DRAUPADI POIRA Vs. BHAGABAT CHANDRA POIRA

JUDGEMENT

(1.) The instant appeal has been preferred by the appellants/plaintiffs being aggrieved by and dissatisfied with the Judgment and order passed by the Ld. Civil Judge Sr. Divn. Purba Medinipur in the Title Suit 31 of 1993 on 16/6/2010.

(2.) Through the aforementioned Judgment the Ld. Trial Judge has been pleased to dismiss the said suit.

(3.) The lis involves declaration and partition along with mandatory injunction.