KHANDU CHARAN POLLEY Vs. CHANCHALA BHUINYA

JUDGEMENT

(1.) This appeal has been directed against the judgment and decree dated 20-1-1997 passed by Sri S. K. Nandi, Learned Additional District Judge, 1st Court, Howrah in connection with Title Appeal No. 222 of 1993 reversing the judgment and decree dated 31-7-1993 passed by Sri S. S. Chatterjee, learned Munsif, 7th Court, Howrah in connection with Title Suit No. 19 of 1991.

(2.) The suit before the Trial Court was for injunction and recovery of possession after evicting the licencee on revocation of licence. The Trial Court dismissed the suit but the Lower Appellate Court was pleased to allow the appeal and having reversed the judgment and decree passed by the Trial Court, decree the suit.

(3.) At the time of admission of the appeal the Division Bench of this Court was pleased to pass an order that the appeal will be heard on all grounds taken in the memorandum of appeal.