SHILA RANI DAS (ROY) Vs. MANINDRA CHANDRA DAS

JUDGEMENT

(1.) Heard Mr. Deb, learned counsel for the appellant who were original the plaintiffs of the instant suit also heard Mr. D. C. Roy and Mr. A. Sengupta, learned counsel for the respondent-defendants.

(2.) The appellant-petitioners have filed an application for admitting the certified copy of the judgment and order dated 06.08.2015 passed in T.S. 376 of 2011 and the Survival Certificate of the deceased Suresh Chandra Das. Both the documents being public documents under Section-74 of the Evidence Act are admissible in evidence. As such, these documents are taken into evidence for consideration.

(3.) Brief facts of the instant second appeal are that the plaintiffs, the appellants herein, had instituted a suit for declaration of their right, title interest and recovery of possession over the land of Schedule-B which is part and parcel of the land of Schedule-A.