TARAK SAHA Vs. HARIPADA SAHA

JUDGEMENT

(1.) This revisional application arises out of an order dated September 7, 2019 passed by the learned Civil Judge (Junior Division), Kalyani, Nadia in Title Suit No.226 of 2010.

(2.) By the order impugned the learned court below accepted the report of the survey Commissioner, filed pursuant to an order for local investigation. The suit is one for declaration and permanent injunction. There is an allegation of encroachment and on the prayer of the plaintiffs, local investigation was allowed. The learned court below came to the following conclusions:

(3.) After perusing an examination of the Ld. Survey Commissioner in the form of cross examination from the record and comparing it with the report, map and field book submitted by him, I do not find any prima facie discrepancy in respect of the said report.