ARPANA MALAKAR Vs. SUB-DIVISIONAL MAGISTRATE KAILASHAHAR

JUDGEMENT

(1.) This is an appeal under Sec. 100 of the CPC, 1908 against the impugned Judgment & Decree dtd. 12/9/2018, passed by the learned District Judge, Unakoti Judicial District Kailashahar, in Title Appeal 3 of 2016, whereby learned District Judge, Unakoti Judicial District, Kailashahar, reversed the Judgment & Decree dtd. 30/9/2013 & 1/10/2013 respectively, passed by the learned Civil Judge, Senior Division, Kailashahar, North Tripura District Judiciary in Title Suit No.23 of 2011.

(2.) The short of the plaintiffs' case (the appellants herein) is that the land measuring 0.791 acres of khatian no.4940 under Kailashahar mouja pertaining to Old C.S Plot No.7398(p) corresponding to R.S. Plot No. 7180 totaling land measuring 0.426 acres and pertaining to CS Plot No. 7403 corresponding to Rs..00Plot No.7186 totaling land measuring 0.365 described in the 1st schedule in the suit land of this suit. The land measuring 0.100 acres described in 2nd schedule was sold to plaintiff nos.6 and 7 by plaintiff no.s 1 to 5 and their deceased mother Maya Rani Malakar. The land measuring 0.691 acres described in 3rd schedule is the remaining land in the hand of plaintiff nos. 1 to 5. The plaintiff nos. 1 to 5 are the sole and ultimate legal heirs of their deceased parents Jitendra Chandra Malakar.

(3.) Originally the suit land along with other land was owned and possessed by one Jogendra Chandra Malakar on the strength of auction purchase vides auction certificate case No.113 of 1345 T.E issued by competent authority of then Govt. of Tripura. The said Jogendra Chandra Malakar died leaving behind him 3 sons namely (1) Jotindra Chandra Malakar, (2) Jitendra Chandra Malakar, (3) Digendra Chandra Malakar, and two daughters namely -(1) Pravashini Malakar and (2) Raj Moni Malakar. On the death of said Jogendra Chandra Malakar, his above said legal heirs became sole owners of the suit land and other land left by him. The two daughters of deceased Jogendra Chandra Malakar gifted their shares of the land including suit land left by Jogendra Chandra Malakar to their three sons of Jogendra Chandra Malakar executed and effected regular partition of the land left by their father amongst themselves vides Registered partition deed No. 1-1436 dtd. 16/5/1983. In that partition, the suit land along with other land fell to the exclusive share of Jitendra Chandra Malakar and on his death the present plaintiff Nos. 1 to 5 being daughters and sons became exclusive owners and possessors of the suit land and other land.