NARAHARI DAS Vs. PAHALI DAS

JUDGEMENT

(1.) This 2nd Appeal has been preferred against the confirming Judgment.

(2.) The appellants in this 2nd Appeal were the plaintiffs before the Trial Court in the suit vide T.S. No.65 of 1993 and appellants before the First Appellate Court in the First Appeal vide T.A. No.112 of 1996. The respondents in this 2nd Appeal were the defendants before the Trial Court in the suit vide T.S. No.65 of 1993 and respondents before the First Appellate Court in the 1st Appeal vide T.A. No.112 of 1996.

(3.) The suit of the plaintiffs (appellants in this 2nd Appeal) against the defendants (respondents in this 2nd Appeal) vide T.S. No.65 of 1993 was a suit for partition, repurchase and permanent injunction.