REGENT COMPUTRONICS PVT. LTD.

SAILENDRA MOHON GHOSH Appellant

V/S

BHAKTA PRAHALLAD GHOSH Respondents

Referred Judgements :-

ANJALI DEBI THAPA & ORS. -VS- SANDHYA DEBI THAPA [REFERRED TO]
GOMTIBAI DEAD VS. MATTULAL DEAD [REFERRED TO]
GURMUKH RAM MADAN VS. BHAGWAN DAS MADAN [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
WG CDR RTD R N DAWAR VS. GANGA SARAN DHAMA [REFERRED TO]
GAJENDRA NATH MAHANTA VS. PRANPATI CHOUDHURY [REFERRED TO]
BIDHAN PAUL VS. PARESH CHANDRA GHOSH [REFERRED TO]
UPENDRA KUMAR MAJUMDER VS. TAPAN MAJUMDER [REFERRED TO]
RITA DAS VS. GIRINDRA ALIAS GIRENDRA KUMAR DAS ALIAS KATAN DAS [REFERRED TO]
CHANDA BEE VS. HAMEEDUNNISSA [REFERRED TO]
NISHAMANI SINGH VS. NISHAMANI DIBYA [REFERRED TO]

JUDGEMENT

(1.) The appellants herein were the defendants on the file of the Civil Judge (Jr. Div.) No. 1 Kokrajhar. The plaintiff filed a suit being Title Suit No. 7 of 2000 seeking declaration of right, title and interest over the suit land and for ejectment of the defendants from the suit land by dismantling the "Dol Bedi" and for Khas possession. The suit was decreed and on appeal the decree was affirmed. Hence the Regular Second Appeal before the Court.

(2.) Heard Mr. PK Roychoudhury, learned counsel appearing for the appellants. Also heard Mr. A Sharif, learned counsel appearing for the respondents.

(3.) This Court while admitting the appeal has framed the following substantial questions of law: -

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SAILENDRA MOHON GHOSH S/O LATE SURENDRA MOHAN GHOSH Vs. BHAKTA PRAHALLAD GHOSH S/O SRI NANI GOPAL GHOSH

Referred Judgements :-

JUDGEMENT

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