Ct. 8 Rousana Bewa & Ors vs Kutub Dafadar & Ors
2023 Latest Caselaw 3623 Cal

SAT 74 of 2008 Item-25. CAN 1 of 2021 19-05-2023

sg Ct. 8 Rousana Bewa & Ors.

Versus Kutub Dafadar & Ors.

Mr. Dinendra Nath Chatterjee, Adv.

...for the appellants

We have heard the learned Counsel appearing for the

appellants.

The appellate decree affirming the judgement and decree of

the trial court in a suit for injunction is the subject matter of

challenge in this second appeal. On careful reading of the

judgments of the both the courts and more particularly, exhibits 1

and 2 read with subsequent FOR, it appears that the possession

and title of the plaintiffs in relation to the suit property could not

be questioned.

On such consideration, we do not find any reason to

interfere with the concurrent finding of facts with regard to

possession and title of the plaintiffs.

The appeal stands dismissed at the admission stage.

(Uday Kumar, J.) (Soumen Sen, J.)