A R KOTHARI Vs. BHARTI NARZARI SMTI

JUDGEMENT

(1.) These two appeals are between the same parties and relate to the same matter raising same controversy between the parties, hence both the appeals are being decided together by a common judgment.

(2.) Second Appeal No. 10 of 1995 arises from Title Suit No. 13 of 1990. This suit was filed by the appellant. It was dismissed by the Trial Court vide Judgment and Decree dated 21.7.92 passed by Shri S.K. Saharia, Munsiff, Bongaigaon. Appellant filed appeal against the said Judgment and Decree of the Munsiff being Title Appeal No. 37 of 1993. The learned District Judge, Bongaigaon vide judgment and decree dated 5.8.94 dismissed the appeal. Thus giving rise to Appeal No. 10/95.

(3.) Second Appeal 9 of 1995 arises from Title Suit No. 9 of 1993. This suit was filed by the Respondent, Smti Bharati Narzary. The suit was decreed by the learned Munisiff, Bongaigaon vide Judgment and Decree dated 21.7.92. Appellant filed appeal against the said Decree being Title Appeal No. 31 of 1993. The appeal was dismissed by the learned District Judge, Bongaigaon vide Judgment and decree dated 5.8.94 from which second appeal No. 9/1995 was filed.