LAWS(GAU)-2001-11-4

S ALI Vs. KUDDUS ALI

Decided On November 21, 2001
S.ALI HIS LEGAL HEIRSH. ALI Appellant
V/S
KUDDUS ALI Respondents

JUDGEMENT

(1.) This is a defendants' second appeal against the judgment and decree passed by the learned Assistant District Judge, Barpeta in Title Appeal No. 30 of 1988, dated 28/2/1990.

(2.) The appeal has been admitted on the following substantial question of law: "Whether the finding of the learned trial Court in regard to the title of the plaintiff could not be sustained on the evidence on record?"

(3.) Mr P.K. Deka, learned counsel for the appellants in the course of his argument, has sought to somewhat alter the aforesaid substantial question of law to the following effect: "Whether title to land can pass by mere admission when the statute requires a registered deed, and whether based upon such admission, title can be established under the law?"