SANKAR ACHARJEE Vs. RAKHI ACHARJEE

JUDGEMENT

(1.) Heard Mr. R. G. Chakraborty, learned counsel appearing for the appellant and Mr. N. Chowdhury, learned counsel appearing for the respondents.

(2.) This is an appeal under Section-100 of the Civil Procedure Code, 1908, against the judgment and decree dated 09.04.2019 and 23.04.2019 respectively in T.A. No. 33 of 2017 passed by the Addl. District Judge, West Tripura, Agartala, Court No.2 whereby, the appeal filed by the plaintiff, i.e. the respondent under this appeal was allowed by setting aside the judgment and decree dated 07.04.2017 passed by the learned Civil Judge, Sr. Division, Court No.1 in T.S. 121 of 2015.

(3.) Briefly stated, the plaintiff-respondents (hereinafter referred to as 'plaintiff'), had instituted a suit for declaration of right title and interest along with consequential relief for recovery of possession and perpetual injunction against the defendant-appellant (hereinafter referred to as the defendant) under this appeal and their men and agents from interfering with the peaceful possession over the suit land measuring 0.5 acres under Mouja: Purba Debendranagar, appertaining to Touji No. 324, old Khatian No. 769 Part and present Khatian No. 1377, Old C.S. Plot No. 6306/P appertaining to R.S. Plot No. 9962/P, classified as 'Nal' with specific boundary as described in the plaint.