SUKESH CH. KALA Vs. AHINDRANATH NATH KALA

JUDGEMENT

(1.) The principal challenge of the petitioners in C.O. 3382 of 2013 is to Order No. 327 dated 02nd August 2013 passed by the learned 1st Additional Civil Court ( Jr. Division), Contai in Title Suit No. 200 of 1986 (previously numbered as Title Suit No. 636 of 1970).

(2.) The petitioner is the plaintiff in the title suit. The title suit was filed by the predecessor-in-interest of the petitioner, his father (since deceased) Dhirendra Nath Kala for declaration and injunction. The Opposite Parties are the defendants in the said suit.

(3.) The short point to be decided by this Court pertains to acceptance with objections of the report of the learned Survey Commissioner presented before the learned Trial Court.