PURNENDU SEN MAZUMDER Vs. SHYAMALI SEN MAZUMDER

JUDGEMENT

(1.) Heard Mr. S. Ali learned counsel appearing for the appellant as well as Mr. A. Mannaf learned counsel for the respondent.

(2.) By this appeal under section 96 CPC, the appellant, who is the defendant in the suit has challenged the judgment and decree dated 08.05.2013 passed by the learned Additional Deputy Commissioner, Dima Haso, Haflong in T.S. No.8/08, thereby decreeing the suit of the respondent/plaintiff.

(3.) The case of the respondent/plaintiff in brief is that on 26.05.2000 her mother Late Lilabati Sen Mazumder had donated 1-Katha land covered by periodic patta No.117, Dag No. 238 at Haflong town out of 4-Katha land owned by her to the respondent/ plaintiff. The appellant herein who is the defendant in the suit after the death of their mother applied for transfer of 4-Katha of land in his name without knowledge of the respondent. It is projected that the respondent had submitted her objection against the mutation of the land of the respondent in respect of the said land.