MSST ANOWARA BIBI Vs. SK NASIRUDDIN & ANR

JUDGEMENT

(1.) This second appeal is at the instance of the plaintiff/respondent and is directed against the judgment and decree dated August 31, 2009 passed by the learned Civil Judge (Senior Division), 4th Court, Alipore in Title Appeal No.1 of 2007 thereby reversing the judgment and decree dated November 29, 2006 passed by the learned Civil Judge (Junior Division), 1st Additional Court at Alipore in Title Suit No.38 of 2006.

(2.) The plaintiff instituted the aforesaid suit for declaration of title, permanent injunction and other reliefs against the defendants in respect of the suit property as described in the schedule to the plaint before the learned Trial Judge contending, inter alia, that Sk. Mojahar, husband of the plaintiff was the owner of the suit property. He died leaving the plaintiff, his wife as the sole owner and as such, according to the provisions of Sunni School of Mohammedan Law, she became the absolute owner of the suit property. The defendants are the complete strangers and they have no right, title and interest over the suit property, but, on December 3, 1992 the defendant no.1 along with some men tried to take forceful possession of the suit property by disclosing that Sk. Mojahar gifted the suit property to the defendants by a registered deed of Hebanama dated October 14, 1992.

(3.) Thereafter, the plaintiff obtained a certified copy of the deed from the office of the Sub-Registrar and came to know that the defendants managed to get a registered deed of Hebanama. In fact, Sk. Mojahar died on October 16, 1992 of cancer and before that, he remained unconscious since October 13, 1992 and as such, the said Hebanama was manufactured. Sk. Mojahar never delivered possession of the suit property. So, the defendants have no right, title, interest and possession over the suit property at all. The suit has been filed for the reliefs already stated.