ILLIASUDDIN AHMED Vs. HACHNIAN AHMED AND ORS.

JUDGEMENT

(1.) Heard Mr. R. Sarma, the learned counsel for the petitioner (plaintiff No.1). Also heard Mr. F.U. Borbhuiya, the learned counsel for the respondent No.1 (defendant). The respondent Nos.2, 3, 4, 5, 7, 8, 9, 10, 11, 12, 13 and 14 (proforma defendants) are represented by the learned counsel Mr. J. Islam. The respondent No.6 has died and accordingly her name was struck off on 20.04.2011.

(2.) The petitioner was the plaintiff No.1 in the Title Suit No.66/1992 and the case was filed for right, title and khas possession of the plaintiff's share in the ancestral property. The 3(three) coplaintiffs of the petitioner were his sisters. The principal defendants in the suit was Md. Hachnain Ahmed and Mustt. Amina Khatoon, who are the brother and mother respectively of the plaintiffs. The proforma defendants are the legal heirs of the other siblings of the plaintiffs.

(3.) The Title Suit was disposed of on the basis of joint compromise application dated 01.12.1996 filed by the first plaintiff and the first defendant during the Lok Adalat and the learned District Judge, Morigaon, closed the case on 01.12.1996 with the following order: