MR JATINDRA NATH ROY Vs. SABIDANNESSA KHATUN

JUDGEMENT

(1.) In this case in my judgment this appeal should be allowed.

(2.) The action was brought by the plaintiffs claiming a declaration of their title to, 5/6th share in a certain property and also claiming that on the declaration of that title the plaintiffs should be admitted to joint possession with their co-sharers, and they also claimed mesne profits.

(3.) In the first Court the suit was dismissed altogether. In the second Court the plaintiffs obtained a decree for a declaration of their title and for joint possession with their co-sharers who are defendants Nos. 18 and 19. Defendants Nos. 18 and 19 appealed.