KALYANI JANA (SAHOO) Vs. ASHIS KUMAR SAHOO

JUDGEMENT

(1.) The appeal is arising out of a judgment and decree dtd. 20/6/2007 passed by the learned Civil Judge (Sr. Div.) 4th Court at Alipore in connection with two suits namely, T.S No. 87 of 2005 heard analogously with T.S.No. 61 of 2007.

(2.) Kalyani Jana (Sahoo) was the original plaintiff. She filed the suit being T.S. No. 164 of 1985 since renumbered as T.S. No. 87 of 1995 on 18/9/1995 before the learned 7th Court of Subordinate Judge at Alipore. Subsequently, Ashis Kumar Sahoo and Debashis Kumar Sahoo filed a suit being T.S. No. 149 of 2003 since renumbered as T.S. No. 61 of 2007 in the Court of learned Civil Judge (Jr. Div.) 5th Court, Alipore. Both the suits were heard analogously and disposed of a common judgment and decree dtd. 20/6/2007.

(3.) This judgment and decree is under challenged.