REGENT COMPUTRONICS PVT. LTD.

Chinu Das Appellant

V/S

Nimai Debdas Respondents

Referred Judgements :-

RAJA DURGA SINGH OF SOLON VS. THOLU [REFERRED TO]
SARANGADEVA PERIYA MATAM VS. RAMASWAMI GOUNDAR DEAD [REFERRED TO]
LALLI YESHWANT SINGH DEAD VS. RAO JAGDISH SINGH [REFERRED TO]
NAIR SERVICE SOCIETY LIMITED VS. K C ALEXANDER [REFERRED TO]
UPTRON INDIA LIMITED VS. SHAMMI BHAN [REFERRED TO]
STATE OF RAJASTHAN VS. MAHAVEER OIL INDUSTRIES [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]
DES RAJ VS. BHAGAT RAM [REFERRED TO]
GURUDWARA SAHIB VS. GRAM PANCHAYAT VILLAGE SIRTHALA [REFERRED TO]
STATE OF UTTARAKHAND AND ANR. VS. MANDIR SRI LAXMAN SIDH MAHARAJ [REFERRED TO]
DHARAMPAL (DEAD) VS. PUNJAB WAKF BOARD [REFERRED TO]
RAVINDER KAUR GREWAL VS. MANJIT KAUR [REFERRED TO]

JUDGEMENT

(1.) This second appeal is preferred by the original plaintiffs against the judgment and decree, dated 10.12.2015 and 16.12.2015 respectively passed in Title Appeal No. 11/2011 by the learned Additional District Judge (Court No.5), West Tripura, Agartala.

(2.) At the time of admission of this second appeal, the Court after taking into consideration the submission of learned counsel appearing for the plaintiff-appellants [here-in-after referred to as the plaintiffs] has formulated the following substantial question of law:

(3.) The above substantial question of law was formulated in view of the judgment in Gurdwara Sahib v. Gram Panchayat Village Sirthala, (2014) 1 SCC 669, that no person can be allowed to institute a suit on the basis of the adverse possession.

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CHINU DAS Vs. NIMAI DEBDAS

Referred Judgements :-

JUDGEMENT

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