HIRALAL NAG Vs. MUSTT WAHEDA AHMED ALIAS OAHMEDA AHMED

JUDGEMENT

(1.) Heard Shri D.K.Talukdar, learned Advocate for the Appellant and Shri B.K.Goswami, learned Advocate far the Respondents. In a recent decision of the Apex Court reported in AIR 1997 Supreme Court 1041(1997 (II) GLT (SC) 12)Panchugopal Baruah and others, Appellants -Vs- Umesh Chandra Goswami and others, Respondents), the Apex Court has laid down the law in paragraphs - 8 and 9 as follows:-

(2.) That being the position, in deciding the Second Appeal we must bear in mind the caution struck by the Apex Court. In the instant case the only substantial question of law was as follows :-

(3.) There is no other substantial question of law formulated in this Second Appeal. So we are to see whether this is only a substantial question of law or not.