NAZRUL FAKIR Vs. SREEDEB KUMAR GHOSE

JUDGEMENT

(1.) The Rule issued in this Civil Revision is about sustainability of the judgment and decree dated 21-04-2005 by which the learned Joint District Judge, 1st Court, Narail dismissed Title Appeal No. 148 of 2003 and thereby affirmed those dated 16-9-2003 passed by the learned Senior Assistant Judge, Lohagora, Narial decreeing Title Suit No. 155 of 1996 instituted by the opposite party No.1 (plaintiff) for declaration of his title to and recovery of possession of the suit land.