BHUSAN KUMAR DAS Vs. SANJAY KUMAR DUTTA

JUDGEMENT

(1.) Heard the Learned Advocates for the respective parties in the two appeals which were heard together.

(2.) S.A. No. 626 of 2008 arises out of the judgement and decree dated 8th July, 2008 passed by the Learned Additional District Judge, 3rd Court, Hooghly in Title Appeal No. 140 of 2007 which was also heard analogously with Title Appeal No. 141 of 2007 affirming the judgement and decree dated 29th June, 2007 passed by the Learned Civil Judge, Junior Division, Additional Court, Chandernagore, Hooghly in Title Suit No. 72 of 1997 which was also heard analogously with Title Suit No. 103 of 1996.

(3.) S.A. No. 627 of 2008 arises out of the judgement and decree dated 8th July, 2008 passed by the Learned Additional District Judge, 3rd Court, Hooghly affirming the judgement and decree dated 29th June, 2007 passed by the Learned Civil Judge, Junior Division, Additional Court, Chandernagore, Hooghly in Title Suit No. 103 of 1996 which was also heard analogously with Title Suit No. 72 of 1997.