- (1.) This appeal has been filed against the judgment and decree dated 30-05-2007 passed by the learned Civil Judge, Senior Division, Uluberia, Howrah in Title Suit No.28 of 1994.
(2.) It is the case of the defendant/appellant that the final decree has been passed in favour of the plaintiff/respondent without taking into account the payments made by the appellant which was admitted by the respondent in their application for final decree.
(3.) Mr. Ray appears on behalf of the appellant while Mr. Bhattacharya appears and submits on behalf of the respondent Corporation.;