ALPANA DAS Vs. GITA RANI SAHA

JUDGEMENT

(1.) Heard Mr. D.K. Das, learned counsel representing the appellants as well as Md. M.H. Choudhury, learned counsel appearing for the respondents.

(2.) This is a Regular Second Appeal under Sec. 100 of the Code of Civil Procedure (CPC) whereby the judgment dtd. 16/1/2009 passed by the court of learned Civil Judge, Morigaon in Title Appeal No.13/2008, affirming the judgment and decree dtd. 8/8/2008 passed by the court of learned Munsiff No.1, Morigaon in Title Suit No.06/06, is under challenge.

(3.) Late Girindra Saha was the owner of 3 plots of lands, each measuring 2 Bigha 2 Kathas 12 Lechas covered by Dag No.571; 4 Bighas 1 Katha 8 Lechas covered by Dag No.687 and 1 Bigha 2 Kathas 8 Lechas covered by Dag No.570.