ANIL CHANDRA PAUL Vs. HARAMOHAN MAHISHYA DAS

JUDGEMENT

(1.) This second appeal, directed against concurrent finding of two Courts below, has been admitted for hearing on the following substantial question of law:

(2.) Heard learned senior counsel, Mr. D. Chakraborty, assisted by learned counsel, Mr. H. Laskar for the appellant and learned senior counsel, Mr. A.K. Bhowmik, assisted by learned counsel, Mr. R. Dutta for the respondents.

(3.) The appellant as plaintiff instituted Title Suit No.29 of 2009 seeking declaration of his right, title and interest in the suit land described in Schedule 'A' of the plaint and also prayed for recovery of possession of the land described in Schedule 'B' of the plaint which is a part of the land described in Schedule 'A' of the plaint and further prayed for injunction against the defendant- respondents in respect of Schedule 'C' of the plaint which is also a part of the land described in Schedule 'A' of the plaint.