ARCHANA RANI DEB Vs. KAMALJIT SINGH

JUDGEMENT

(1.) Heard Mr. K. Datta, learned counsel appearing for the appellant as well as Mr. D. R. Chowdhury, learned senior counsel assisted by Mr. S. Sarkar, learned counsel for the respondents.

(2.) This is an appeal under Sec. 100 of the Civil Procedure code against the judgment dtd. 6/6/2016 and decree passed by Additional District Judge, Court No.5, West Tripura, Agartala in Title Appeal 04 of 2014 arising out of Judgment and decree dtd. 26/9/2013 passed by Civil Judge, Sr. Division, Court No1, West Tripura, Agartala in case no. TS 125 of 2011.

(3.) At the outset, the controversy that led to filing of the suit may briefly be introduced. The plaintiff Appellant as Plaintiff instituted the Title Suit No. TS.125 of 2011 in the Court of Ld. Civil Judge, Sr. Division, Court No.1, West Tripura, Agartala against the Defendant -Respondents for confirmation of right title and recovery of possession by evicting the defendants therefrom.