BISWANATA 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.