PASHUPATI NATH PRASAD Vs. EKBALI PANDIT

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) The plaintiff in the suit is the appellant in this Second appeal against the judgment and decree of affirmance by the First Appellate Court upholding the dismissal of the suit.

(3.) The plaintiff filed the suit for declaration of his title and recovery of possession over the suit land. In short, the case of the palintiff is that he has purchased the suit land vide sale deed dtd. 13/1/2010 executed by defendant no.2 who had purchased the same from Rafique Ahmand @ Tuntun vide sale deed dtd. 5/1/2009 who got the suit land from compromise decree in Partition Suit No. 103 of 1975. The plaintiff alleged that on 10/3/2011 defendant No. 1 dispossessed the plaintiff.