SAINUR BIBI Vs. KETABUL SK. & ORS

JUDGEMENT

(1.) Leave is granted to the learned advocate -on -record of the appellant to correct the memorandum of appeal in the light of the report of the Stamp Reporter.

(2.) Let the certified copy of the judgement and decree of the learned Trial Court which is filed in Court today be kept with the record.

(3.) This Second Appeal is directed against the judgement and decree dated 31st January, 2013 passed by the learned Additional District Judge, Jangipur, Murshidabad, in Title Appeal No. 16 of 2010 reversing the judgement and decree dated 20th November, 2009 passed by the learned Civil Judge, Junior Division, 1st Court at Jangipur, Murshidabad, in Title Suit No. 38 of 2004 at the instance of the plaintiff/appellant.