A.K.Mitra, J. - (1.) The above four applications are inter-related and have been filed in the second appeal being S.A. No. 537/1882. C.A.N. No. 6610 of 2000
(2.) This is an application filed on 10.8.2000 by one Smt. Mukti Das as the constituted attorney of Smt. Anjali Banerjee the plaintiff/opposite party No. 1 in this application. In brief, the case made out in this application is that the respondent No. 1 Smt. Anjali Banerjee as plaintiff filed Title Suit No. 154/1971 in the Second Court of learned Additional Munsif Alipore against Upendra Mazumder the sole appellant in this application and also against the respondent No. 2 and 3 herein. The suit is for eviction and recovery of possession and mesne profit. The learned Additional Munsif Second Court Alipore by judgment dated March 31, 1981 decreed the suit on contest against the sole appellant and ex-parte against the respondent/defendant No. 2 in part with cost.
(3.) The defendant No. being the sole appellant herein that is U.L. Mazumder preferred appeal No. 393/1981 against the aforementioned judgment and decree and the learned Additional District Judge, First Court at Alipore by judgment dated 31.8.1981 dismissed the said appeal along with some modification in the decree. Being aggrieved by the said judgment and decree the above named sole appellant preferred the instant second appeal being S.A. No. 537/1982. This second appeal was heard under Order 41 Rule 11 of the Code of Civil Procedure. On 19.2.1982, the Hon'ble Division Bench directed the appeal to be heard.;