MD FAIZUDDIN SK Vs. MD NASIRUDDIN SK

JUDGEMENT

(1.) HEARD Mr. H A Sarkar, learned counsel appearing for the appellants/defendants. Also Heard Mr. A R Sikdar, learned counsel who represents the respondents/plaintiffs.

(2.) THIS appeal before this Court is being directed against the judgment and order dated 5. 10. 1999 in Title Appeal No. 17/86, passed by the learned Civil judge (Sr. Division), who reversed the judgment and decree dated 18. 1. 1986 passed in Title Suit No. 194/84, rendered by Munsiff No. 1, Dhubri.

(3.) THE learned Trial Court held that the plaintiffs are not entitled to get the decree as prayed for and dismissed the suit with cost. But on appeal by the plaintiffs, the first Appellate Court partially allowed the appeal and held that the plaintiffs had acquired right, title and interest over half portion of the suit land.