- (1.)Leave granted.
(2.)These appeals are directed against a common judgment of the Division Bench of the Calcutta High Court passed in F.M.A. No.2393 of 2005 and F.M.A. No.2411 of 2005 dated 08.12.2009.
(3.)To briefly narrate the facts, the appeals pertain to a piece of land which is as on date in the possession of the first Respondent Appollo Gleneagles Hospitals Ltd. (hereinafter called "Appollo Hospitals"), which was originally owned by one Narayan Chandra Dutta. He stated to have sold the said lands to one Tilak Sundari Debi. Her title was confirmed after prolonged litigation in the judgment of the High Court of Calcutta dated 25.07.1986 in Second Appeal No. 384 of 1967. When the said litigation was pending, the heirs of late Tilak Sunderi Debi sold the said lands to the present Appellants who became the joint owners of the land consisting of 11 Katha 10 chitaks and 25 square feets, in all 11.659 cottah of land.