MIR DARA SHEKO, J. - (1.) Being aggrieved by the judgment dated 15.12.2005 delivered by Learned Civil Judge (Senior Division) Bankura, and decree being sealed and signed on 23.12.2005 in Title Suit No. 14 of 1996, the appellant-plaintiff (hereinafter referred to as the 'appellant') has filed this first appeal against the State of West Bengal and Circle Inspector, Khatra and Pagal Barat, the respondent-defendant nos. 1, 2 and 3 respectively.
(2.) Case of the appellant, in brief, is that the suit plot No. 32 in Mouza Ledisole, having a total area of 1.85 acre, belonged to Fakir Karmakar and Satish Karmakar in equal halves.
(3.) Out of the said 1.85 acre said Fakir Karmakar and Satish Karmakar settled 48 decimals in favour of one Sripati Haldar, retaining 1.37 acre in their possession.;