TRINATH CHANDRA DAS Vs. DEBAPRASAD BHATTACHARYA

JUDGEMENT

(1.) Although, the matter is appearing under the heading 'for orders', by consent of the learned Advocates appearing for the parties, we take up the appeal itself for final disposal upon dispensation of all formalities.

(2.) This is an appeal against judgment and decree dated May 21, 2001 passed by the learned Judge, Tenth Bench, City Civil Court at Calcutta in Title Suit No. 519 of 1989. The learned Judge, by the judgment and decree impugned in this appeal, decreed the suit for eviction and recovery of khas possession.

(3.) The defendant Nos. 1, 3 and 4 in Title Suit No. 519 of 1989 are the appellants before us. The litigation has a chequered history.