BHARAT CHANDRA DEB Vs. RAM SUNDAR CHOWDHURY

JUDGEMENT

(1.) This is an appeal by three of the defendants in a suit for recovery of possession of land on establishment of title.

(2.) The Court of first instance dismissed the suit as barred by limitation under Article 47 of the Schedule to the Indian Limitation Act.

(3.) Upon appeal the Subordinate Judge has held that the case is governed, not by Article 47 but by Article 142, and has made a decree in favour of the plaintiff with regard to five of the plots in suit.