TAPAS KUMAR DAS Vs. SAHAJAHAN MAHAMMAD

JUDGEMENT

(1.) The second appeal challenges the judgement and decree passed by learned 3rd Additional District Judge, Nadia in Title Appeal No. 54 of 2013 reversing thereby the judgement and decree passed by learned Civil Judge, Junior Division, Additional Court, Krishnanagar, Nadia in Title Suit No. 39 of 2012.

(2.) To appreciate the appeal in its proper perspective it is expedient to narrate the facts in brief.

(3.) The plaintiffs who are the appellants before this Court filed a suit under Sec. 6 of Specific Relief Act claiming recovery / restoration of possession under Sec. 6 of the Specific Relief Act as allegedly they were dispossessed otherwise than due course of law.