ANUP PRAMANICK Vs. MD. NUR ISLAM MONDAL

JUDGEMENT

(1.) A suit for declaration of title and permanent injunction filed by the appellants as plaintiffs was dismissed on contest by the trial court. The plaintiffs preferred an appeal before the lower appellate court which was allowed in part on contest against the respondent No.1 and ex-parte against others. Right, title and interest of the appellants/plaintiffs jointly with the proforma respondents/defendant Nos.2-4 in 'Ka' schedule property of the plaint was declared. However, plaintiffs' prayer for title over 02 decimal of land in suit plot No.125 was refused.

(2.) Against the judgment and decree passed by the First Court of Appeal, the original plaintiffs have preferred the instant second appeal.

(3.) It is necessary to state in brief the background leading to filing of the instant appeal.