AMALA CHAKRABORTY Vs. ANJALI DAS

JUDGEMENT

(1.) THIS Civil Revision has been preferred against the Judgment and decree dated 16.1.87 passed by Asstt. District Judge, Karimganj in Title Appeal No. 9/86 upholding the judgment and decree dated 1.2.86 passed by the Munsiff No. 1, Karimganj in T.S. No. 187/84.

(2.) THE petitioner as plaintiff filed the suit for ejectment of Respondent/defendants and recovery of the Khas possession on the ground of defaulter, bonafide requirement for use and reconsideration and also for compensation.

(3.) RESPONDENT No. 5 as defendant No. 5, filed written statement on his behalf and on behalf of the respondent No. 1 and contested the suit denying the title of the petitioner and set up a title for himself, claiming that he purchased the suit property by 'oral sale' at consideration of Rs. 3,000/-. As it appears it was the respondent No. 5 who had taken the case of the defendants who were the real heir of the late Anil Das.