- (1.) This second appeal is directed against the judgment and decree dated November 16, 2005 passed by the learned Additional District Judge, 1 st Court, Howrah in Title Appeal No.70 of 1999 thereby affirming the judgment and decree dated March 31, 1999 passed by the learned Civil Judge (Junior Division), 5 th Court, Howrah in Title Suit No.56 of 1996.
(2.) The plaintiff/appellant herein instituted the aforesaid suit praying for a decree of declaration that the plaintiffs are the 16 annas owner of A Schedule property, a decree of declaration that the defendants have no right, title and interest in the suit property nor their predecessor-in-interest had any right, title and interest in the suit property, a decree of eviction of the defendant nos. 6 to 8 from the suit property as described in Schedule B of the plaint, permanent injunction and other reliefs.
(3.) The defendant No.s 6 & 7 contested the said suit denying the material allegations made in the plaint. Both the parties adduced evidence in support of their respective contentions. The learned Trial Judge dismissed the suit.;