SHRIMATI SARATHI SAMANTA Vs. MANORANJAN SAMANTA

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant/defendant being aggrieved by and dissatisfied with the Judgment and decree passed in Title Appeal No. 73 of 2009 dtd. 27/6/2014 by the Ld. Additional District Judge-cum-Special Judge(under EC ACT), Paschim Midnapore.

(2.) Through the said Judgement the First Appellate Court has been pleased to allow the said appeal on contest by setting aside the judgement and decree passed by the Ld. Civil Judge Junior Division 3rd Court Paschim Midnapore in the Title Suit No. 88 of 1999.

(3.) The appellant in the instant appeal was the defendant in the Title Suit and the respondent in the First Appeal, while the respondent in the instant appeal was the plaintiff in the Title Suit and the appellant in the First Appeal.