ZULFIQUAR ALI Vs. RAJU CHAUDHURY

JUDGEMENT

(1.) Heard Mr. S. Sharma, learned counsel for the petitioners. Also heard Mr. A. Sattar, learned counsel appearing on behalf of the respondents.

(2.) This is an application under Sec. 115 of the Code of Civil Procedure challenging the judgment and decree dtd. 12/3/2020 passed by the Civil Judge No.2, Kamrup(M) at Guwahati in Title Appeal No.66/2017, whereby the judgment and decree dtd. 22/8/2017 passed by the Munsiff No.2, Kamrup (M) at Guwahati in Title Suit No.214/2014 was affirmed.

(3.) The brief facts of the case is that the respondents herein as plaintiffs had instituted a suit against the petitioners along with the proforma-respondent nos.3, 4, 5 and 6 for ejectment and recovery of possession and realisation of the arrear and future rent.