SONA BALA BORA Vs. JYTIRINDRA BHATACHARJEE

JUDGEMENT

(1.) Leave granted.

(2.) The first appellant is the widow of bhogirath Bora. The appellants 2-4 are their children. They reside in a bungalow which is situated in an area of. 176 acres of land at Shillong. There are two other bungalows on the same plot which are tenanted. The respondent claims to have purchased the three bungalows and the land from bhogirath in 1977 for a consideration of Rs. 69,000/ -.

(3.) In 1978, the respondent filed a title suit against, inter alia the appellants and bhogirath, (who was named as a proforma defendant) claiming a declaration that he was the absolute and exclusive owner of the land and buildings, for a decree for vacant possession by evicting the appellants and the tenants therefrom, for mesne profits, interest thereon and costs.