GUNADHAR GOGOI Vs. DHRUBAJYOTI BARUAH

JUDGEMENT

(1.) This is an appeal presented against a judgment and decree dated 04.06.2012 passed by the learned Additional District Judge (FTC), Dibrugarh in Title Appeal No. 14/2011, whereby, the judgment and decree dated 22.12.2010 passed by the learned Court of the Munsiff No. 1, Dibrugarh in Title Suit No. 121/2008 has been upheld.

(2.) The brief facts of the case can be put in nutshell as follows.

(3.) The present appellants were the defendants in the suit. The suit was instituted by the present respondents as plaintiffs for declaration of right, title and interest and recovery of khas possession. The plaintiffs' case was that they had purchased a plot of land measuring 1B covered by Dag Nos. 175 (part) and 176 (part) under PP No. 65 from the vendor late Biswanath Shah vide registered Sale Deed No. 343/86 dated 04.02.1986 for consideration. Accordingly, the possession was delivered to the plaintiffs and their names duly mutated. Thereafter, drains were dug around the boundary of the suit land and boundary pillars were erected and government revenue was regularly paid.