TAPASI RANI DAS Vs. SAJAL DAS

JUDGEMENT

(1.) This second appeal has been admitted for hearing on the following substantial questions of law :-

(2.) Heard learned counsel, Mr. N.Das for the appellants. Respondents have chosen to remain absent.

(3.) Nityananda Das, the predecessor of the present appellants as plaintiff instituted the suit seeking declaration of title and recovery of khas possession of the suit land, described in the Schedule of the plaint, against Sadhan Ch. Das, the predecessor of the present respondents, as defendant.