ABDULLA (MEA) Vs. AKHIL CHANDRA BISWAS, AND ON HIS DEATH HIS HEIRS AND LEGAL REPRESENTATIVES NABIN CHANDRA BISWAS,

JUDGEMENT

(1.) This appeal arises out of a suit for ejectment of the defendant from a piece of land (10 cubits by 22 cubits) situated in the town of Chittagong.

(2.) The Court of first instance gave a decree to the plaintiff for the western portion of the land and dismissed his claim with regard to the eastern portion. The decree has been affirmed on appeal.

(3.) The defendant has preferred this appeal and the plaintiff has filed a cross-objection.