BEEJANWALA TALUKDAR Vs. RADHAKRISHNA RAI

JUDGEMENT

(1.) This appeal is by the plaintiff. The appeal was admitted on following substantial question of law:-

(2.) Facts giving rise to filing of the appeal briefly stated are that the appellant had filed the suit on the ground that he is the owner of the land admeasuring 15,00 square feets forming part of Khasra No. 32 which was purchased by him by registered sale deed dated 20-08-1971. However, the defendant nos. 1 and 2 encroached part of the suit land mentioned with the letters A,B,C,D in the plaint map.

(3.) The trial court vide judgment and decree dated 27-1-1998 dismissed the suit filed by the plaintiff. In appeal the aforesaid decree was affirmed.