JAYMATI TALUKDAR Vs. BASANTI TALUKDAR

JUDGEMENT

(1.) This appeal has been directed against the judgment and decree dated 2.6.90 and 26.6.90 passed respectively by the leaned Assistant District Judge, Barpeta in Title Appeal No. 35 of 1988 whereby the learned Judge dismissed the appeal and affirmed the judgment and decree dated 20.9.88 passed by the learned mnsiff No. 1, Barpeta in Title Suit No. 172 of 1984.

(2.) Being aggrieved with the aforesaid judgment of the first appellate Court, the defendants have preferred this second appeal on various grounds set forth in the memorandum.

(3.) This Court while admitting the appeal for hearing has formulated the following substantial questions of law:-