AMENA KHATUN Vs. HEM CHANDRA ROY

JUDGEMENT

(1.) This appeal, at the instance of the plaintiffs as appellants, is directed against the judgment and decree dated November 28, 1993 passed in Title Suit No. 06 of 1986 by the learned Subordinate Judge, Jessore. Facts in short, out of which this appeal has arisen are that the appellants as plaintiffs instituted Title Suit No.06 of 1986 before the Subordinate Judge, Jessore impleading the respondents as defendants seeking a decree for declaration of title and recovery of khas possession and in the alternative a saham of .44 acres of land by way of partition.