SURESH NARAIN PATHAK Vs. RAMAKANT PATHAK

JUDGEMENT

(1.) .

(2.) THIS appeal by the defendants against the judgment of affirmance arises out of a suit for recovery of mortgage money with interest.

(3.) BOTH the courts have concurrently held that the plaintiff was dispossessed from the land on 29 -6 -74. They have also held that the order of Anchal Adhikari was without jurisdiction.