TAPAN MAJUMDER Vs. NEPAL BHAWAL

JUDGEMENT

(1.) Heard Mr. SM Chakraborty, learned senior counsel assisted by Mr. S Bhattacharjee, learned counsel appearing for the appellant.

(2.) This is an appeal under Section 100 of the CPC from the judgment dated 03.01.2019 delivered in Title Appeal No. 17/2017 by reversing the judgment dated 20.06.2017 as delivered in Title Suit(Partition) No.09/2015 by the Civil Judge, Sr. Div., Gomati, Tripura.

(3.) The appellant herein is the defendant No.5 who has admittedly not inherited the land but whatever right that has devolved to him is by way of sale from one of the cosharers of the suit land. The other co-sharers of the land including the plaintiffs did not challenge the impugned judgment. Only the defendant No.5 has challenged the said judgment.