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Judgment
P.N. Mookerjee, J.—In this Letters Patent Appeal from the judgment of our learned brother Bijaycsh Mukherji J. the only point, which arises for consideration is whether the present suit of the Plaintiffs-Respondents, would be barred u/s 66 of the Code of Civil Procedure.
For our present purpose, it is not necessary to go into the facts in any great detail, suffice it to say, that in the case, the finding of the lower Appellate Court that the Plaintiffs-Respondents had been in possession of the disputed property for over twelve years in their own right and in assertion of their own title, has been accepted and affirmed by our learned brother Bijayesh Mukherji J. in second appeal. On that finding, the Plaintiffs'' claim of title can very well rest on adverse possession apart from anything else and, in such a situation, the bar of Section 66 of the Code of Civil Procedure, would not obviously apply. This, indeed, is well settled Vide Karamuddin Hosain v. Niamat Fatehma ILR (1891) Cal. 199 and Abdul Jalil Khan v. Obaidullah Khan (1929) L.R. 56 IndAp 330; see also S.M. Karim Vs. Mst. Bibi Sakina, .
There will be no order for costs in, this appeal.