KALIPADA NASKAR Vs. MONI MOHAN NASKAR

JUDGEMENT

(1.) IN this appeal by the defendants from an appellate judgment and decree of reversal, Mr. Mullick, the learned advocate for the appellants, addresses me on three points:

(2.) FIRST, section 21 read with section 18 of the West Bengal Land Reforms Act, 10 of 1956, bars the jurisdiction of the civil court to entertain the suit out of which the instant appeal arises. Second, the aforesaid suit is barred by res judicata.

(3.) THIRD, the court of appeal below does fall into an error of law in having ordered khas possession against the appellants before me.