Bhaskar Bhattacharya, J. - (1.) Both the aforesaid second appeals were heard together as the points involved in both the appeals are same.
(2.) S.A. No. 331 of 1997 is at the instance of defendants in a suit for eviction and is directed against the judgment and decree dated November 19, 1990 passed by the learned Assistant District Judge, Alipore in Title Appeal No. 17 of 1989 thereby reversing those dated July 28, 1988 passed by the learned Munsif, Additional Court, Sealdah in Title Suit No. 68 of 1984.
(3.) The respondent No. 1 filed a suit for recovery of khas possession being Title Suit No. 56 of 1982 in the 2nd Court of learned Munsif, Sealdah against the appellants. The said suit was subsequently transferred to the Additional Court of Munsif, Sealdah and was renumbered as Title Suit No. 64 of 1984.;