ARABINDU DAS Vs. BADAL BERA

JUDGEMENT

(1.) The appellants herein have preferred the instant appeal being aggrieved by and dissatisfied with the judgment passed by the Ld. Civil Judge (Sr. Divn.) 1st Court Contai, in Title Appeal No. 37 of 2011. Through the said judgment the Ld. First Appellate Court has been pleased to dismiss the appeal on contest without any order as to cost.

(2.) The appellants herein were the plaintiffs before the Ld. Trial Court and the appellants before the Ld. First Appellate Court while the respondents herein were the defendants before the Ld. Trial Court and respondents before the Ld. First Appellate Court.

(3.) Facts before the Trial Court: