JOGENDRA NATH MUKHERJEE Vs. RAJENDRA NATH BHATTACHARJEE

JUDGEMENT

(1.) This appeal arises out of a suit for partition of a house described as the salarbari which originally belonged to one Haridhan and his co-sharer.

(2.) The plaintiff purchased the 4 annas share, which belonged to Haridhan, on the 26 April 1916, the defendant having purchased the remaining shares so far bask as 19 November 1901 from the other co-sharers. After his purchase, the defendant blocked up the sadar door of the sadarbari.

(3.) The plaintiff brought the suit for partition in 19(sic)7, and the defendant pleaded that the claim was barred by limitation by reason of adverse possession on his part for 12 years.