DIPALI NATH Vs. PADMAPUR CLUB

JUDGEMENT

(1.) This second appeal has been preferred by the plaintiff-appellants (here-in-after referred to as the plaintiffs) challenging the judgment and decree dated 06.08.2019 passed by the learned District Judge, North Tripura, Dharmanagar in Title Appeal no. 24 of 2018 reversing the judgment and decree dated 17.07.2018 passed by the learned Civil Judge, Senior Division, Dharmanagar, North Tripura in Title Suit no. 18 of 2016, decreeing the suit in favour of the plaintiffs.

(2.) At the time of admission of the appeal, after hearing Mr. KN Bhattacharjee, learned senior counsel assisted by Ms. R. Debbarma, learned counsel and on perusal of the judgments therein, I find no material to formulate substantial questions of law. As such, I have taken up the matter for disposal since, according to me, the present appeal involves only question of facts.

(3.) Briefly stated, the plaintiffs have instituted the Title suit No. 18 of 2016 against the respondent-defendants (here-in-after referred to as the defendants) including the proforma-defendant seeking declaration of recovery of possession, inter alia, stating that the plaintiff no.3, Braja Mohan Nath along with his brother late Rajmohan Nath, predecessors-in-interest of plaintiff nos.1 and 2 respectively, namely, Smt. Dipali Nath and Sri Ranjit Nath and proforma defendant no.7, Sri Ranadhir Nath purchased the suit land from the owners Sunil Kanti Nath and Sudip Kanti Nath vide registered Sale Deed no. 1-1372 dated 16.04.1999 and Sale Deed no. 1-1371 dated 16.04.1999 and became the owners and possessors of the suit land. Subsequently, after being noticed that RS plot numbers were wrongly mentioned, the same was corrected. It is the further case of the plaintiffs that on 06.07.2016 they were dispossessed by the defendants from the suit land and levelled some false allegations that there was proposal by the defendants for purchasing the suit land.