SANTILATA ADHYA Vs. DEBA PRASAD ADHYA & ORS

JUDGEMENT

(1.) Defendants/Appellants have preferred this appeal challenging the final decree dated 23rd August, 2017 passed in connection with Title Suit No. 148 of 2012 passed by the learned Civil Judge (Senior Division), 2nd Court, Paschim Medinipur.

(2.) The main grievance of the applicants/appellants is that the final decree was passed by the learned Court below on the basis of the Report of the Advocate Commissioner, which is not in accordance with the preliminary decree.

(3.) We have gone through the Report of the Advocate Commissioner. Counsel for the respondents also supports the contention of the appellants and is ready and willing that the Report of the Advocate Commissioner be set aside.