HEMANTA KUMAR DAS Vs. ANJAN KUMAR KAR

JUDGEMENT

(1.) This appeal is directed against the Order No.45 dated 30th January, 2010 passed by the Civil Judge, Senior Division, Bongaon, North 24 Parganas in Misc. Case No.2 of 2006 in connection with Title Appeal No.153 of 2003 arising out of the judgment and order dated 31st May, 2003 passed by the learned Sub-Divisional Munsiff at Bongaon, North 24 Parganas in Title Suit No.182 of 1991.

(2.) The brief facts leading to the instant appeal is that the plaintiffs had filed a Title Suit No.182 of 1991 before the Sub- Divisional Munsiff at Bongaon, North 24 Parganas against the present appellants/defendants for a decree of declaration in respect of 16 decimals of land in favour of the plaintiff no.1 and 7 decimals of land in favour of the defendant no.2 and for injunction as consequential relief.

(3.) On hearing the said suit was decided by the Trial Court by the judgment dated 31st May, 2003 decreeing the suit in favour of the plaintiffs/respondents herein.