SHRI ASHOK KUMAR DEB PURKAYASTHA S/O LATE JITENDRA CHANDRA DEB PURKAYASTHA AND OTHERS Vs. MUSTT. RAHENA BEGUM

JUDGEMENT

(1.) Heard Mr. N. Dhar, learned counsel, appearing on behalf of the petitioners and Ms. R. Choudhury, learned counsel, appearing on behalf of the sole respondent.

(2.) In this revision petition, the respondent is the plaintiff in Title Suit No. 184/2015 pending in the court of the learned Munsiff No. 2 at Karimganj. The petitioners are the main defendants in the said suit. The suit by the respondent/plaintiff was for declaration of right and injunction. The reliefs so prayed for by the respondent/plaintiff are reproduced herein below:

(3.) The suit land shown in the schedules mentioned in the plaint are also reproduced herein below:."IST SCHEDULE