against the first appellate judgment and decree dated 18.08.2010, passed by the learned Civil Judge No.2, Kamrup, Guwahati, in Title Appeal No. 18/2008, by which the judgment and decree dated 22.04.2008, passed in the original suit i.e. Title Suit No. 712/2006 (old TS 284/2000) by the learned Munsiff No.1, Kamrup, Guwahati, was upheld.

(3.) This appeal was admitted by order dated 03.03.2014 on the following substantial questions of law:-