KHITISH NATH Vs. DHARMESWARI DEVI

JUDGEMENT

(1.) Heard Ms. B. Choudhury, the learned counsel appearing on behalf of the Appellants and Mr. D. Mozumder, the learned Senior Advocate appearing on behalf of the Respondents.

(2.) The instant second appeal vide an order dtd. 10/2/2010 was admitted for hearing by this Court by formulating the following substantial questions of law:

(3.) This Court has duly perused the copy of the plaint as well as the written statement which have been filed. The judgments of the learned Trial Court as well as the First Appellate Court have also been duly perused.