(1.) Heard Mr. A. Nandi, learned counsel appearing for the appellants as well as Mr. S. Bhattacharjee, learned counsel appearing for the respondents.
(2.) The instant second appeal arises out of the judgment and decree dated 28.09.2018 passed by the learned District Judge, Dharmanagar, North Tripura District in T.A No.6 of 2018, whereby and whereunder, the learned First Appellate Court had confirmed the judgment and decree dated 14.11.2017 and 20.12.2017 respectively passed by the learned Civil Judge, Senior Division, Dharmanagar, North Tripura in connection with Title Suit (Eviction) 02 of 2015.
(3.) Outlining the relevant facts in short, the plaintiff-respondents (here-in-after referred to as plaintiff) instituted a suit for declaration of his right, title and interest and recovery of the khas possession of the suit land mentioned in the schedule of the plaint. The main ground urged by the plaintiff is that due to his son's marriage, he had "bonafide requirement" to expand his area of occupation of his house in which the defendants were occupying some parts related to the suit property. It is the specific pleading of the plaintiff that the defendants were occupying the suit premise as tenants initially @ Rs.50/- and subsequently, it was enhanced to Rs.200/- for each premises. It is the pleaded case of the plaintiff that he requested the defendants to hand- over the vacant possession of the suit premises. Initially, they assured the plaintiff that they would hand over the vacant possession of the suit premises but they did not do so. Ultimately, the plaintiff had to issue a notice through his Advocate, wherein, the plaintiff stated that the suit property was his "bonafide requirement".