HIRAMUNI DEVI Vs. ANWAR ANSARI

JUDGEMENT

(1.) Heard Mr. Sachi Nandan Das, learned counsel for the appellants.

(2.) This appeal has been preferred against the judgment and decree dtd. 21/12/2023 (decree signed on 10/1/2024) passed in Civil (Eviction) Appeal No.06 of 2023 by the learned District Judge, Pakur, whereby, the said appeal has been dismissed and the judgment and decree dtd. 23/5/2023 (decree signed on 2/6/2023) passed in Title (Eviction) Suit No.23 of 2007 by the learned Civil Judge, Senior Division-I, Pakur (Sub Judge-I, Pakur) has been affirmed by the learned appellate court.

(3.) The case of the plaintiff/respondent was that the plot no.-12 of Mouza- Amrapara existing adjacent to Pakur-Dumka road in the northern side of the said road with a building standing thereon fully described in the Schedule-A belongs to the plaintiff, after the partition dtd. 7/10/1968 through originally it was possessed by all four brothers. The plaintiff reside in the aforesaid building with his family members, but the front portion of the building in the southern side adjacent to Pakur-Dumka road consisting of one pucca room and one verandah fully described in Schedule-B has been let out initially on a monthly rental of Rs.55.00 per month but it was increased time to time and lastly the rent was fixed at Rs.450.00 per month.