Dhananjaya Y Chandrachud, J. - (1.) Leave granted.
(2.) This appeal arises from a judgment and order of a Division Bench of the High Court at Calcutta dated 14 November 2018. Allowing the first appeal filed by the respondent against a decree for possession, the Division Bench directed, in consequence, that the suit filed by the appellant shall stand dismissed.
(3.) The subject matter of the dispute is a plot of land situated at Second Mile, Sevoke Road, Siliguri, West Bengal admeasuring 4 bighas, 18 Cottahs, 9 Chittacks and 18 sq.ft.;