NIRMALA PANDEY Vs. GOURI RAHA AND ORS.

JUDGEMENT

(1.) THIS revisional application has been filed challenging the judgment and order dated 24th January, 2013 passed by the Ld. First Court of Additional District Judge, Barasat in Misc. Appeal No. 87 of 2009 setting aside the judgment and order dated 15th June, 2009 passed by the Ld. Civil Judge (Junior Division) First Court, Barasat in Misc. Case No. 91 of 1988 filed Under Section 8 of the West Bengal Land Reforms Act, 1955.

(2.) MD . Fajal Haque and others and Abdul Latif Shahgi and others were in joint possession of 1.04 acres and 78 decimal of land respectively. One Smt. Latika Bose acquired the said lands from them.

(3.) IN 1984 Birendra sold the property that he had acquired from Latika, to the present petitioner. As such, the present petitioner became the owner of the properties described in schedule 'A' and schedule 'B' to the said application.