AMANAT HUSSAIN Vs. SAHIDA BEGUM

JUDGEMENT

(1.) Heard Mr. BD Deka, learned counsel for the appellants and Mr. AD Choudhury, learned counsel for the respondent.

(2.) The respondent herein as plaintiff had instituted the Title Suit 10/1994 with the following prayers:-

(3.) According to the respondent/plaintiff they had purchased a land measuring 1K-12L in the years 1982 and 1984 by two registered Sale Deeds bearing numbers 4398 dated 25.11.1982 and 1965 dated 19.03.1984. It is stated that the two Sale Deeds were executed on behalf of the then minors namely Amanat Hussain, Adalat Hussain and Ebadat Hussain all being sons of late Abdul Jabbar, who are also arrayed as the defendants No.2, 3 and 4 respectively. Having so purchased, the plaintiff/respondent was delivered the khas possession of the land and they have been enjoying the land without any interference. The suit was instituted on the basis of a cause of action, which arose on 07.02.1994 in which the defendants/appellants were said to have trespassed into the purchased land and raised two temporary sheds. In the circumstance, a declaration was sought for that the plaintiff/respondent has acquired a right, title and interest over the suit land, along with the other prayers.