(1.) Heard Mr. R. G. Chakraborty, learned counsel appearing for the appellant and Mr. D. R. Chowdhury, learned counsel appearing for the respondents.
(2.) The plaintiff instituted the present suit for declaration and partition of the suit land. At the time of admission of this appeal, the following substantial questions laws were formulated:
(3.) At the threshold of the present appeal, Mr. Chakraborty, learned counsel appearing for the appellant has drawn my attention to the following findings of the learned Addl. District Judge while reversing the finding of the learned trial court and decreeing the suit in favour of the plaintiff as follows: