SARAT LAKSHMI DEB Vs. SISIR KUMAR DEB

JUDGEMENT

(1.) THE appeal Nos. F. A. 711 of 1965 and F. A. 593 of 1964 are heard together and this judgment governs both of them.

(2.) APPEAL No. 711 of 1965 has been filed by the plaintiff (Sm. Sarat Lakehmi deb) against the judgment and decree passed by Shri N. G. Chowdhury, Sub ordinate Judge, 4th Court, Alipore in title Suit No. 29 of 1957 refusing the claim of the plaintiff for declaration of her title in respect of 2j3rd share of property in suit and for separate possession after partition by metes and bounds of the same.

(3.) APPEAL No. 593 of 1984 is also at the instance of Sarat Lakshmi against the award passed in Land Acquisition case No. 28 of 1961 on reference from the Land Acquisition Collector's Case' no. 593 of 1962 by Shri B. C. Dasgupta, special Land Acquisition Judge on 11. 4. 62.