ASIM KUMAR JANA Vs. BISWAJIT DAS

JUDGEMENT

(1.) The reverberation of revenge being the hidden object surfaced in the evidence is the bedrock of the institution of suit by the plaintiff/appellant against the respondent.

(2.) The suit challenging several deeds would not have seen the light of the day, had not plaintiff/appellant subjected to a criminal proceeding launched on the complaint of the defendant no.1/respondent.

(3.) It is not in dispute that the parties are closely related and admittedly the defendant no.1 is the cousin brother of the plaintiff. It is also not in dispute that the defendant no.1 was really nurtured and brought up by the parents of the plaintiff as their son since the age of three to four years.