BIMAL CHANDRA DAS Vs. PURNIMA DAS

JUDGEMENT

(1.) This is a regular first appeal preferred by the defendant/appellants under Sec. 96 of the Code of Civil Procedure, 1908 against the judgment dtd. 11/7/2022 and decree dtd. 12/7/2022, passed by the learned Civil Judge (Sr. Division), Gomati District, Udaipur, Tripura in connection with case no.T.S. (Partition) 17 of 2016.

(2.) Briefly stated, the plaintiff-respondents, being the legal heirs of late Amulya Chandra Das, had instituted the present suit for partition of the land described in the schedule of the plaint.

(3.) With the aforesaid background facts, we have heard Mr. I Chakraborty, learned counsel appearing for the appellants, who were originally the defendants in the present suit and Mr. S. M. Chakraborty, learned senior counsel assisted by Ms. Ankita Pal, learned counsel appearing for the original plaintiffs to the present suit. For brevity, the parties herein shall be referred to here-in-below as their original status in the suit.