KARTIC CHANDRA BISWAS Vs. SHYAMA PADA CHAKRABORTY

JUDGEMENT

(1.) This second appeal challenges the judgement and decree passed in Title Appeal No. 18 of 2006, on 16/9/2017 by learned Additional District Judge, Fast Track Court-I at Sealdah affirming thereby the judgement and decree passed by learned Trial Court in Title Suit No. 390 of 1967.

(2.) For the sake of convenience the parties will be referred to as they were arrayed before the learned Trial Court.

(3.) Briefly stated, Chamuda Devei, as sebayet of deity Sri Sri Saktimoyee Kalimata filed the suit for eviction of the defendants who are the sons and daughters of Dulal Ch. Biswas, since deceased. It is contended that premises no. 20/H/5, Pottary Road belongs to the deity Sri Sri Iswar Saktimoyee Kalimata, nearly 100 years ago one Gopal Ojha having acquired title over the property, dedicated the same to the deity.