DURGA DAS DEY Vs. JATINDRANATH GIRI

JUDGEMENT

(1.) This appeal under sec. 100 of the Code of Civil Procedure (for short, called as the Code ) has been filed by the unsuccessful plaintiffs of the suit i.e. T.S. Nos. 56/62 of 2005/2006, after having been unsuccessful in the appeal under sec. 96 of the Code carried by them assailing the judgment and decree passed by the trial court, dismissing their suit.

(2.) For the sake of convenience, in order to avoid confusion and bring in clarity, the parties hereinafter have been referred to, as they have been arraigned in the trial court.

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