MAYA DAS Vs. NIRMAL GHOSH

JUDGEMENT

(1.) Legal heirs and representatives of deceased plaintiff no. 2 are the appellants assailing the Judgement and Decree passed by the learned Assistant District Judge, Second Court, Hooghly in Title Appeal No. 62 of 1989 dated 30th June, 1992 thereby reversing the Judgement and Decree passed by the learned Munsif, Second Court at Serampore, Hooghly in Title Suit No. 88 of 1983 on 22nd February, 1989.

(2.) For proper appreciation of the facts and circumstances leading to filing of the instant appeal, following narration is absolutely necessary :-

(3.) One Nirmal Ghosh, since deceased, was a tenant in respect of premises no. 23, P. N. Chakraborty Lane, Serampore in the district of Hooghly. After the death of Nirmal Ghosh, the tenancy was inherited by his minor son, Nirman Ghosh and widow, Shephali Ghosh. They are the respondents in the instant appeal.