SITA NATH GOSWAMI Vs. BAIKUNTHA NATH GOSWAMI

JUDGEMENT

(1.) These two appeals and application for revision may be conveniently disposed of in one judgment.

(2.) The plaintiffs instituted a suit in the Court of the Munsif at Natore for declaration of their title to and recovery of possession of certain lands. The parties are related to one another and it was in truth a family dispute.

(3.) After the hearing in the Munsif s Court had commenced and some evidence had been recorded, the parties agreed (and signified their agreement in a petition to the Court) to leave the questions in dispute between them to the determination of the Munsif after toe had inspected the locality.