RANGALAL SUTRADHAR Vs. RINA SUKLA DAS

JUDGEMENT

(1.) Heard Mr. Bibek Banerjee, learned counsel appearing for the appellant, who was the original plaintiff.

(2.) Fact of the case, in brief, is that the plaintiff instituted a suit for declaration of right, title and interest and also prayed for recovery of the khas possession of a portion of the suit land described in schedule 'B' of the plaint.

(3.) At the time of admission of the present second appeal, this Court has recorded some observations of the learned first appellate Court in the manner as follows: