MD. AKBOR ULLAH Vs. MD. RAHAMAT ULLAH

JUDGEMENT

(1.) Heard Mr. D. Deb, learned counsel appearing for the appellant. Also heard Mr. S. Lodh, learned counsel appearing for the respondents.

(2.) This second appeal has been filed under Sec. -100 of the CPC against the judgment and decree dtd. 19/9/2019, decree signed on 20/9/2019 by the learned District Judge, Unakoti Tripura, Kailashahar, in connection with T.A. No. 03 of 2018, dismissing the appeal affirming the judgment dtd. 28/2/2018 and decree dtd. 9/3/2018 passed by the learned Civil Judge (Senior Division) Court No. 1, Unakoti Tripura, Kailashahar in connection with case No. T.S. 09 of 2016 declaring the right, title and interest of the plaintiff over the suit land and recovery of possession of the suit land.

(3.) This appeal has been preferred against the concurrent findings of two Courts below. At the time of admitting the appeal, the following substantial questions of law were formulated by this Court: