LAKSHMI KANTA DAS Vs. SATYENDRA NATH MAHATO

JUDGEMENT

(1.) The present second appeal has been preferred against a judgment of reversal.

(2.) The learned Trial Judge dismissed the suit for declaration of title and permanent injunction filed by the plaintiff/respondent no.1, which decision was reversed by the first appellate court.

(3.) Learned senior counsel appearing for the appellant argues that in the teeth of the specific findings of the learned Trial Judge that the plots mentioned in the title deed produced by the plaintiff did not tally with the suit property, the learned Appellate Judge arrived at a perverse finding in holding that the suit plot was identifiable and demarcated.