SIBA @ SUBHA BURAGOHAIN Vs. MUKHYA BURAGOHAIN

JUDGEMENT

(1.) HEARD Mr. P.K. Kalita, learned counsel for the appellant. None appears for the respondent although the names of learned counsel have been mentioned in the Cause list.

(2.) BY filing this appeal under Section 96 of the Code of Civil Procedure, petitioner has challenged the decree dated 11.06.2004 passed by the learned District Judge, Dhemaji in Money Suit No. 2/2004.

(3.) ON the basis of the aforesaid contention, the learned trial Court framed as many as 3 issues and they are as follows: