PRITAM BHATTACHARJEE Vs. SHASHANKA DEBNATH

JUDGEMENT

(1.) Heard Mr. DK Biswas, learned counsel appearing for the defendant-appellants as well as Mr. A. Dasgupta, learned counsel appearing for the plaintiff-respondents.

(2.) By means of this appeal filed under Section 96 of the CPC, the judgment dated 17.10.2015 delivered in Title Suit 07 of 2012 by the Civil Judge, Senior Division, North Tripura, Dharmanagar has been challenged.

(3.) The respondents no. 1 to 10 instituted the suit for declaration whether the plaintiffs are entitled to get Rs. 19,28,400/- from the defendant-respondents with consequential reliefs of the permanent injunction from selling the suit properties and for attachment of suit properties for realizing the said money.