KAJAL MALAKAR Vs. MAMATA MALAKAR

JUDGEMENT

(1.) BOTH the appeals are taken up for hearing and decision.

(2.) HEARD learned counsel Mr. P. Chakraborty and Mrs. K. Roy for the appellants.

(3.) AGGRIEVED , the principal defendant challenged the judgments passed by the learned District Judge in Title Appeal No. 7 of 2010 and Title Appeal No. 8 of 2010 in the second appeals.