Pradip Kumar Biswas, J. - (1.) 1. This appeal is directed against the judgment and decree of confirmation dated November 31,2000 passed by the Id. Additional District Judge, 13th Court, South 24-Parganas, Alipore in Title Appeal No. 207 of 2000. By his judgment and decree the Id. Judge was pleased, to affirm the judgment and decree dated June, 13, 2000 passed by the Id. Civil Judge (Sr. Division), 9th Court in Title Suit No. 39 of 1991.
(2.) The plaintiff/respondent of this suit came up with this suit with the prayer for ejectment on evicting the defendant and for mesne profits etc.
(3.) The case of the plaintiff/respondent in short is as follows.;