SARIAR AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE challenge in the present second appeal are to the judgment and decree dated 13. 8. 99 passed by the learned Civil Judge (Senior Division), Karimganj in T. A. No. 43/95 dismissing the appeal and thereby affirming the judgment and decree dated 25. 7. 95 passed by the learned Munsiff No. 2, Karimganj dismissing T. S. No. 169/98. The appellant herein is the plaintiff in T. S. No. 169/98.

(2.) HEARD Mr. A. Rafique, learned counsel appearing for the appellant/plaintiff and Dr. B. Ahmed, learned counsel appearing for the respondent/defendant No. 1, Shri Ram Janam Kairi.

(3.) DR . B. Ahmed, learned counsel appearing for the respondents/defendants has strenuously contended that the substantial question of law formulated above for hearing the present second appeal is not the substantial question of law and also that in the present appeal there is no substantial question of law contemplated in Section 100 of the CPC.