ABDUL KASHEM Vs. ABDUL JABBAR

JUDGEMENT

(1.) This second appeal under Section 100 of the Code of Civil Procedure, 1908 has been admitted for hearing on the following substantial question of law:

(2.) Heard learned counsel, Dr. H.K. Bhattacharjee for the appellants and learned counsel, Mr. D.R. Choudhury for the plaintiff-respondent No.1 and learned counsel, Mr. J. Majumder for respondent Nos.2 to 5.

(3.) Respondent No.1, as plaintiff(hereinafter mentioned as plaintiff) instituted Title Suit No.30 of 1993 in the Court of Munsiff, Sadar, seeking declaration of Khatian No.7548 and Khatian No.7547 of Mouja Bishalgarh as fictitious and collusive and that the plaintiff should be declared as to have acquired adverse possessory right in the suit land and also entitled to get mutation and also prayed for permanent injunction restraining the defendants from entering into the suit land or to interfere into the possession of the plaintiff in the suit land.