(1.) Heard Mr. A. C. Sarma, learned senior counsel, assisted by Mr. B. Deori, learned counsel for the appellants. None appears on call for the respondents.
(2.) This appeal under Section 100 C. P. C. is directed against the judgment and decree dated 25. 11. 2003, passed by the learned Civil Judge (Senior Division) No. 3, Kamrup, Guwahati in T. A. No. 60/2002, thereby affirming the judgment and decree dated 16. 09. 2002, passed by the learned Civil Judge (Junior Division), Rangia in T. S. No. 3/1996.
(3.) This appeal is by the plaintiff. In course of the proceeding, the sole appellant had died and he was substituted by his legal representatives. The respondent No. 1 was arrayed as defendant No. 1 in the suit.