ANANDA PRASAD MAJI Vs. CHEPU KAIBARTA

JUDGEMENT

(1.) By filing C.O. 3163 of 2006 the petitioner challenges the judgment and order impugned dated 22nd March, 2006 passed by the Ld. 1st Additional District Court at Purulia in Misc. Appeal no. 34 of 1999, 36 of 1999, 37 of 1999, 38 of 1999 and 39 of 1999 in the matter of Ananda Prasad Majhi Vs. Chepu Kaibarta and Ors. By the said impugned judgment and order dated 22nd March, 2006 the Ld. 1st Appellate Court was pleased to confirm the judgment and order dated 4th September, 1999 passed by the Ld. Civil Court (Junior Division) at Raghunathpur, Purulia in Misc. Preemption case no. 1, 2, 4, 5 and 6 of 1994 in respect of the same parties.

(2.) The short facts of the case are that the petitioners are the pre-emptors in respect of the suit lands described in the schedules to the preemption petitions pertaining to RS plot nos. 5985, 5981 and 5980. The said suit lands were said to have been acquired by one Ratikanta Majee, the father of the petitioners and the Opposite Party no. 7 (for short OP) alongwith his two brothers by a Registered Sale Deed dated 8th June, 1955.

(3.) The preemptors are the petitioners before this Court and the OPs are the preemptees.