DHARITRI DAS Vs. HARI CHARAN BEJ

JUDGEMENT

(1.) Heard Mr. Sheeladitya, learned counsel appearing for the petitioner. Also heard Mr. P.K. Kalita, learned Senior counsel, appearing for the respondents.

(2.) The plaintiff/petitioner filed a Title Suit, numbered as T.S. No. 76/13, before the Munsiff No. 1, Kamrup, at Guwahati, which was transferred to the court of learned Munsiff, Amingaon, wherein it was numbered as T.S. No. 320/2014 (New). In the said suit, the plaintiff prayed for declaration of right, title and interest over the Scheduled property as well as for recovery of possession and for permanent injunction restraining the defendants from making construction over the Scheduled land.

(3.) The defendants had filed written statement