LAWS(TRIP)-2022-3-55

SUMESH DAS Vs. CHANCHAL KUMAR DAS

Decided On March 11, 2022
Sumesh Das Appellant
V/S
Chanchal Kumar Das Respondents

JUDGEMENT

(1.) Heard Mr. SM Chakraborty, learned senior counsel assisted by Ms. A. Pal, learned counsel appearing for the defendant-appellant No. 1 here-in-after referred to as the defendant as well as Mr. S. Lodh, learned counsel for the respondents.

(2.) This is an appeal filed under Sec. 96 of the Code of Civil Procedure, 1908 against the judgment and decree dtd. 31/5/2019 passed by the learned Civil Judge, Senior Division, Court no. 1, Unakoti District, Kailasahar in case No. Title Suit 31 of 2018 decreeing the suit of the plaintiff-respondent no. 3 against the defendant no. 1-appellant.

(3.) The suit out of which the present appeal arises was instituted by the respondents of the present appeal being the plaintiffs impleading the present appellant as defendant no. 1 for declaration of right, title and interest of the plaintiff no. 3 over the suit land described in the plaint schedule and for recovery of khas possession thereof and for compensation and mesne profit.