BEDANA GHOSH DASTIDAR Vs. ANJALI SINHA

JUDGEMENT

(1.) The Second Appeal is directed against the judgment and decree, dtd. 28/11/2000, passed by Learned Additional District Judge, 1st Court, Hooghly in Title Appeal No. 167 of 1993, affirming the judgment of the Trial Court, passed by Learned Assistant District Judge, 2nd Court, Hooghly in Title Suit No. 88 of 1985.

(2.) Trial Court in partition suit (T.S. No. 88 of 1985) filed by the plaintiffs/respondents granted preliminary decree upon declaring 50 annas share of the respondents/plaintiffs in respect of the suit property, mentioned in the schedule to the plaint.

(3.) As per schedule mentioned in the plaint, there is a house in suit property involving plot nos. 1525 and 1526 within Mouza- Baidyabati, appertaining to Khatian No. 524, measuring a total area of 12 Cottah, 4 Chatak house property.