SUKUMAR SAHA Vs. RAM MOHAN DAS

JUDGEMENT

(1.) The present appeal has been preferred challenging the order and decree dtd. 29/9/2015 passed by the learned Civil Judge, Senior Division, Islampore, Uttar Dinajpur in O.C. no. 150 of 2014, whereby the suit was dismissed ex parte.

(2.) Factual conspectus giving birth to the present appeal is that plaintiffs/appellants (hereinafter referred to as the appellants) filed one suit for declaration, eviction and permanent injunction.

(3.) Facts projected in the plaint, in brief, are as follows :