SUDEBI DEBNATH Vs. HARIHAR

JUDGEMENT

(1.) Heard Mr. Raju Datta, learned counsel appearing for the appellant and Mr. P. Saha, learned counsel appearing for the respondents.

(2.) The facts of the case as surfaced in the pleadings of the parties and encrypted by the court below may be reproduced hereunder:

(3.) However, since the dispute again cropped up, the present appellant had instituted the present suit for declaration as aforestated. The total land as described in the Schedule-A measures 0.20 acres i.e. 10 Gadas of land and the B-Schedule land measuring 0.20 acres of land, i.e. 10 Gandas of land. That means, Sudebi Debnath instituted the suit for declaration of her right, title and interest over 0.40 acres of land, i.e. 20 gandas of land. The learned trial Court after perusal of the pleadings and the evidence let in by the parties to the lis, had declared that the plaintiff is entitled to get the decree of declaration of right, title and interest over the Schedule-B land, but, not the land belonging to Schedule-A.