KENDRIYA VIDYALAYA SANGATHAN KARIMGANJ Vs. JAGATYJOTI KR DAS

JUDGEMENT

(1.) Heard Sri R. Sarma, learned counsel for the applicant as well as Sri S. Dey, learned counsel for the legal representative representing the legal heirs of respondent No. 1 who have been duly substituted vide order dated 11.01.2019, passed in I.A. (C)/1695/2018 by this Court. Also heard Sri G. Bordoloi, learned Government Advocate for the proforma respondents.

(2.) The instant appeal has been preferred against the judgment and decree dated 07.09.2007 passed by the learned Civil Judge, Karimganj in Title Appeal No. 38/2006, affirming the judgment and decree dated 31.03.2006 passed by the learned Civil Judge (Junior Division) No. 1, Karimganj in Title Suit No. 75/2005.

(3.) The brief facts of the case may be narrated as follows.