LANIBALA RUDRA PAUL Vs. ASWINI RUDRA PAUL

JUDGEMENT

(1.) Heard Mr. A.K. Bhowmik, learned senior counsel, assisted by Mr. Kundan Pandey, learned counsel appearing for the plaintiff-appellants. None appears for the respondents.

(2.) This is an appeal preferred by the original plaintiffs, i.e. the appellants of the instant appeal, challenging the legality and propriety of the judgment and decree, dated 28.02.2017, passed by the learned Civil Judge(Sr. Division), North Tripura District, Dharmanagar in connection with case No. Title Suit(Partition) 36 of 2013, dismissing the suit for partition of the plaintiffs.

(3.) The plaintiff-appellants(hereinafter referred to as the 'plaintiffs') have instituted a title suit before the Court of learned Civil Judge, Senior Division, Dharmanagar, North Tripura for partition of their joint suit property. The defendant-respondents(hereinafter referred to as the 'defendants') contested the said suit by filing written statement.