- (1.) This Court has heard the learned Advocates for the respective parties.
(2.) The facts of the case, briefly, are as follows:
(3.) The Plaintiffs/Respondents filed a suit for partition, accounts and damages against the Defendants/Appellants and also against the Defendants/ proforma Respondents/Respondents. The suit property appears to be 53 decimals of land with pucca structures comprised in Dag No. 3336, Khatian No. 1093 in Mouja Belghoria, which is now comprised in holding Nos. 26, 27 and 28 B.M. Banerjee Road.;