HAJI MOKSHED MONDAL Vs. DEL ROUSON BIBI

JUDGEMENT

(1.) This appeal is by the plaintiff and it arises out of a suit for declaration of title and confirmation of possession and permanent injunction.

(2.) The plaintiff's case was that he was the owner of the disputed property and was in possession of the same.

(3.) The defence was a denial of the plaintiff's title and possession with a specific plea that defendant No. 1 was in possession of the disputed property, since her marriage with the plaintiff's son, in lieu of dower.