SUPHI BIBI Vs. ROSHNA BIBI

JUDGEMENT

(1.) Heard Mr. D. K. Daschaudhury, learned counsel appearing for the appellants.

(2.) The present appellants are the legal representatives of late Kanu Miah who was the sole defendant in the Trial Court. The present respondent was the plaintiff who filed the suit seeking declaration of her right, title & interest over the suit land and for recovery of possession.

(3.) According to the plaintiff, she purchased the suit plots i.e. Rs.Plots Nos.1027 (part) and 1035 (part) of area 3 karas from the original owner Sri Nanigopal Datta and his other co-sharers by registered sale deed No.1-1132 dtd. 24/6/2009. Said Nanigopal Datta executed the sale deed for himself and also for his other cosharers as their attorney. Further allegation of the plaintiff was that on 22/10/2011 the original defendant Kanu Miah dispossessed her from the suit land and, therefore, the suit was filed.