PRITI PODDAR AND ORS Vs. PANNALAL KASHUKA

JUDGEMENT

(1.) The present Second Appeal is directed against the judgment and decree passed by the learned Additional District Judge, Asansol on 23rd May, 2000 in Title Appeal No. 2 of 1997/12 of 1987 whereby the learned Additional District Judge affirmed the judgment and decree passed on 18th November, 1986 in Title Suit No. 78 of 1981, by the then learned Munsif, Second Court, Asansol.

(2.) The substituted legal heirs of the defendants in the suit are the Appellants and the plaintiff in the suit is the respondent herein.

(3.) The plaintiff's case in the suit may be summarized as follows :-