DILIP KUMAR SARKAR Vs. KALPANA NEOGI

JUDGEMENT

(1.) The instant appeal arises out of a judgment and decree dtd. 22/9/1993, passed by the Learned Assistant District Judge, Uttar Dinajpur at Raiganj in TS no. 5 of 1990.

(2.) The suit was filed by Kalpana Neogi, predecessor of the respondents, and her siblings, for declaration of title and recovery of khas possession of Rs. Plot No. 1044 correspondent to C.S. Plot 830 of Rs. Khatian No. 699 corresponding to C.S. Khatian No. 699 of J.L. No. 150 of Mouza Raiganj, District Uttar Dinajpur, West Bengal (suit property).

(3.) By the impugned decree such declaration and Khas possession of the property was granted in favour of the original plaintiffs Kalpana Neogi, Bharati Lala, Minati Das, Sunity Hore, Jayanti Hore, Tapati Bhowmick, Subhash Ch. Hore, and Sanjit Kr. Hore.