GAYANATH MONDAL Vs. RAMPADA MONDAL

JUDGEMENT

(1.) This appeal arises out of a suit for declaration of title and recovery of possession. The Defendant is the Appellant before me. The Plaintiff's case was that the Defendant, who is his sister's husband, was in occupation of the suit property as a licensee under him.

(2.) The defence was a claim of tenancy under the Plaintiff.

(3.) Both the Courts below have rejected the defence and granted the Plaintiff a decree. Hence, the present appeal.