LAWS(GAU)-2015-4-115

SRI KUNJA BEHARI CHOUDHURY, SON OF HEMA KANTA CHOUDHURY, RATNAPUR, TEZPUR, DISTRICT Vs. SRI SUREN SAIKIA, SON OF LATE INDIBAR NANDI SAIKIA, MAJGAON, MOUZA

Decided On April 29, 2015
Sri Kunja Behari Choudhury, Son Of Hema Kanta Choudhury, Ratnapur, Tezpur, District Appellant
V/S
Sri Suren Saikia, Son Of Late Indibar Nandi Saikia, Majgaon, Mouza Respondents

JUDGEMENT

(1.) Heard Mr. P. Mahanta, learned counsel for the appellant/defendant. Also heard Ms. B. Choudhury, learned counsel appearing for the respondent/plaintiff.

(2.) This appeal is presented against the judgment and decree dated 04.10.2002 passed by the learned Civil Judge, Senior Division, Sonitpur, Tezpur, in Title Appeal No. 13/1998, dismissing the appellant/defendant’s appeal and upholding the judgment and decree dated 07.03.1998 passed by the learned Civil Court, Junior Division No. 1, in Title Suit No. 1/95.

(3.) The Second Appeal was admitted to be heard by an order dated 02.04.2003 on the following substantial question of law: