SMTI LUCY MERRY ROSE K. SANGMA Vs. SATILLA M. MARAK

JUDGEMENT

(1.) THIS instant appeal is directed against the Judgment dated ''NIL '' in Title Suit No. 1 of 2010 and Decree dated 06.03.2012.

(2.) THE petitioner 's case in a nutshell is that:

(3.) ON the other hand, the learned counsel for the Sole respondent No. 1 Mrs. S. Bhattacharjee submits that the Appellant appeared once, and thereafter, did not appear before the court. So, there is nothing wrong in the impugned Judgment and Decree referred above. I find that the order has been passed very mechanically.