TILAK GOGOI Vs. SUREN GOGII

JUDGEMENT

(1.) The instant appeal is preferred against the judgment and decree dated 10.06.2008, passed by the learned Civil Judge (Senior Division), Lakhimpur in Title Appeal No. 2/2008, affirming the judgment and decree dated 22.11.2007 passed by the learned Munsiff No. 1, Lakhimpur in Title Suit No. 36/2006.

(2.) The facts of the case in a nutshell may be stated as follows.

(3.) I have heard Shri D. Das, learned counsel for the appellant as well as Shri K. K. Mahanta, learned Senior Counsel assisted by Shri B. Deka, learned counsel for the respondents.