TASERUDDIN SARKAR AND OTHERS Vs. SALIMUDDIN SEIKH AND OTHERS

JUDGEMENT

(1.) THIS appeal is on behalf of the plaintiffs and is directed against the judgment and decree passed by the District Judge, Goalpara, at Dhubri in Title Appeal No. 13 of 1967 (Dhubri)/16 of 1966 (Goalpara).

(2.) AS many as 45 plaintiffs have jointly instituted this suit under Section 103 of the Goalpara Tenancy Act. The facts in brief are as follows: -

(3.) PLAINTIFF No. 44, Bahajuddin, later filed a petition withdrawing from the suit as plaintiff and supported the case of the contesting defendants.