NAGENDRA NATH BISWAS Vs. HRISHIKESH BHANDARI

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of the Defendants. It is directed against a decree of this Court (Chatterjee J.) decreeing the Plaintiffs' suit for inter alia declaration of their title to the disputed property and other consequential and appropriate relief 's.

(2.) The suit was decreed by the learned trial Judge but, on appeal to the first appellate Court, the said decree was reversed and, on second appeal to this Court, our learned brother Chatterjee J. set aside the decision of the first appellate Court and restored that of the learned Munsif.

(3.) The relevant facts lie within a short compass and may be stated as follows: