HEIRS OF NARAYAN CHANDRA DAS Vs. BENI MADHAB DAS

JUDGEMENT

(1.) THIS is an appeal by the principal defendants who lost in both the courts below. The plaintiff's suit was for declaration of title and recovery of khas possession of the land in suit.

(2.) THE facts material for the purpose of this appeal may be stated as follows:

(3.) AFTER trial the learned Munsiff held that the plaintiff failed to prove title to the suit land and he dismissed the suit. On appeal, the Sub-Judge held that the plaintiff has proved Exts. 1 and 2, the deeds of purchase of the disputed land from defendants Nos. 3 and 4, who had become the rightful owner of the land after purchase. It was contended before him that the land was within the jurisdiction of Dhubri Sub-Registry and Exts. 1 and 2 having been registered at Kokrajhar, they were invalid documents and created no title in favour of the plaintiff. The learned Sub-Judge, therefore, remanded the matter to the Munsiff to decide whether Dhubri and Kokrajhar sub-registries had concurrent jurisdiction, as contended by the plaintiff. He directed the trial court to give opportunity to both the parties for adducing evidence. It was further directed that if the Court was satisfied on evidence that "both Dhubri and Kokrajhar Sub-Registry had concurrent jurisdiction", then the Court will hold that the plaintiff had right, and title over the suit land and decree the plaintiff's suit.