Bibek Chaudhuri - (1.) Judgment and decree passed in Title Suit No.48 of 1996 was assailed by the defendants of the suit in Title Appeal No.131 of 1998. Learned Judge in First Appellate Court allowed the appeal on contest without cost and set aside the judgment and decree dated 29th July, 1998 passed by the learned Civil Judge (Junior Division) 1st Court at Baruipur in Title Suit No.48 of 1996.
(2.) The said judgment and decree of dismissal of the appeal is impugned in the instant second appeal.
(3.) Now the relevant facts.;